Omar Ali vs The State Of Assam And Anr
2021 Latest Caselaw 419 Gua

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GAHC010014122021




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

                                  Case No. : Crl.A./25/2021

            OMAR ALI
            S/O- LATE HASEN ALI, VILL.- BAMUNITILA, P.S. AND DIST.-
            BONGAIGAON, ASSAM.



            VERSUS

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

            2:RUHUL AMIN
             S/O- LATE AFJAL SEIKH
            VILL.- BAMUNITILA
             P.O. DHANTOLA
             P.S. AND DIST.- BONGAIGAON
            ASSAM
             PIN- 783372

Advocate for the Petitioner   : MR. N UDDIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 05.02.2021

Heard Mr. N Uddin, learned counsel for the appellant and Ms. A Begum, learned Additional Public Prosecutor for the State respondent No.1.

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This criminal appeal has been filed by the appellant, Omar Ali, who has been convicted vide Judgment & Order, dated 27.11.2020 passed by the learned Special Judge, Bongaigaon in Special (P) Case No.15(BGN)/2018 convicting the accused U/S 10 of the POCSO Act and sentencing him to RI for 5 years and fine of Rs.2,000/- i/d RI for 1 month.

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

List on 10.03.2021.

JUDGE

Comparing Assistant