Sanjay Rabha vs The State Of Assam And Anr
2025 Latest Caselaw 5626 Gua

Gauhati High Court

Sanjay Rabha vs The State Of Assam And Anr on 23 June, 2025

                                                                         Page No.# 1/3

GAHC010132912025




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : Crl.Rev.P./232/2025

            SANJAY RABHA
            S/O LATE SUSHIL RABHA
            R/O VILL- TATLAPARA, P.S. MUSHALPUR, DIST. BAKSA, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM

            2:SRI GOBINDA RABHA
             S/O LATE BHADRESWAR RABHA
            R/O VILL- TATLAPARA
             P.S. MUSHALPUR
             DIST. BAKSA
            ASSA

Advocate for the Petitioner   : MR. K K HANDIQUE, MS N M PEGU,MR D SHARMA,MR. M K
DEURI

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/670/2025

            SANJAY RABHA
            S/O LATE SUSHIL RABHA R/O VILL- TATLAPARA
            P.S. MUSHALPUR
            DIST. BAKSA
            ASSAM
                                                                                 Page No.# 2/3



             VERSUS

             THE STATE OF ASSAM AND ANR
             REPRESENTED BY THE PP
             ASSAM

             2:SRI GOBINDA RABHA
             S/O LATE BHADRESWAR RABHA R/O VILL- TATLAPARA
              P.S. MUSHALPUR
              DIST. BAKSA
             ASSAM
              ------------
             Advocate for : MR. K K HANDIQUE
             Advocate for : PP
             ASSAM appearing for THE STATE OF ASSAM AND ANR


                                         BEFORE
                      HON'BLE MR. JUSTICE KAUSHIK GOSWAMI
                                           ORDER

23.06.2025

Heard Mr. K. K. Handique, learned counsel for the petitioner. Also heard Mr. R. J. Baruah, learned Addl. Public Prosecutor for the State Respondents.

This Revision Petition is directed against the Judgment & Order dated 28.05.2025 passed by the Session Judge, Baksa, Mushalpur in Criminal Appeal No. 11/2023 whereby the sentence passed by the Chief Judicial Magistrate, Baksa, Mushalpur in PRC Case No. 204/2019 convicting the accused petitioner and sentencing him to undergo simple imprisonment for 15 days for offence under Section 341 IPC and to undergo simple imprisonment for 2 years for the offence under Section 326 of IPC was upheld.

Issue notice returnable in two (2) weeks.

Mr. K. K. Handique, learned counsel accepts notice on behalf of respondent No. 1.

Steps by registered post with A/D in respect of respondent No. 2.

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Call for records from the Court of Sessions Judge, Baksa as well as the Trial Court Record through the Registry.

Let the petitioner be allowed to remain on previous bail.

List the matter after two (2) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant