Alauddin Ali vs The State Of Assam And Anr
2022 Latest Caselaw 5060 Gua

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GAHC010251722022




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

                                 Case No. : Crl.A./336/2022

            ALAUDDIN ALI
            S/O LATE ASER ALI,
            VILL.- BORDAL,
            P.S.- DHUPDHARA,
            DIST.- GOALPARA, ASSAM.



            VERSUS

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

            2:ROBIUL HUSSAIN
            VILL.- BORDAL

            P.S.- DHUPDHARA

            DIST.- GOALPARA
            ASSAM
            PIN- 783123


Advocate for the Petitioner   : MR S MUKTAR

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

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19.12.2022 (Suman Shyam, J)

Heard Mr. Sk. Muktar, learned counsel for the appellant. Also heard Ms. B.

Bhuyan, learned senior counsel (Addl.P.P., Assam) assisted by Ms. M.

Chakraborty, learned counsel representing the State/respondent No.1.

Assailing the judgment dated 17.10.2022 passed by the learned Special Judge,

Goalpara in connection with Special Case No.2/2022, the instant appeal has

been filed. By the impugned judgment, the appellant was convicted under

Section 6 of the POCSO Act and sentenced to undergo rigorous imprisonment

for a terms of 20 years and also to pay fine of Rs.25,000/- with default stipulation.

We have perused the impugned judgment. Also considered the submission

advanced by the learned counsel for the appellant.

Admit the appeal.

Call for the LCR.

Issue notice returnable in six weeks.

Since Ms. M. Chakraborty, learned counsel has entered appearance and

accepted notice on behalf of the State/respondent No.1, no formal notice is

required to be sent to the said respondent.

Steps by registered post with A/D for service of notice upon the respondent

No.2 within a week.

                                          JUDGE                                   JUDGE




Comparing Assistant