Anar Ali vs The State Of Assam
2021 Latest Caselaw 388 Gua

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GAHC010005442021




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

                                  Case No. : Crl.A./26/2021

            ANAR ALI
            S/O- LATE RAFAJ ALI, R/O- BHANDALI RESERVE, P.S. TARABARI, DIST.-
            BARPETA, ASSAM, PIN- 781302.



            VERSUS

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



Advocate for the Petitioner   : MR. SK N MOHAMMAD

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 04.02.2021

Heard Mr. SK N Mohammad, learned counsel for the appellant and Ms. A Begum, learned Additional Public Prosecutor for the State respondent.

This criminal appeal has been filed by the appellant, Anar Ali, who has been convicted vide Judgment & Order, dated 21.11.2020 passed by the learned Special Judge, Barpeta in Special (POCSO) Case No.67/2019 arising out of GR Case No.1140/2019 convicting the accused U/S 4 of the POCSO Act and sentencing him to RI for 7 years and fine of Rs.10,000/-

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i/d RI for 3 months.

The criminal appeal is admitted.

Call for the records.

It is noticed that the informant has not been impleaded.

Implead the informant as respondent No.2.

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/informant be served through the Officer-In-Charge of the concerned Police Station within 3 days.

List on 03.03.2021.

JUDGE

Comparing Assistant