Umed Ali vs The State Of Assam And Anr
2021 Latest Caselaw 719 Gua

                                                                         Page No.# 1/2

GAHC010031262021




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

                                  Case No. : Crl.A./57/2021

            UMED ALI
            S/O- ABDUL RASID, VILL.- SARISHABARI, P.S. DALGAON, DIST.-
            DARRANG, ASSAM.



            VERSUS

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

            2:BADIUZ ZAMAL
             S/O- LATE RUSTOM ALI
            VILL.- SARISABARI
             P.S. DALGAON
             DIST.- DARRANG
            ASSAM
             PIN- 784116

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                          ORDER

Date : 26-02-2021 Suman Shyam, J Page No.# 2/2

Heard Mr. A. Ahmed, learned counsel for the appellant.

This appeal has been preferred against the judgment and order dated 17-12-2020 passed

by the learned Addl. Sessions Judge (FTC), Darrang, Mangaldoi in connection with Special

(POCSO) Case No. 13/2018 convicting the appellant under Section 4 of the POCSO Act

and sentencing him to undergo R.I. for 20 years and also to pay a fine of Rs. 10,000/-

with default clause.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Call for the LCR.

Mr. M. Phukan, learned Addl. P.P. Assam appearing for the State has accepted notice on

behalf of respondent No. 1. Registry to issue notice upon the respondent No. 2 by

registered post with A/D making the same returnable in 04 weeks.

Let this matter be listed for necessary order(s) after 04 weeks.

                                       JUDGE                       JUDGE
GS

Comparing Assistant