Page No.# 1/3 vs The State Of Assam
2025 Latest Caselaw 3945 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam on 10 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/3

GAHC010042282025




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

                          Case No. : I.A.(Crl.)/215/2025
                                   In Crl. A./1750/2025

         SWMLA BORGOYARY AND 5 OTHERS
         S/O. KACHIRAM BORGOYARY, VILL.- DAKHINGAON, P/S.RUNIKHATA,
         DIST.- CHIRANG, ASSAM

         2: UKIL BASUMATARY
          S/O. LT. TOYLA BASUMATARY
         VILL.- DAKHINGAON
          P/S.RUNIKHATA
          DIST.- CHIRANG
         ASSAM

         3: KACHIRAM BORGOYARY
          S/O. LT. GEBLA BORGOYARY
         VILL.- DAKHINGAON
          P/S.RUNIKHATA
          DIST.- CHIRANG
         ASSAM

         4: PRASENJIT BORGOYARY
          S/O. LT. ARUN BORGOYARY
         VILL.- DAKHINGAON
          P/S.RUNIKHATA
          DIST.- CHIRANG
         ASSAM

         5: GWSWM WARY
         W/O. NONDOLAL WARY
         VILL.- DAKHINGAON
          P/S.RUNIKHATA
          DIST.- CHIRANG
         ASSAM

         6: REBEKA WARY
                                                                           Page No.# 2/3

             W/O. LT. SANSUMA WARY
             VILL.- DAKHINGAON
             P/S.RUNIKHATA
             DIST.- CHIRANG
             ASSA

            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM

            2:RIJAM NARZARY
             S/O. LT. SARAT NAZARY
             R/O. VILL.- DAKHINGAON
             P/S.RUNIKHATA
             DIST.- CHIRANG
            ASSA

Advocate for the Petitioner   : S K DAS, MR. M BISWAS,J SINGPHO,MR. A TALUKDAR

Advocate for the Respondent : PP, ASSAM,




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

                                           ORDER

10-03-2025 (S. K. Medhi, J)

Heard Shri J. Singpho, learned counsel for the applicant, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of 75 days in preferring the connected appeal.

The appeal has been preferred against the judgment and order dated 30.09.2024 passed by the learned Addl. Sessions Judge, Chirang, Assam convicting the appellants in Sessions Case No. 60/2018, convicting the appellant under Sections 120 B/448/364/302/34 IPC and sentencing the appellant to undergo imprisonment for life and to pay fine of Rs. 10,000/- only, in default to pay and to undergo imprisonment for 3 months.

Page No.# 3/3

Let notice be issued, returnable by 6 (six) weeks. Ms. B. Bhuyan, learned Senior Counsel as well as Addl. PP, Assam accepts notice on behalf of the State respondent through her associate Shri P. Bhowmik.

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

List after 6 (six) weeks for service report as well as objection, if any, may be filed in the meantime.

                                    JUDGE                      JUDGE



Comparing Assistant