Md. Nazim Ahmed vs The State Of Assam And Anr
2021 Latest Caselaw 3614 Gua

                                                                        Page No.# 1/2

GAHC010217732021




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

                                Case No. : Crl.A./219/2021

            MD. NAZIM AHMED
            S/O- ABUL HUSSAIN, R/O- NAHARANI MASGAON, BORHATISUK, P.S.
            DERGAON, DIST.- GOLAGHAT, ASSAM

            VERSUS

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

            2:MD. SAHNUR ALI
             S/O- LATE SABUR ALI
             R/O- NAHARANI MASGAON
             P.S. DERGAON
             DIST.- GOLAGHAT, ASSAM

Advocate for the Petitioner   : MR. A GANGULY

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

23-12-2021

Heard Mr. A. Ganguly, learned counsel for the appellant.

Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam representing the State Respondent No.1.

This is a statutory appeal against the judgment and order dated Page No.# 2/2

29.10.2021 passed by the learned Special Judge, POCSO, Golaghat, in Special (POCSO) Case No.76 of 2016 under Section 4 of the POCSO Act, 2012, convicting the appellant under Section 4 of the Protection of Children from Sexual Offences Act, 2012 and sentencing him to undergo rigorous imprisonment for 7(seven) years and 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. R.J. Baruah, 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