Md. Sowkat Ali vs The State Of Assam And Anr
2021 Latest Caselaw 3572 Gua

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GAHC010218722021




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

                                Case No. : Crl.A./215/2021

            MD. SOWKAT ALI
            S/O- AHAD ALI, R/O- VILL.- DAMPUR PT-II, P.S. KAZIGAON, DIST.-
            KOKRAJHAR, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE PUBLIC PROSECUTOR, ASSAM

            2:EYAZUR RAHMAN
             S/O- LATE MAZIBUR RAHMAN
            VILL.- DAMPUR PART-II
             P.S. KAZIGAON
             DIST.- KOKRAJHAR
             PIN- 783339

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 21-12-2021

Heard Mr. HRA Choudhury, learned senior counsel for the appellant.

Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam representing the State Respondent No.1.

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This is a statutory appeal against the judgment and order dated 30.11.2021 passed by the learned Special Judge (POCSO), Kokrajhar in Special Case No.30/2018 convicting the appellant under Section 6 of the POCSO Act and sentenced him to undergo rigorous imprisonment for ten years, and also to pay a fine of Rs.10,000, with a default clause.

Issue notice upon the respondent.

Since the State Respondent No.1 has entered appearance through Mr. B.B. Gogoi, learned Additional Public Prosecutor, no formal notice need be issued upon the said respondent.

Extra copies of the appeal memo be furnished to the learned Additional Public Prosecutor.

Issue notice upon Respondent No.2 under registered post with A/D or under any other prescribed mode.

Steps within seven days.

The appeal is admitted.

Call for the LCR.

List the appeal after receipt of the LCR and service of notice upon Respondent No.2 in the first week of February, 2022.

JUDGE

Comparing Assistant