Sri Arindam Dutta @ Simty vs The State Of Assam
2025 Latest Caselaw 408 Gua

Gauhati High Court

Sri Arindam Dutta @ Simty vs The State Of Assam on 9 May, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010093672025




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

                                 Case No. : CRL.A(J)/43/2025

            SRI ARINDAM DUTTA @ SIMTY
            S/O LATE ASHWINI DUTTA, R/O CHALIHA NAGAR, SUKAPHA PATH, P.S.
            TINSUKIA, DIST. TINSUKIA, ASSAM.



            VERSUS


            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM.

            2:SRI RAKTIM HAZARIKA
             SON OF KHIROD HAZARIKA
             RESIDENT OF PUBERUN PATH
             SECTOR 3
             BYE LANE 7
             BARDOLOI NAGAR
            TINSUKIA
            ASSAM

            2:RAKTIM HAZARIKA

             S/O KHIROD HAZARIKA
             R/O PUBERUN PATH
             SECOTR-3
             BYE LANE 7
             BARDOLOI NAGAR
             TINSUKIA
             ASSAM

Advocate for the Petitioner   : MS B R A SULTANA,

Advocate for the Respondent : PP, ASSAM,
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                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                        ORDER

09.05.2025 (S.K. Medhi, J)

Heard Ms. B.R.A. Sultana, learned counsel for the appellant, who has preferred this appeal against Judgment and Order dated 11.03.2025 passed in Sessions Case No. 58(T)/2024 by the learned Addl. Sessions Judge, Tinsukia sentencing the appellant / petitioner imprisonment for life and fine of Rs.10,000/- u/s 302 I.P.C.

Admit.

Call for the records.

Since Ms. S. Jahan, learned Additional Public Prosecutor, has entered appearance and accepts notice on behalf of State respondent No. 1, issuance of formal notice to the said respondent is dispensed with.

Let steps be taken for service of notice upon the respondent No. 2 in the manner prescribed within 2 (two) working days from today.

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

                                      JUDGE                    JUDGE



Comparing Assistant