Pankaj Hazarika vs The State Of Assam And Anr
2021 Latest Caselaw 1605 Gua

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GAHC010089842021




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

                                Case No. : Crl.A./120/2021

            PANKAJ HAZARIKA
            S/O SRI RAMNATH HAZARIKA, R/O VILL- 1 NO. UDAIPUR, UNDER DEMOW
            POLICE STATION, DIST-SIVASAGAR, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:MS JANMONI DAS
             D/O SRI HARESWAR DAS
             R/O VILL NO. 1 UDAIPUR
             UNDER DEMOW POLICE STATION
             DIST-SIVASAGAR
            ASSAM
             PIN-78569

Advocate for the Petitioner   : MR P KATAKI

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

16-06-2021

The Court proceedings have been conducted through Video-Conference due to COVID-19 pandemic.

Heard Mr. P. Kataki, learned counsel for the appellant. Also heard Mr. B.B.

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Gogoi, learned Additional Public Prosecutor, Assam, appearing for the State Respondent.

This is an appeal against the judgment and order dated 23.04.2020 passed by the learned Special Judge-cum-Additional Sessions Judge, Sivasagar, in Special POCSO Case No.27/2018, convicting the appellant and sentencing him to rigorous imprisonment for 10(ten) years and to pay a fine of Rs.10,000/- with default clause for offence under section 4 of the POCSO Act. There is also an order for payment of compensation of Rs.3 lakhs by the appellant to the victim under Section 33(8) of the POCSO Act.

Issue notice to the respondents.

Since State Respondent No.1 has entered appearance through Mr. B.B. Gogoi, learned Additional Public Prosecutor, no formal notice need be served upon Respondent No.1.

Issue notice upon Respondent No.2 under Registered Post with A/D as well as under ordinary process.

Steps be taken within three days.

The appeal is admitted.

Call for the LCR.

List the matter immediately after service notice and receipt of LCR on 14.07.2021.

Registry to collect the record.

JUDGE

Comparing Assistant