Md. Islam Ali vs The State Of Assam And Anr
2021 Latest Caselaw 819 Gua

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GAHC010038682021




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

                                   Case No. : Crl.A./64/2021

             MD. ISLAM ALI
             S/O- LATE RAHMAN ALI, R/O- VILL.- P.G.R. CAMP, P.O. BOGINADI, P.S.
             BOGINADI, DIST.- LAKHIMPUR, ASSAM, PIN- 787032.

             VERSUS

             THE STATE OF ASSAM AND ANR.
             REP. BY LEARNED PUBLIC PROSECUTOR, ASSAM.

             2:SMTI. ANIMAI DAS
             W/O- SHRI BIPEN DAS
              R/O- VILL. AND P.O. BOGINADI
              P.S. BOGINADI
              DIST.- LAKHIMPUR
             ASSAM
              PIN- 787032

Advocate for the Petitioner    : MR. I H LASKAR

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA 04-03-2021

This is an appeal, preferred against the judgment, dated 9.2.2021, passed by the learned Special Judge, Lakhimpur, North Lakhimpur, in Special (P) Case No.19/2015, convicting the appellant under Section 8 of the POCSO Act and sentencing him to undergo rigorous imprisonment for three(3) years and to pay a fine of Rs.1,000/-, with a default clause.

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Heard Mr. I.H. Laskar, learned counsel for the accused-appellant.

Perused the impugned judgment.

The appeal is admitted.

State respondent No. 1 is represented by Mr. R.J. Baruah, learned Additional Public Prosecutor, who has accepted notice.

No formal notice need be served upon her.

Appellant to take steps for service of notice upon respondent No. 2 by registered post with A/D or by any other prescribed mode within 5 (five) days.

Call for the LCR.

List the matter for hearing in due course, after receipt of the LCR.

JUDGE

Comparing Assistant