Sri Gobraj Alias Gobra Bhumij vs The State Of Assam
2026 Latest Caselaw 217 Gua

Gauhati High Court

Sri Gobraj Alias Gobra Bhumij vs The State Of Assam on 19 January, 2026

                                                                         Page No.# 1/4

GAHC010264832025




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

                                  Case No. : I.A.(Crl.)/11/2026

            SRI GOBRAJ ALIAS GOBRA BHUMIJ
            S/O LATE ADHIKARI BHUMIJ, R/O NISTHAL TEA GARDEN (BAZARLINE)
            UNDER UDHARBOND POLICE STATION IN THE DIST. OF CACHAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM.



Advocate for the Petitioner   : MR. U CHOUDHURY,

Advocate for the Respondent : PP, ASSAM,




             Linked Case : ST.Rev./0/0

            SRI GOBRAJ ALIAS GOBRA BHUMIJ
            SO LATE ADHIKARI BHUMIJ
            RO NISTHAL TEA GARDEN BZZARLINE
            PS UDHARBOND
            DIST CACHAR
            ASSAM


             VERSUS

            THE STATE OF ASSAM
                                                                    Page No.# 2/4

         PP ASSAM


         ------------
         Advocate for : UJJAL CHOUDHURY
         Advocate for : appearing for THE STATE OF ASSAM



          Linked Case : EC/0/0

         SRI GOBRAJ ALIAS GOBRA BHUMIJ
         SO LATE ADHIKARI BHUMIJ
         RO NISTHAL TEA GARDEN BZZARLINE
         PS UDHARBOND
         DIST CACHAR
         ASSAM


          VERSUS

         THE STATE OF ASSAM
         PP ASSAM


         ------------
         Advocate for : UJJAL CHOUDHURY
         Advocate for : appearing for THE STATE OF ASSAM



                                   BEFORE
             HON'BLE MR. JUSTICE SANJEEV KUMAR SHARMA
                                      ORDER

19.01.2026

This I.A has been preferred seeking condonation of delay in preferring the

connected jail appeal against the impugned Judgment dated 28.03.2025 and

Sentence dated 03.04.2025 passed in Sessions Case No. 139/2024, whereby the

accused appellant was convicted under Sections 341/376 and sentenced to Page No.# 3/4

undergo R.I for 10 years and to pay a fine of Rs. 5,000/-.

2. Heard the learned Legal Aid Counsel for the accused appellant. It appears

that the accused had filed an application before the High Court through jail

authority for submission of the appeal, which was forwarded to the Secretary,

DLSA, Cachar through the jail authority. Subsequently, the documents in

connection with the case were submitted to the concerned Legal Services

Authority of the Gauhati High Court, which, in turn, engaged Mr. Ujal

Choudhury, Advocate, as Legal Aid Counsel and the case was handed over to

him, however no connected documents were provided at that time and it is only

recently that the said documents were submitted to the learned Legal Aid

Counsel, and after going through the same, the appeal was prepared and filed

on 08.11.2025. In the course of the aforesaid exercise, a delay of 238 days has

occurred.

3. Having regard to the aforesaid averments supported by an affidavit, it

appears that there was no intention of delay in preparing the instant appeal,

and there is a sufficient ground to condone the said delay.

4. Accordingly, the delay is condoned.

5. The I.A is disposed of as allowed.

Page No.# 4/4

6. Register the connected Criminal Appeal (J).

JUDGE

Comparing Assistant