Roman Bhuyan vs The State Of Assam
2025 Latest Caselaw 4047 Gua

Gauhati High Court

Roman Bhuyan vs The State Of Assam on 12 March, 2025

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GAHC010037072025




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

                                  Case No. : Crl.A./84/2025

            ROMAN BHUYAN
            S/O. LT. BABLU BHUYAN, R/O. DAFFLATING T.E LINE NO. 4, P/S. TITABAR,
            DIST. JORHAT, ASSAM, ASSAM.JORHAT, ASSAM



            VERSUS

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

            2:SANJIT BHUYAN
             S/O. LT. BUBLU BHUYAN
             R/O. DAFFLATING T.E LINE NO. 4
             P/S. TITABAR
             DIST. JORHAT
            ASSAM

Advocate for the Petitioner   : MR. R CHETRI, MR N MILI

Advocate for the Respondent : PP, ASSAM,




                                           BEFORE

                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

12.03.2025

1. Heard Mr. R. Chetri, the learned counsel for the appellant.

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2. This appeal under Section 415(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) has been filed by the appellant, namely, Roman Bhuyan, impugning the judgment and order dated 20.12.2024, passed by the Court of the learned Additional Sessions Judge, Jorhat in Sessions Case No. 30/2023, whereby, the appellant has been convicted under Section 304 Part-1 of Indian Penal Code, and has been sentenced to undergo rigorous imprisonment for 10(ten) years and to pay a fine of Rs. 5,000/- (Rupees Five Thousand only), and in default of payment of fine to undergo further simple imprisonment for 3(three) months.

3. The appeal is admitted.

4. Call for the case record of Sessions Case No. 30/2023 from the Trial Court.

5. Issue notice to the respondent No.2.

6. The learned counsel for the appellant shall take fresh steps for issuance of notice upon the respondent No. 2, by registered post with A/D as well as by usual mode within a week from the date of this order,

returnable on 30th April, 2025.

7. List accordingly.

JUDGE

Comparing Assistant