Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 8509 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 12 November, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                         Page No.# 1/2

GAHC010240362025




                                                                  undefined

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

                                  Case No. : Crl.A./411/2025

            MINU YEIN AND 2 ORS.
            W/O SRI BIM YEIN

            2: PRATIMA MILI
            W/O SRI BILOLAR MILI

            3: ABISHKAR MILI
            W/O SRI BILOLAR MILI

            ALL ARE R/O PANI MIRI GAON
            KOLAKHOWA
            P.O BARBARUAH
            P.S BARBARUAH
            DISTRICT DIBRUGARHPIN 78600

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLICPROSECUTOR, ASSAM, GAUHATI HIGH
            COURT,GUWAHATI - 01.

            2:BINU MILI
             W/O LATE ABDUL MILIR/O KALAKHOWA PANI MIRI GAON
            P.O BARBARUAH
            P.S BARBARUAH
            DISTRICT DIBRUGARH
            ASSAPIN 78600

Advocate for the Petitioner   : MR. B B KAKATI, MR. V PANDEY,MR N N UPADHYAYA

Advocate for the Respondent : PP, ASSAM,
                                                                   Page No.# 2/2

                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

12.11.2025 (M. Zothankhuma, J)

Heard Mr. N.N. Upadhyaya, learned counsel for the appellants, who submits that the impugned judgment and order dated 19.09.2025, passed by the learned Sessions Judge, Dibrugarh in Sessions Case No.230/2022, by which the appellants have been convicted under Sections 302/34 of the IPC should be set aside.

Admit the appeal.

Call for the TCR.

Ms. S.H. Bora, learned Addl. P.P. appears for the State.

List the matter after 4(four) weeks.

                JUDGE                                JUDGE



Comparing Assistant