Page No.# 1/2 vs State Of Assam And Anr
2025 Latest Caselaw 8878 Gua

Gauhati High Court

Page No.# 1/2 vs State Of Assam And Anr on 25 November, 2025

                                                                           Page No.# 1/2

GAHC010259442025




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

                                 Case No. : Crl.A./430/2025

            MD ABU SAMA AND ANR
            S/O RAMJAN ALI, VILL. NIZ DHING, BALIGAON, P.S. DHING, DIST.
            NAGAON, ASSAM.

            2: RASIDUL ISLAM
             S/O LATE SAHAB UDDIN
            VILL. CHALCHALI KATIMARI GRANT
             P.S. NAGAON SADAR
             DIST. NAGAON
            ASSAM

            VERSUS

            STATE OF ASSAM AND ANR
            REP BY THE PP, ASSAM

            2:SWMDWN SWARGIARY
             SI OF POLICE
             S/O SRI LALIT CH. SWARGIARY
            THROUGH DGP ASSAM
             ULUBARI
             GUWAHATI 78100

Advocate for the Petitioner   : MR M H AHMED, I AMIN,MR M RAHMAN

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


                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                      ORDER

25.11.2025

Heard Mr. M.H. Ahmed, learned counsel for the appellants. Also heard Mr. B. Sharma, learned Addl. Public Prosecutor for the State respondents.

This is an appeal filed under Section 415 of the BNSS, 2023 challenging the Judgment & Order dated 17.10.2025 in NDPS Case No. 73/2023 passed by the learned Special Judge (NDPS), Karbi Anglong. By the said Judgment & Order, the appellants were convicted under Section 20(b)(ii)(B)/29 of the NDPS Act, 1985 and were sentenced to undergo RI for 7 years each with fine and default stipulation.

Call for the Trial Court Records.

Mr. B. Sharma, learned Addl. Public Prosecutor appears for respondent Nos. 1 & 2. As such, no formal notice is required to be served upon him.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant