Md. Ritadul Ali vs The State Of Assam And Anr
2021 Latest Caselaw 382 Gua

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GAHC010010672021




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

                                  Case No. : Crl.A./30/2021

            MD. RITADUL ALI
            S/O- ABUL ALI, R/O- VILL. AND P.O. BIHDIA, P.S. BAIHATA CHARIALI,
            DIST.- KAMRUP(R), ASSAM, PIN- 781381.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P., ASSAM

            2:MD. AFJAL ALI (INFORMANT)
             S/O- LATE JAMIR ALI
             R/O- VILL.- BIHDIA
             P.S. BAIHATA CHARIALI
             DIST.- KAMRUP(R)
            ASSAM
             PIN- 781381

Advocate for the Petitioner   : MR Z ALAM

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : -04.02.2021

Heard Ms. S Nazneen, learned counsel for the appellant and Ms. A Begum, learned Additional Public Prosecutor for the State respondent.

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This criminal appeal u/s 374 of the Cr.P.C. has been filed by the appellant, Md. Ritadul Ali, who has been convicted vide Judgment & Order, dated 17.12.2020 passed by the learned Special Judge, Kamrup, Rangia in Special (P) Case No.21/2015 convicting the accused U/S 4 of the POCSO Act and sentencing him to RI for 10 years and pay fine of Rs. 5,000/- i/d SI for 6 months.

The criminal appeal is admitted.

Call for the records.

Issue notice to the respondents.

As Ms. A Begum, learned Addl. P.P. accepts notice on behalf of the State, hence no formal notice be issued. However, extra copy of the memo of appeal be served to her. Notice on the respondent No.2 be served through the Officer-In-Charge of the concerned Police Station within 3 days.

List on 09.03.2021.

JUDGE

Comparing Assistant