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Prabin Dutta vs The State Of Assam And Anr
2021 Latest Caselaw 2194 Gua

Citation : 2021 Latest Caselaw 2194 Gua
Judgement Date : 13 September, 2021

Gauhati High Court
Prabin Dutta vs The State Of Assam And Anr on 13 September, 2021
                                                                      Page No.# 1/2

GAHC010112942021




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

                                  Case No. : Crl.A./144/2021

            PRABIN DUTTA
            S/O- LATE SANKAR DUTTA, R/O- POLO CLUB, MORAN, P.O. AND P.S.
            MORAN, DIBRUGARH.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PUBIC PROSECUTOR, ASSAM

            2:SMTI. ANIMA DUTTA
            W/O- SHRI PRABIN DUTTA
             R/O- KHELMATI
             KHATKHATIGAON
             DIST.- DIBRUGARH
            ASSA

Advocate for the Petitioner   : MR. M B U AHMED

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 13-09-2021 Suman Shyam, J

Heard Mr. M.B.U. Ahmed, learned counsel for the appellant.

Page No.# 2/2

This appeal against conviction is directed against the judgment and order dated 06-

05-2021 passed by the learned Addl. Sessions Judge-cum-Special Judge, Sivasagar in

Special POCSO Case No. 18/2014 convicting the appellant under Section 6 of the POCSO

Act and sentencing him to undergo rigorous imprisonment for 20 years and also to pay

fine of Rs. 10,000/- with default stipulation.

Admit the appeal.

Issue notice returnable in 04 weeks.

Since Mr. R.R. Kaushik, learned Addl. P.P. Assam has appeared and accepted notice

on behalf of respondent No. 1, no formal notice is required to be sent to the said

respondent.

Appellant to, however, take steps for service of notice upon the informant/

respondent No. 2.

Steps by registered post with A/D within a week from today.

Call for the LCR.

                           JUDGE                    JUDGE
GS


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