Roshid Ali vs The State Of Assam And Anr
2021 Latest Caselaw 2373 Gua

                                                                        Page No.# 1/2

GAHC010153112021




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

                               Case No. : Crl.A./158/2021

           ROSHID ALI
           S/O- JEL HOQUE ALI @ JOHIRUL ALI, VILL.- MANASH PARA, P.S.
           LAKHIPUR, DIST.- GOALPARA, ASSAM, PIN- 783129.



           VERSUS

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

           2:SIBEN BARMAN
            S/O- LATE FUTU BARMAN
           VILL.- FESATTARY
            P.S. LAKHIPUR
            DIST.- GOALPARA
           ASSAM
            PIN- 783129

Advocate for the Petitioner : MR Z HUSSAIN
Advocate for the Respondent : PP, ASSAM

                                 BEFORE
                HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                       ORDER

29-09-2021

Mr. Z. Hussain, learned counsel represents the appellant. Ms. S.H. Bora, learned Additional Public Prosecutor represents the State respondent.

Page No.# 2/2

This appeal, under Section 374(2) of the Cr.P.C., is preferred challenging the judgment and order, dated 13-08-2021, passed by the learned Special Judge, Goalpara, in Special Case No. 16/2017, under Sections 354(A)(1)/509 IPC, read with Section 8 of the POCSO Act, convicting the appellant and sentencing him to suffer rigorous imprisonment for five years and to pay fine of Rs.10,000/- with default clause for offence punishable under Section 8 of the POCSO Act. The appeal is admitted for hearing.

Call for the LCR.

Issue notice.

No formal notice need be issued on the respondent No. 1, since respondent No. 1 has already entered appearance and accepted notice through the learned Additional Public Prosecutor.

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

List this appeal on 03-11-2021 together with the connected I.A. (Crl.) No. 390/2021 after the service of notice is complete and on receipt of the LCR.

JUDGE

Comparing Assistant