Azinur Rahman vs The State Of Assam And Anr
2021 Latest Caselaw 2141 Gua

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GAHC010135152021




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


                                 Case No. : Crl.A./139/2021

            AZINUR RAHMAN
            S/O- KORIM UDDIN,
            R/O- VILL- POKALAGI PART-V,
            P.S.- GOLAKGANJ, DIST- DHUBRI, ASSAM, PIN- 783334.



            VERSUS


            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP, ASSAM.



            2:SOHRAB ALI
             S/O- LATE HAJORAT ALI
             R/O- VILLAGE SAGOLIA
             PART-II
             P.S.- GOLAKGANJ
             DIST- DHUBRI
            ASSAM
             PIN- 783334



Advocate for the Petitioner   : MR. Y S MANNAN


Advocate for the Respondent : PP, ASSAM
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                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 09-09-2021

The appellant is represented by Mr. YS Mannan, learned counsel.

This is an appeal against the judgment and order, dated 12.04.2019 passed by the learned Special Judge, Dhubri in Special Case No. 11/2018, convicting and sentencing the accused-appellant to suffer rigorous imprisonment for 1 (one) year and to pay a fine of Rs. 1,000/- with a default clause under Section 448 of the IPC and further to suffer rigorous imprisonment for 5 (five) years and to pay a fine of Rs. 5,000/- with a default clause under Section 10 of the POCSO Act.

The appeal being a statutory appeal, the same is admitted. It deserves a mention here that the delay in preferring the appeal has already been condoned.

List the matter for admission in the 1st week of October, 2021. In the meantime, call for the LCR.

The State respondent No. 1 is represented by Mrs. SH Borah, learned Additional Public Prosecutor.

Issue notice upon respondent No. 2.

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

JUDGE

Comparing Assistant