Dhiren Das vs The State Of Assam And Anr
2021 Latest Caselaw 361 Gua

Citation : 2021 Latest Caselaw 361 Gua
Judgement Date : 3 February, 2021

Gauhati High Court

Dhiren Das vs The State Of Assam And Anr on 3 February, 2021

                                                                                        Page No.# 1/2

GAHC010009142021




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

                                     Case No. : Crl.A./16/2021

             DHIREN DAS
             S/O- SRI NIRANJAN DAS, R/O- PASCHIM PALIGURI, P.S. JAGIROAD, DIST.-
             MORIGAON, ASSAM.



             VERSUS

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

             2:BISWAJIT BORAH
              R/O- VILL.- PASCHIM PALIGURI
              P.S. AND P.O. JAGIROAD
              DIST.- MORIGAON
             ASSAM

Advocate for the Petitioner    : MR. S C BISWAS

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                              ORDER

03.02.2021

Heard Mr. S.C. Biswas, learned counsel for the appellant assisted by Ms. L. Choudhury, learned counsel and Mr. H. Sharma, learned Addl. PP for the State/respondent No. 1.

This appeal under Section 374 Cr.P.C. is preferred against the impugned judgment and order, Page No.# 2/2

dated 16.12.2020, passed in POCSO Case No. 14/2017 by the learned Special Judge, Morigaon convicting and sentencing the accused/appellant to undergo RI for 1(one) year and to pay fine of Rs. 10,000/-, in default 3(three) months SI for the offence under Section 12 of POCSO Act.

This appeal is admitted.

Call for the LCR.

Issue notice to the respondent No. 2 to be served through the officer-in-charge of Jagiroad P.S. Steps be taken within 3(three) days.

As Mr. H. Sharma, learned Addl. PP has accepted notice on behalf of the State/respondent No. 1, a copy of the memo of appeal along with the documents annexed thereto be furnished to him during the course of the day.

List on 12.03.2021.

JUDGE

Comparing Assistant