Dipen Kakoty vs The State Of Assam
2025 Latest Caselaw 8904 Gua

Gauhati High Court

Dipen Kakoty vs The State Of Assam on 26 November, 2025

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GAHC010168972025




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

                                 Case No. : CRL.A(J)/113/2025

            DIPEN KAKOTY
            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 SANJEEV KUMAR SHARMA

                                            ORDER

Date : 26.11.2025

1. This is a jail appeal preferred against the judgment of conviction dated 06.05.2024 passed by the Ld. Addl. Sessions Judge, Sivasagar convicting the appellant U/S 376 IPC.

2. Sri. Mrinmoy Dutta, ld. Counsel is appointed as ld. Amicus Curiae to represent the appellant.

3. Registry to do intimate accordingly.

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4. List the matter on 09.12.2026.

5. The name of Sri. Mrinmoy Dutta, ld. Counsel to be shown in the cause list in the appellant column.

JUDGE

Comparing Assistant