Citation : 2021 Latest Caselaw 2351 Gua
Judgement Date : 28 September, 2021
Page No.# 1/2
GAHC010149272021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./154/2021
SUNIRAM GARH
S/O- LATE HARALAL GARH, VILL.- DALOABARI PART-II (SINDRIJHORA),
P.O. DALOABARI, P.S. AND DIST.- KOKRAJHAR, PIN- 783370.
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PUBLIC PROSECUTOR, ASSAM
2:GANGA RAM LAKRA
S/O- FIKU LAKRA
VILL.- DALOABARI
HATKHOLA
P.O. DALOABARI
P.S. AND DIST.- KOKRAJHAR
PIN- 783370
Advocate for the Petitioner : MR. A ROSHID
Advocate for the Respondent : PP, ASSAM
BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA
28-09-2021
Heard Mr. A. Roshid, learned counsel for the appellant.
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Also heard Mr. Bankim Sarma, learned Additional Public Prosecutor, Assam representing the State Respondent No.1.
This is a statutory appeal against the judgment and order dated 23.08.2021, convicting and sentencing the appellant to suffer rigorous imprisonment for 3(three) years and to pay a fine of Rs.10,000/-, with a default clause for commission of offence punishable under Section 8 of the POCSO Act, in Special (P) Case No.15 of 2019, by the learned Special Judge, Kokrajhar.
Issue notice upon the respondent.
Since the State Respondent No.1 has entered appearance through Mr. Bankim Sarma, learned Additional Public Prosecutor, no formal notice need be issued upon the said respondent.
Extra copies of the appeal memo be furnished to the learned Additional Public Prosecutor.
Issue notice upon Respondent No.2 under registered post with A/D or under any other prescribed mode.
Steps within seven days.
The appeal is admitted.
Call for the LCR.
List the appeal after receipt of the LCR and service of notice upon Respondent No.2 in the second week of November, 2021.
JUDGE
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