Altaf Ali vs The State Of Assam And Anr
2021 Latest Caselaw 2352 Gua

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GAHC010140762021




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

                                Case No. : Crl.A./151/2021

            ALTAF ALI
            S/O- TAHER ALI, R/O- CHANDKUCHI (MARNOIPAR), P.S. AND DIST.-
            NALBARI, ASSAM, PIN- 781334.

            VERSUS

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

            2:LATIFA BIBI (INFORMANT)
            W/O- MUKUL ALI
             R/O- VILL.- CHANDKUCHI (MARNOIPAR)
             P.S. AND DIST.- NALBARI
            ASSAM
             PIN- 781334

Advocate for the Petitioner   : G UDDIN

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

28-09-2021

Heard Mr. G. Uddin, learned counsel for the appellant. Also heard Mr. Bankim Sarma, learned Additional Public Prosecutor, Assam representing the State Respondent No.1.

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This is a statutory appeal against the judgment and order dated 12.08.2021, convicting and sentencing the appellant to suffer rigorous imprisonment for 10(ten) years and to pay a fine of Rs.50,000/-, with a default clause for commission of offence punishable under Section 6 of the POCSO Act, in Special (P) Case No.16/2018, by the learned Special Judge, Nalbari.

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

Comparing Assistant