Salma Begum vs The State Of Assam And Anr
2022 Latest Caselaw 4945 Gua

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GAHC010251602022




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

                                  Case No. : Crl.A./331/2022

            SALMA BEGUM
            W/O SWAMI AKTAR,
            VILL.- KHALPARA, RED LIGHT AREA, W/NO. 7,
            P.S.- SILIGURI, DIST.- DARJEELING (W.B.).



            VERSUS

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

            2:BHOLA PRADHAN
             S/O LATE KRISHNA BAHADUR PRADHAN

            VILL.- SABTIPARA (PATGAON)

            P.S.- SERFANGURI

            DIST.- KOKRAJHAR
            ASSAM
            PIN

Advocate for the Petitioner   : MS. M R DOLAI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

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14.12.2022 (Suman Shyam, J)

Heard Mr. A. Rahman, learned counsel appearing for the appellant. Also heard

Ms. S. Jahan, learned Addl. P.P., representing the State/respondent No.1.

This appeal is directed against the judgment dated 04.11.21022 passed by the

learned Special Judge (POCSO), Kokrajhar in Special Case No.29/2020

convicting the appellant and co-accused under Sections 6/17 of the POCSO

Act read with Sections 366/419/370/370(A)/372 of the IPC read with Section 5 of

the Immoral Traffic (Prevention) Act, 1956 inter-alia sentencing each of them to

undergo rigorous imprisonment for 20 years and also to pay fine with default

stipulation.

We have perused the impugned judgment.

Admit the appeal.

Call for the LCR.

Issue notice returnable in six weeks.

Since Ms. Jahan, learned Addl. P.P., has appeared and accepted notice on

behalf of the State/respondent No.1, no formal notice is required to be sent to

the said respondent. However, notice be sent to the respondent No.2 by

registered post with A/D.

Steps be taken accordingly.

                                          JUDGE                                JUDGE



Comparing Assistant