Annas Ali vs The State Of Assam And Anr
2021 Latest Caselaw 2281 Gua

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GAHC010240882019




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

                                  Case No. : Crl.A./146/2021

            ANNAS ALI
            S/O- LATE AZMOT ALI
            VILLAGE- CHARAKPARA,
            P.S.- BARPETA
            DIST- BARPETA, ASSAM.


            VERSUS

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

            2:SHAH ALOM
             S/O- LATE ASMAN ALI
            VILLAGE- GAREMARI PATHAR
            P.O.- PALHAJI
            P.S.- BARPETA
            DIST- BARPETA
            ASSAM
             PIN- 781309

Advocate for the Petitioner   : MR. J AHMED

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 22-09-2021

The appellant is represented by Mr. J Ahmed, learned counsel.

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The State respondent No. 2 is represented by Mrs. SH Borah, learned Additional Public Prosecutor.

This appeal is preferred against the judgment and order, dated 23.07.2019, passed by the learned Special Judge, Barpeta in Special POCSO Case No. 20/2018 convicting the accused-appellant to suffer rigorous imprisonment for 7 (seven) years and to pay a fine of Rs. 2,000/- with a default clause for the offence punishable under Section 4 of the POCSO Act, 2012.

The appeal is admitted for hearing.

Call for the LCR.

Issue notice.

No formal notice need be issued on the State respondent since, Mrs. Borah, learned Additional Public Prosecutor, has already entered appearance and accepted notice on behalf of the State respondent.

The appellant shall take steps for service of notice on the respondent No. 2 by registered post with A/D or under any other prescribed mode, within 7 (seven) days from today.

List the matter on 1st November, 2021 after receipt of the LCR and service of notice upon respondent No. 2.

JUDGE

Comparing Assistant