Diganta Kalita vs The State Of Assam
2025 Latest Caselaw 8184 Gua

Gauhati High Court

Diganta Kalita vs The State Of Assam on 30 October, 2025

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GAHC010231742025




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

                                  Case No. : Crl.A./400/2025

           DIGANTA KALITA
           S/O. LT. MADHAB KALITA, RESIDENT OF VILLAGE BILORTARI HATI,
           DAPARA, PO AND PS AND DISTRICT BARPETA, ASSAM, PIN 781319



           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner : MR Z ALAM, MR. J ISLAM,MS. S NAZNEEN,MS. M
DUTTA,MR. S K CHAKRABORTY

Advocate for the Respondent : PP, ASSAM,




            Linked Case : I.A.(Crl.)/1167/2025

           DIGANTA KALITA
           S/O. LT. MADHAB KALITA
           RESIDENT OF VILLAGE BILORTARI HATI
           DAPARA
           PO AND PS AND DISTRICT BARPETA
           ASSAM
           PIN 781319


            VERSUS
                                                                     Page No.# 2/3


          THE STATE OF ASSAM
          REPRESENTED BY PUBLIC PROSECUTOR
          ASSAM


          ------------
          Advocate for : MR Z ALAM
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM




                                    BEFORE
                 HON'BLE MRS. JUSTICE SHAMIMA JAHAN
                                ORDER

30.10.2025

Heard Ms. S. Nazneen, learned counsel for the appellant and Mr. K.K. Parashar, learned Addl. PP for the State.

This is an application filed under Section 415 of the BNSS, 2023 challenging the Judgment & Order dated 15.09.2025 passed by the learned Session Judge, Barpeta in Sessions Case No. 61 of 2025 by which the appellant was convicted under Section 140(3) 127(2) as well as Section 64(1) of BNS, 2023 and was sentence to undergo R.I for 3 years with fine and default stipulation under Section 140(3) BNS, R.I for 1 year with fine and default stipulation under Section 127(2) of BNS as well as R.I for 10 years with fine and default stipulation under Section 64(1) BNS.

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Admit the appeal.

Call for the TCR.

List this matter after 2 (two) weeks.

JUDGE

Comparing Assistant