Gauhati High Court
Ananta Das vs The State Of Assam And Anr. E on 8 January, 2024
Author: M. Zothankhuma
Bench: Michael Zothankhuma, Malasri Nandi
Page No.# 1/2
GAHC010235582023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./481/2023
ANANTA DAS
SON OF ANIL DAS, RESIDENT OF RAJABARI, PANIKHAITI, POLICE
STATION- PRAGJYOTISHPUR,
DIST-KAMRUP(M), ASSAM. PIN-781026.
VERSUS
THE STATE OF ASSAM AND ANR. E
REPRESENTED BY PP ASSAM.
2:BHUILA BIN
W/O DHANPAT BIN
RESIDENT OF RAJABARI
PANIKHAITI
POLICE STATION- PRAGJYOTISHPUR
DIST.- KAMRUP(M)
ASSAM.
PIN.-781026
Advocate for the Petitioner : MR C GOSWAMI
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
08.01.2024 (M. Zothankhuma, J.) Heard Mr. C. Goswami, learned counsel for the appellant.
Page No.# 2/2 This is an appeal against the judgment dated 07.08.2023 passed by the Court of the Special Judge POCSO, Kamrup(M), Guwahati, in Sessions Case No.420/2018, by which the appellant has been convicted under Section 4 of the POCSO Act, 2012.
Admit the appeal.
Call for the LCR.
Issue Notice returnable in 4 (four) weeks. Ms. S.H. Bora, learned Additional Public Prosecutor accepts notice on behalf of the State.
Appellant to take steps for service of notice upon the respondent no.2 by registered post with AD within 2 (two) days. List the matter after four weeks.
JUDGE JUDGE Comparing Assistant