Jenson Barla vs The State Of Assam
2021 Latest Caselaw 757 Gua

                                                                                 Page No.# 1/2

GAHC010029282021




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

                                   Case No. : CRL.A(J)/10/2021

            JENSON BARLA
            SONITPUR, 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 AJIT BORTHAKUR

                                            ORDER

02-03-2021 This Jail appeal is preferred against the Judgment and Order dated 25.06.2020 passed by the learned Addl. Sessions Judge, Sonitpur, Tezpur in Special (POCSO) Case No. 46/2015, convicting the accused-appellant under Section 6 of POCSO Act and sentenced to suffer R.I. for 10(ten) years and fine of Rs. 10,000/- (Rupees Ten Thousand), in default further R.I. for six months.

The appeal is admitted for hearing.

Issue notice to the respondent.

Registry will take steps for service of notice upon the informant within Page No.# 2/2

10(ten) days.

Ms. Bijita Sharma, learned counsel is appointed as Amicus Curiae to assist the Court.

Inform all concerned.

Office shall prepare paper book and furnish a copy to the Amicus Curiae and the learned Addl. Public Prosecutor, Assam.

JUDGE

Comparing Assistant