Page No.# 1/3 vs The State Of Assam And Anr
2025 Latest Caselaw 7521 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 19 September, 2025

                                                                Page No.# 1/3

GAHC010204142016




                                                          2025:GAU-AS:12981

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

                         Case No. : Crl.Rev.P./147/2016

         JITENDRA CH. BISWAS and 13 ORS
         S/O LT. RMANI BISWAS

         2: SRI HARIPADA BISWAS
          S/O LT. MADAN BISWAS

         3: SRI KHAGESH SARKAR
          S/O LT. LAKHISWAR SARKAR

         4: SRI MONINDRA MOISHAL
          S/O LT. SURENDRA MOISHAL

         5: MD. MUTAL SHEIKH
          S/O LT MOZIBAR RAHMAN

         6: SRI GOUR BISWAS
          S/O LT. RAMANI BISWAS

         7: SRI YEGESH CH. SARKAR
          S/O LT. YADAV SARKAR

         8: SRI MONINDRA MANDAL
          S/O LT. BARU MANDAL

         9: SRI SASHI MOHAN SARKAR
          S/O LT. ASHINI SARKAR

         10: SRI MOHON BASHI SARKAR
          S/O LT. ASHINI SARKAR

         11: SRI SUDHIR MANDAL
          S/O LT. POLAN MANDAL

         12: SRI DHONAI MOISHAL
                                                                          Page No.# 2/3

             S/O LT. SURENDRA MOISHAL

            13: SRI DEBESH SARKAR
             S/O LT. LAKHISWAR SARKAR

            14: SRI MAHESH SARKAR
             S/O LT. LAKHISWAR SARKAR PETITIONER NO. 1 TO 14 ARE RESIDENT OF
            VILL- MALEGAR PAHAR
             P.S. JOGIGHOPA
             DIST. BONGAIGAON
            ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            THROUGH THE PUBLIC PROSECUTOR, GAUHATI HIGH COURT,
            GUWAHATI -1.

            2:SMTI. BIRAJA BALA MANDAL
            W/O LT. MANIK MANDAL
             R/O VILL- MALEGAR PAHAR
             P.S. JOGIGHOPA
             DIST. BONGAIGAON
            ASSAM

Advocate for the Petitioner   : MR.U DUTTA, MR.C S SARKAR

Advocate for the Respondent : MR.P K MUNIRR-2, MS.A DAS(R-2),PP, ASSAM




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                         ORDER

Date : 19-09-2025

Heard Mr. U Dutta, learned counsel for the petitioners. Also heard Mr. PK Munir, learned counsel for the respondent No. 2.

2. Mr. U Dutta, learned counsel for the petitioners submits that in view of the nature of the punishment given by the learned Trial Court and the conclusion drawn thereon by the learned Appellate Court, he desires not to press this Page No.# 3/3

matter any further. He undertakes to deposit the fine amount, as imposed by the learned Trial Court within a period of 30 (thirty) days from today.

3. Accordingly, in view of the submission made by Mr. U Dutta, learned counsel for the petitioners, this Court upholds the conviction and sentence of the accused persons, as made by the learned Trial Court, vide the judgment and order dated 30.07.2010 in C.R. 28/2001.

4. The petitioners to appear before the learned Judicial Magistrate 1 st Class, North Salmara, Abhayapuri within a period of 30 (thirty) days from today and deposit the fine amount, as directed.

5. In view of the above, the present revision petition stands dismissed.

6. Send down the records to the Court of the learned Judicial Magistrate 1 st Class, North Salmara, Abhayapuri along with a copy of this order for information and necessary action.

JUDGE

Comparing Assistant