Bipin Rai @ Ray vs The State Of Assam
2021 Latest Caselaw 2521 Gua

                                                                         Page No.# 1/2

GAHC010144682021




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

                                 Case No. : Crl.A./170/2021

            BIPIN RAI @ RAY
            S/O- SHIV SHANKAR RAY, R/O- WARD NO. 3, BALUCHAR NEAR
            JOGOMAYA GHAT, P.S., P.O. AND DIST.- DHUBRI, ASSAM, PIN- 783301.



            VERSUS

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



Advocate for the Petitioner   : MRS J D KHAUND

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 25-10-2021

The appellant is represented by Mrs. JD Khaund, learned counsel.

The State respondent is represented by Mr. BB Gogoi, learned Additional Public Prosecutor.

This appeal is preferred against the judgment and order, dated 25.08.2021, passed by the learned Special Judge, Dhubri in Special Case No. Page No.# 2/2

104/2018 convicting the accused-appellant under Section 448 of the IPC and sentencing him to suffer simple imprisonment for 1 (one) year and also under Section 4 of the POCSO Act to undergo rigorous imprisonment for 10 (ten) years and to pay a fine of Rs. 5,000/- with a default clause.

The appeal is admitted, the same being a statutory appeal. Call for the LCR.

No formal notice need be issued on the State respondent since, Mr. Gogoi, learned Additional Public Prosecutor, has already entered appearance and accepted notice on behalf of the State respondent. Extra copies of the memo of appeal be furnished to him within 7 (seven) days.

List the matter for hearing on 9th November, 2021 after receipt of the LCR.

JUDGE

Comparing Assistant