Huzur Ali vs The State Of Assam And Anr
2021 Latest Caselaw 1715 Gua

                                                                                 Page No.# 1/2

GAHC010076972021




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

                                  Case No. : Crl.A./111/2021

            HUZUR ALI
            S/O- MD. DAYAL UDDIN SHEIKH, R/O- VILL. AND P.O. CHIRAKUTHA, P.S.
            CHAPAR, DIST.- DHUBRI, ASSAM.



            VERSUS

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

            2:DHIREN BARMAN
             S/O- LATE PRATAP BARMAN
            VILL.- GAMARIMURI
             SANTIBON SUPA
             P.O. AND P.S. BELSOR
             DIST.- NALBARI
            ASSA

Advocate for the Petitioner   : MR. M U MONDAL

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 27.07.2021 Heard Mr. MU Mondal, learned counsel for the appellant and Mr. BB Gogoi, learned Addl.Public Prosecutor for the State respondent.

This criminal appeal has been filed by the appellant, Huzur Ali, who has been convicted Page No.# 2/2

in Spl(P) Case No.02/2018 vide Judgment and Order, dated 15.03.2021 by the learned Special Judge (POCSO), Nalbari whereby he has been sentenced to undergo RI for 5 years and fine of Rs.10,000/- i/d SI for 3 years under Section 8 of the POCSO Act.

The criminal appeal is admitted.

Call for the records.

Issue notice to the respondents.

As Mr. BB Gogoi, learned Addl. P.P. accepts notice on behalf of the State respondent No.1, hence no formal notice be issued to him. However, extra copy of the memo of appeal be served to him.

Issue notice to the respondent No.2 through the Officer-In-Charge of the Belsor Police Station, District-Nalbari.

List after receipt of the LCR.

JUDGE

Comparing Assistant