Lalu Tanti @ Ajit Tanti vs The State Of Assam And Anr
2025 Latest Caselaw 8529 Gua

Gauhati High Court

Lalu Tanti @ Ajit Tanti vs The State Of Assam And Anr on 13 November, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                     Page No.# 1/3

GAHC010071202022




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

                                  Case No. : Crl.A./59/2022

            LALU TANTI @ AJIT TANTI
            S/O LATE NARESH TANTI
            VILLAGE BORJULI 17 NO. LINE,
            PS RANGAPARA, DIST SONITPUR, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SRI BIJOY TANTI
             S/O SRI KAMAL TANTI
            VILLAGE BORJULI 17 NO. LINE
             PS RANGAPARA
             DIST SONITPUR ASSA

Advocate for the Petitioner   : MR. R BARUAH,

Advocate for the Respondent : PP, ASSAM,

             Linked Case : CRL.A(J)/48/2022

            LALU TANTI @ AJIT TANTI
            S/O. LT. NARESH TANTI
            VILL. BORJULI 17 NO. LINE
            P.S. RANGAPARA
            DIST. SONITPUR ASSAM.

             VERSUS

            THE STATE OF ASSAM
            REP. BY PP ASSAM.
                                                                        Page No.# 2/3

              ------------
              Advocate for : MR. N HASAN
              AMICUS CURIAE
              Advocate for : PP
              ASSAM appearing for THE STATE OF ASSAM



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

                                        ORDER

Date : 13.11.2025 (M. Zothankhuma, J)

Crl. A. 59/2022 and Crl.A.(J)) 48/2022 have been filed by the same appellant, namely, Lalu Tanti @ Ajit Tanti against the same impugned judgment and order dated 03.03.2022, passed by the learned Sessions Judge, Sontipur, Tezpur, in Sessions Case No. 186/2016, by which the appellant has been convicted under Section 302 of the IPC and sentenced to undergo rigorous imprisonment for life with a fine of Rs.10,000/-, in default to undergo simple imprisonment for three months.

2. Ms. M. Sutradhar, learned counsel appears on behalf of Mr. R. Baruah, learned counsel for the appellant in Crl. A. 59/2022 and prays for adjournment.

3. On the other hand, Mr. M. K. Hussian, learned counsel appears on behalf of the appellant in Crl.A.(J)) 48/2022 and Ms. S. H. Borah, learned Addl. Public Prosecutor appears for the State.

4. In view of the fact that there cannot be two appeals filed by the appellant against the same impugned judgment convicting under Section 302 of the IPC, we are of the view that one of the appeals would have to be closed, as not Page No.# 3/3

being maintainable. As Crl.A.(J)) 48/2022 had been filed earlier in point of time than Crl. A. 59/2022, we close Crl. A. 59/2022.

5. Mr. M. K. Hussian, learned counsel for the appellant in Crl.A.(J)) 48/2022 is furnished with a copy of the paper book.

6. Ms. S. H. Borah, learned Addl. Public Prosecutor submits that she has already been served a copy of the paper book.

7. Consequently, Crl. A. 59/2022 stands closed. Crl.A.(J)) 48/2022 be listed for hearing on 03.12.2025.

                               JUDGE                                     JUDGE




Comparing Assistant