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Sriman Dev Sarma vs The State Of Assam And Anr
2021 Latest Caselaw 2225 Gua

Citation : 2021 Latest Caselaw 2225 Gua
Judgement Date : 15 September, 2021

Gauhati High Court
Sriman Dev Sarma vs The State Of Assam And Anr on 15 September, 2021
                                                                      Page No.# 1/2

GAHC010127332021




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

                                  Case No. : Crl.A./140/2021

            SRIMAN DEV SARMA
            S/O- LATE GURU DUTTA DEV SARMA, R/O- BORGAON, MOUZA- NAMATI,
            UNDER TIHU P.S., DIST.- NALBARI, ASSAM



            VERSUS


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


            2:HEMEN DAS
             S/O- LANKESWAR DAS
             R/O- BORGAON
             UNDER TIHU POLICE STATION
             MOUZA- NAMATI
            ASSAM

Advocate for the Petitioner   : MR J BORAH

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 15-09-2021

The appellant is represented by Mr. R Singha, learned counsel.

Page No.# 2/2

This is an appeal against the judgment and order, dated 30.03.2021, passed by the learned Special Judge, Nalbari in Spl.(P) Case No. 32/2018 convicting the appellant and sentencing him to suffer rigorous imprisonment for 7 (seven) years and to pay a fine of Rs. 25,000/- with a default clause for commission of offence punishable under Section 10 of the POCSO Act and simple imprisonment for 1 (one) year and to pay a fine of Rs. 1,000/- with a default clause for offence punishable under Section 448 of the IPC.

The State respondent No. 1 is represented by Mr. BB Gogoi, learned Additional. No formal notice be served upon him.

Appellant to take steps for service of notice upon respondent No. 2 by registered post with A/D or under any other prescribed mode within 7 (seven) days.

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

Call for the LCR.

List the matter immediately after receipt of LCR and service of notice

upon respondent No. 2 on 8th October, 2021.

JUDGE

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