Rajen Borgohain vs The State Of Assam
2025 Latest Caselaw 8258 Gua

Gauhati High Court

Rajen Borgohain vs The State Of Assam on 1 November, 2025

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GAHC010205012025




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

                                 Case No. : CRL.A(J)/150/2025

            RAJEN BORGOHAIN
            SIVASAGAR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                        HONOURABLE MR. JUSTICE PRANJAL DAS

                                           ORDER

01.11.2025

1. Heard Mr. K. Baishya, learned Additional Public Prosecutor for the State.

2. The instant criminal appeal has been preferred from jail by the convict-appellant i.e. Rajen Borgohain against the judgment Page No.# 2/2

and order dated 11.08.2025, passed by the Court of learned Sessions Judge, Sivasagar in Sessions Case No.01 (S-N)/2020 convicting him u/s 304 Part-II IPC and sentencing him to undergo R.I for 7 (seven) years and to pay a fine of Rs.5000/- [i/d S.I for 5 (five) months].

3. I have perused the list of Amicus available in the case record.

4. Mr. S. Nawaz, learned counsel is hereby appointed as learned Amicus Curiae to represent the convict appellant herein.

5. The appeal is admitted for hearing.

6. The Registry shall furnish a copy to the learned Amicus Curiae as well as to the learned Additional Public Prosecutor for the State.

7. Call for the TCR of Sessions Case No.01 (S-N)/2020 from the Court of learned Sessions Judge, Sivasagar.

8. List the matter for hearing after the receipt of the TCR on 04.12.2025.

JUDGE

Comparing Assistant