Tinku Tanti vs The State Of Assam
2021 Latest Caselaw 168 Gua

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GAHC010190392020




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

                                   Case No. : CRL.A(J)/106/2020

            TINKU TANTI
            LAKHIMPUR, ASSAM.

            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.

Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE MIR ALFAZ ALI

                                             ORDER

Date : 20.01.2021

The jail appeal arises out of the judgment and order dated 31.07.2019 passed by the learned Special Judge (FTC), Lakhimpur, North Lakhimpur in Special (POCSO) Case No. 10/2018, whereby the appellant was convicted under Section 366 of the IPC and Section 4 of the POCSO Act. The appellant was sentenced to rigorous imprisonment for 3 (three) years and fine of Rs. 2,000/- with default stipulation under Section 366 of the IPC and imprisonment for 7 (seven) years and fine of Rs. 5,000/- with default stipulation under Section 4 of the POCSO Act.

This appeal is admitted.

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Call for the records.

Issue notice returnable within 4 (four) weeks.

Learned Additional Public Prosecutor Mr. B. B. Gogoi has entered appearance for the State respondent and accepts notice.

Registry shall send notice to the informant/victim within one week.

Since the appellant is unrepresented, the learned counsel Ms. Rita Das Mozumdar is appointed as Amicus Curie.

JUDGE

Comparing Assistant