Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 8134 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 29 October, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                  Page No.# 1/2

GAHC010222912025




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

                          Case No. : Crl.A./398/2025

         FULCHAND @ FILCHAND ALI
         SON OF ABDUL KADER ALI, RESIDENT OF POCHAR CHAR PART-I, P.S.
         SOUTH SALMARA, DISTRICT - DHUBRI, ASSAM.

         2: AYNAL HOQUE
          SON OF KOBAT HUSSAIN
          RESIDENT OF POCHAR CHAR PART-I
          P.S. SOUTH SALMARA
          DISTRICT - DHUBRI
         ASSAM.

         3: ABU BAKKAR SIDDIQUE
          SON OF ABDUL BAREK SK
          RESIDENT OF POCHAR CHAR PART-I
          P.S. SOUTH SALMARA
          DISTRICT - DHUBRI
         ASSAM.

         4: ROFIKUL ISLAM
          SON OF KUDDUS ALI
          RESIDENT OF POCHAR CHAR PART-I
          P.S. SOUTH SALMARA
          DISTRICT - DHUBRI
         ASSAM

         VERSUS

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

         2:BASER ALI
          SON OF HAJI SUKUR ALI
          RESIDENT OF POCHAR CHAR PART-I
          P.S. SOUTH SALMARA
                                                                              Page No.# 2/2

               DISTRICT - DHUBRI
               ASSAM
               PIN 78312

Advocate for the Petitioner   : MR. A CHAUDHURY, MR. D BORA,MR. N MAHAJAN,MR. P K
DAS

Advocate for the Respondent : PP, ASSAM,




                                        BEFORE
                      HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                        HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 29.10.2025 (M. Zothankhuma, J)

Heard Mr. D. Bora, learned counsel for the appellant, who submits that the judgment dated 29.08.2025, passed by the Court of the learned Addl. Sessions Judge, Dhubri, in Sessions Case No. 319/2018, by which the appellant has been convicted under Sections 302/149 of the IPC should be set aside.

Admit the appeal.

Call for the TCR.

Mr. R. R. Kaushik, learned Addl. Public Prosecutor, Assam appears for the State.

List this matter after 4(four) weeks.

                                    JUDGE                                      JUDGE




Comparing Assistant