Gauhati High Court
Abdul Basit vs The State Of Assam on 16 July, 2025
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/2
GAHC010101152025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
I.A.(Crl.)/528/2025
ABDUL BASIT
S/O. BARASAT ALI @ BASAI ALI
R/O. VILL.- MOKOI BHANGA
P/O. AND P/S. BADARPUR
DIST. SRIBHUMI
ASSAM
VERSUS
THE STATE OF ASSAM
REP BY THE PP
ASSAM
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Advocate for : MS. U NANDA
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
16.07.2025 Heard Mr. S C Biswas, learned counsel for the applicant. Also heard Mr. R J Baruah, learned Additional Public Prosecutor, Assam.
Page No.# 2/2 This application has been filed under Section 430 of the BNSS, 2023 for suspension of sentence and for granting bail to the applicant Abdul Basit.
The applicant was convicted under Section 304(B) IPC and sentenced to undergo rigorous imprisonment for 7 (seven) years and pay fine of Rs.10,000/- and for the offence under Section 498(A), he was sentenced to undergo rigorous imprisonment for 1 (one) year and pay fine of Rs.5,000/- by the learned Additional Sessions Judge (FTC), Sribhumi in connection with Sessions Case No. 109/2013.
I have gone through the evidence available in the case record. The cause of death of the deceased could not be ascertained according to the medical evidence.
This court is of the opinion that the prayer of the applicant deserves to be accepted at this stage.
It is hereby directed that the sentence imposed upon the applicant Abdul Basit by the learned Additional Sessions Judge (FTC), Sribhumi in connection with Sessions Case No. 109/2013 shall remain stayed till disposal of the connected appeal.
The applicant Abdul Basit is allowed to go on bail of Rs.25,000/- with one surety of like amount to the satisfaction of the learned Additional Sessions Judge (FTC), Sribhumi in connection with Sessions Case No. 109/2013.
The IA stands disposed of.
JUDGE Comparing Assistant