Page No.# 1/2 vs The State Of Assam
2025 Latest Caselaw 8915 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam on 26 November, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                       Page No.# 1/2

GAHC010242372025




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

                                 Case No. : CRL.A(J)/169/2025

            BINUD GHATOWAR @ BINOD AND 2 ORS.
            S/O LATE HIRALAL GHATOWAR, VILL- LIGIRI PUKHURI CHAH BAGICHA,
            P.S.- NAZIRA, DIST- SIVASAGAR, ASSAM

            2: KRISHNA GHATOWAR @ KISHAN @ PUTUKU
             S/O LATE HIRALAL GHATOWAR
            VILL- LIGIRI PUKHURI CHAH BAGICHA
             P.S.- NAZIRA
             DIST- SIVASAGAR
            ASSAM

            3: DULAL BOWRI
             S/O LATE ANIL BOWRI
            VILL- LIGIRI PUKHURI CHAH BAGICHA
             P.S.- NAZIRA
             DIST- SIVASAGAR
            ASSA

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

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

                                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 10.06.2025, passed by the learned Addl. Sessions Judge, FTC, Sivasgar in Sessions Case No.221 (S-N)/2017, arising out of Nazira P.S. Case No.187/2016, by which the appellants have been convicted and sentenced under Sections 302 read with Section 149 of the IPC and Sections 147/148/323 of the IPC.

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. M. Barman, learned counsel is appointed as an Amicus Curiae for the appellant.

6. Registry to inform her of the same.

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

                          JUDGE                                  JUDGE



Comparing Assistant