Tapan Kumar Seal vs The State Of Assam
2021 Latest Caselaw 2268 Gua

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GAHC010110882021




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

                                Case No. : Crl.A./149/2021

            TAPAN KUMAR SEAL
            S/O- SRI LANKESWAR SEAL, R/O- LACHIT NAGAR UNDER DIBRUGARH
            POLICE STATION IN THE DISTRICT OF DIBRUGARH, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : MR Z KAMAR

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

21-09-2021

This is an appeal under Section 374 of the Code of Criminal Procedure, 1973 filed against the judgment and order dated 25.03.2021 passed by the learned Sessions Judge, Dibrugarh, in POCSO Case No.49/2018 convicting the appellant under Section 354-(A)(i) of the Indian Penal Code Page No.# 2/2

and sentencing him to undergo rigorous imprisonment for a period of one year and convicted under Section 8 of the POCSO Act and sentencing him to rigorous imprisonment for three years, with default clause, and both the sentences were directed to run concurrently.

Heard Mr. Z. Kamar, learned senior counsel for the appellant.

Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam appears and accepts notice on behalf of the respondents.

Hence, no formal notice need be issued upon the said respondent.

Extra copy of the appeal memo be furnished to the learned State counsel.

Admit.

Call for the LCR.

List the matter immediately after receipt of the LCR and service of notice in the second week of November, 2021.

JUDGE

Comparing Assistant