Shiva Chautal vs The State Of Assam
2021 Latest Caselaw 1896 Gua

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GAHC010104752021




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

                               Case No. : CRL.A(J)/24/2021

            SHIVA CHAUTAL
            UDALGURI, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

18-08-2021

This is a jail appeal preferred against the judgment and order dated 5.12.2020 passed by the learned Special Judge under the POCSO Act, Barpeta in Special POCSO Case No.22 of 2017, convicting and sentencing the appellant to undergo rigorous imprisonment for 10(ten) years and to Page No.# 2/2

pay a fine of Rs.50,000/-, with default clause, for offence under Section 6 of the POCSO Act.

The appeal is admitted.

Ms. S.H. Borah, learned Additional Public Prosecutor has entered appearance on behalf of the State Respondent.

Registry shall prepare the Paper Book and furnish the same to the learned Additional Public Prosecutor.

Mr. Z. Hussain, learned counsel, is appointed as Amicus Curiae in the instant appeal.

Registry to intimate Mr. Hussain, about his such engagement and all relevant papers/Paper Book be also furnished to him.

List the matter immediately after furnishing of the Paper Book/copies thereof to the parties, in the first week of September, 2021.

Bring this order to the notice of the Registrar (Judicial) of this Court.

JUDGE

Comparing Assistant