Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 3646 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 3 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/2

GAHC010024982025




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

                                 Case No. : Crl.A./69/2025

           DHANANJOY KAR AND 2 ORS
           S/O. SRI DHIRENDRA KAR, R/O. H/NO. 4, BISHNUPUR, P/O. BISHNUPUR,
           P/S. AND DIST. DHEMAJI, ASSAM.

           2: TAPESH DAS
            S/O. LT. NARESH DAS
            R/O. H/NO. 3
            BISHNUPUR
            P/O. BISHNUPUR
            P/S AND DIST. DHEMAJI
           ASSAM.

           3: RAJIB DAS
            S/O. NARESH DAS
            R/O. H/NO. 3
            P/O. BISHNUPUR
            P/S AND DIST. DHEMAJI
           ASSAM

           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY THE PP, ASSAM

           2:SARATHI SING @ SARATI
            R/O. H/NO. 4
            P/O. BISHNUPUR
            P/S. AND DIST. DHEMAJI

Advocate for the Petitioner : MR M SAHEWALLA, MR. P BORA,MS K
BHATTACHARYYA,MS K SARMA

Advocate for the Respondent : PP, ASSAM,
                                                                        Page No.# 2/2




                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                        HONOURABLE MR. JUSTICE K. SEMA

                                     ORDER

03.03.2025 (S. K. Medhi, J) Heard Shri P. Bora, learned Senior Counsel assisted by Ms. K. Bhattacharya, learned counsel for the appellant, who has preferred this appeal under Section 415 of the BNSS, 2023 against the impugned judgment dated 13.12.2024 passed by the learned Sessions Court, Dhemaji in Sessions Case No. 106/2013 convict the appellant(s) under Sections 147/148/449/302/149 IPC and sentence them to suffer rigorous imprisonment for 2 years, for offence under Section 147 IPC and sentence them to suffer rigorous imprisonment for 3 years for offence under Section 148 IPC and further to suffer rigorous imprisonment for 10 years for offence under Section 449/149 IPC and to suffer life imprisonment and to pay fine of Rs. 20,000/- each for offence under Section 302/149 IPC and in default of payment of fine, to suffer rigorous imprisonment for 2 years. Admit.

Call for the records.

Ms. S. Jahan, learned Addl. PP, Assam accepts notice on behalf of the State respondent.

Let steps be taken for service of notice upon the respondent no. 2 by usual process within 2 (two) days.

List after 6 (six) weeks along with the report on service as well as receipt of records.

                                       JUDGE                          JUDGE

Comparing Assistant