Mridul Borah vs The State Of Assam And Anr
2025 Latest Caselaw 7901 Gua

Gauhati High Court

Mridul Borah vs The State Of Assam And Anr on 17 October, 2025

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GAHC010226722025




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

                                Case No. : CRL.A(J)/162/2025

            MRIDUL BORAH
            S/O LOKNATH BORAH , R/O NAHATI TIPOMIA GAON TEOK, P/S. TEOK,
            DISTRICT- JORHAT, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PP, ASSAM.

            2:JAHNABI BARUAH
             S/O. NAREN BARUAH
             R/O. NA-HATI TIPOMIA GAON
            TEOK
             P/S. TEOK
             DISTRICT JORHAT
            ASSA

Advocate for the Petitioner   : MS. L DEVI, FOR LEGAL AID

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                     HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

Date : 17.10.2025

1. Heard Ms. L Devi, learned Legal Aid Counsel for the appellant. Also heard Mr. K.K Parashar, learned Additional Public Prosecutor for the State Page No.# 2/2

of Assam.

2. This is an Criminal Appeal filed from jail by the convicted appellant under Section 424 of the BNSS, 2023 against the judgment and order dated 12.08.2025 by which the appellant was convicted under Section 354 of the IPC and was sentenced to undergo simple imprisonment for 2(two) years with fine and default stipulation.

3. Admit the appeal.

4. Call for the Records.

5. List the matter after 3(three) weeks.

JUDGE

Comparing Assistant