Sri Dhan Bahadur Dorjee vs The State Of Assam And Anr
2021 Latest Caselaw 1870 Gua

                                                                       Page No.# 1/2

GAHC010111882019




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

                                  Case No. : Crl.A./207/2020

            SRI DHAN BAHADUR DORJEE
            S/O- LATE DEBTAJ DORJEE,
            R/O- VILL- JIRIN BORHOLI,
            P.S.- KHERONI, P.O.- HAWAIPUR, DIST- KARBI ANGLONG (W), DIPHU,
            ASSAM, PIN- 782460



            VERSUS

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

            2:SMTI. DEBUMAYA DEVI
            W/O- DHAN BAHADUR DORJEE
             R/O- VILL- JIRIN BORHOLI

            P.S.- KHERONI
             P.O.- HAWAIPUR
             DIST- KARBI ANGLONG (W)
             DIPHU
            ASSAM
             PIN- 78246

Advocate for the Petitioner   : MS. R DUTTA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
                                                                              Page No.# 2/2

                                         ORDER

Date : 16-08-2021 Suman Shyam, J

Heard Mr. A. Chamuah, learned counsel for the appellant. We have also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the State.

This appeal is directed against the judgment and order dated 20-11-2020 passed by the learned Sessions Judge, Karbi Anglong at Diphu in Special Case No. 1/2015 convicting the appellant under Section 6 of the POCSO Act and sentencing him to undergo rigorous imprisonment (RI) for life and also to pay a fine of Rs. 5,000/- with default stipulation.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since Ms. Bhuyan has appeared and accepted notice on behalf of the respondent No. 1, no formal notice is required to be sent to the said respondent.

Registry to sent notice to the informant/ respondent No. 2 by registered post with A/D within 02 weeks from today.

Steps be taken accordingly.

                           JUDGE                      JUDGE
GS


Comparing Assistant