Hafizur Rahman vs The State Of Assam And Anr
2021 Latest Caselaw 1777 Gua

                                                                       Page No.# 1/2

GAHC010097672021




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

                                 Case No. : Crl.A./123/2021

            HAFIZUR RAHMAN
            S/O LATE ABDUL MONNAF, R/O VILL. SAGOLCHARA, PT-II, P.S. AND DIST.
            DHUBRI, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP, ASSAM.

            2:MALEKA BIBI

             W/O MOINUL HOQUE
             R/O VILL. CHITLAPOOL
             P.S. AND DIST. DHUBRI
             ASSAM
             PIN 78100

Advocate for the Petitioner   : MR. A RAHMAN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 04-08-2021 Suman Shyam, J Page No.# 2/2

Heard Mr. A. Rahman, learned counsel for the appellant. We have also heard Ms.

B. Bhuyan, learned Addl. P.P. Assam appearing on behalf of the State/ respondent No. 1.

This appeal against conviction is directed against the judgment and order dated 13-

05-2021 passed by the learned Addl. Sessions Judge, Dhubri in connection with Special

Case No. 09/2019 whereby the appellant was convicted under Section 376(3) IPC read

with Section 4 of the POCSO Act and sentenced to undergo rigorous imprisonment for life

and also to pay a fine of Rs. 5,000/- with default clause.

We have perused the grounds taken in the memo of appeal.

Let the appeal be admitted.

Issue notice returnable in 06 weeks.

Since Ms. Bhuyan has accepted notice on behalf of respondent No. 1, no formal

notice is required to be sent to the said respondent.

Appellant to take steps for service of notice upon respondent No. 2 by registered

post with A/D.

Call for the LCR.

Let this matter be listed again after receipt of LCR.

                          JUDGE                         JUDGE
GS


Comparing Assistant