Raju Bey vs The State Of Assam
2025 Latest Caselaw 8903 Gua

Gauhati High Court

Raju Bey vs The State Of Assam on 26 November, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

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GAHC010182292025




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

                                 Case No. : CRL.A(J)/126/2025

            RAJU BEY
            S/O- SRI SACHAN BEY, R/O- VILL. NO. 1 BHIMAJULI, P.S. BISWANATH
            CHARIALI, DIST. BISWANATH, 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 MICHAEL ZOTHANKHUMA
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

26.11.2025 (M. Zothankhuma, J)

This is a jail appeal against the judgment and order dated 21.07.2025, passed by the learned Addl. Sessions Judge, Biswanath Chariali in Sessions Case No.183/2016, by which the appellant has been sentenced to undergo rigorous imprisonment for life under Section 302 of IPC.

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2. Admit the appeal.

3. Call for the TCR.

4. Ms. S.H. Bora, learned Addl. P.P. accepts notice on behalf of the State.

5. Ms. L. Devi, learned counsel is appointed as a legal aid counsel for the appellant.

6. Registry to inform her of the same.

7. List the matter after 4(four) weeks.

                         JUDGE                               JUDGE




Comparing Assistant