Ramjan Seikh vs The State Of Assam
2025 Latest Caselaw 5095 Gua

Gauhati High Court

Ramjan Seikh vs The State Of Assam on 28 May, 2025

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GAHC010100972025




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

                                 Case No. : Crl.A./188/2025

            RAMJAN SEIKH
            S/O - LT RAHISH SEIKH
            R/O - VILL. NO.1 NAHARBARI
            P.S. - MAZBAT
            DIST. - UDALGURI (ASSAM)
            PIN - 784507



            VERSUS

            THE STATE OF ASSAM
            REP BY THE PP ASSAM



Advocate for the Petitioner   : MR RASHIDUL ISLAM, MS B B AHMED,MR Z HUSSAIN

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : --28.05.2025

Heard Mr. Z. Hussain, the learned counsel for the appellant. Also heard Mr. B. Sharma, the learned Additional Public Prosecutor for State respondent.

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The appellant Ramjan Seikh has filed this appeal challenging the judgment and order dated 15.02.2025 passed by the learned Sessions Judge, Udalguri in Misc. Case No. 10 of 2021 convicting the appellant u/s 304 IPC/Section 105 of the BNSS, 2023 with Rigorous Imprisonment for 10 years and fine of Rs. 20,000/- with default stipulation.

Appeal is admitted.

Call for the Trial Court records.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant