Kritananda Singh vs The State Of Assam And Anr
2021 Latest Caselaw 481 Gua

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GAHC010023422021




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

                                            Case No. : Crl.A./44/2021

               KRITANANDA SINGH
               S/O LT. RAMESWAR SINGH, R/O CHABIPUL P.S BHARALUMUKH, DIST.
               KAMRUP (M) ASSAM



               VERSUS

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

               2:RINKU MONI SAIKIA
               W/O IMADUL SALAM HAZARIKA R/O DHIRENPARA ITABHATA
                HOUSE NO. 15 P.S. FATASIL AMBARI
                GUWAHATI-78102

Advocate for the Petitioner          : MR. A CHAUDHURY

Advocate for the Respondent : PP, ASSAM




                                        BEFORE
                          HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                                       ORDER

10.02.2021

Heard Mr. A. Choudhury, learned counsel for the appellant and Ms. A. Begum, learned Addl. PP for the State/respondent No. 1.

By this appeal under Section 374(2) of the Cr.P.C., the appellant has prayed for setting aside/quashing the judgment and order, dated 05.02.2021 passed by the learned Addl. Sessions Judge No. 2, Kamrup(M) at Guwahati, whereas the Page No.# 2/2

appellant has convicted under Section 6 of the POCSO Act, 2012 and sentenced him to suffer RI for 10 years and pay a fine of Rs. 5000/- in default SI for 2(two) months in Sessions Case No. 32/2016.

The appeal is admitted.

Call for the records.

Issue notice to the respondent No. 2.

Steps be taken within 2(two) days through the Officer In-charge of Fatasil Ambari P.S.

As Ms. A. Begum, learned Addl. Public Prosecutor, Assam has accepted notice, no fresh notice may be issued. However, extra copy of the memo of appeal along with documents annexed therewith be furnished to him during course of the day.

List on 08.03.2021.

JUDGE

Comparing Assistant