Rausan Ali Mandal @ Rauson Ali ... vs The State Of Assam And Anr
2021 Latest Caselaw 1827 Gua

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GAHC010119652021




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

                                 Case No. : Crl.A./129/2021

            RAUSAN ALI MANDAL @ RAUSON ALI MANDAL
            S/O MD. AMIR MANDAL
            R/O VILL- NO. 1 POPRAGAON
            P.O. AND P.S. BANGAIGAON
            DIST. BANGAIGAON, PIN-783380

            VERSUS

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

            2:MD MAJILDAR RAHMAN
             S/O LATE SAMSUL HOQUE MANDAL
            R/O VILL- NO. 1 POPRAGAON
            P.O. AND P.S. BANGAIGAON

            DIST. BANGAIGAON
            PIN-78338

Advocate for the Petitioner   : MR. M A MONDAL

Advocate for the Respondent : PP, ASSAM

                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 10.08.2021 Heard Mr. M.A. Mondal, learned counsel for the appellant. Also heard Mr. B. B. Gogoi, learned Addl. Public Prosecutor for the State/respondent.

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This appeal is preferred under Section 374 (2) Cr.PC against the judgment and order dated 27.11.2020 passed by the learned Sessions Judge, Bangaigaon, in Special (P) Case No. 33(BNG)/2018, whereby the appellant is convicted and sentenced to undergo rigorous imprisonment for 5 (five) years and to pay fine of Rs. 2,000/- under Section 366 of the IPC, in default, simple imprisonment for 1 (one) month and sentenced to undergo rigorous imprisonment for 10 (ten) years and fine of Rs. 2,000/- under Section 6 of the POCSO Act, in default, simple imprisonment for 2 (two) months.

Appeal is admitted.

Issue notice on the respondent No. 2.

Call for the records.

List on 15.09.2021.

JUDGE

Comparing Assistant