Saimuddin Sk vs The State Of Assam And Anr
2022 Latest Caselaw 5090 Gua

                                                                       Page No.# 1/2

GAHC010254632022




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

         Case : Crl.A./342/2022

         SAIMUDDIN SK
         S/O LATE NOSATULLAH SK
         VILL.- SATAGURI
         PT- II
         P.S.- BAGRIBARI
         DIST.- KOKRAJHAR
         ASSAM
         PIN- 783348.


          VERSUS

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

         2:DEBEN BARMAN
         S/O LATE TUFAN BARMAN
         VILL.- SATAGURI
          PT- II
          P.O.- MAKRIJHARA
          P.S.- BAGRIBARI
          DIST.- KOKRAJHAR
         ASSAM
          PIN- 783349.
          ------------
         Advocate for : MR. M U MAHMUD
         Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
                 HONOURABLE MR. JUSTICE SUMAN SHYAM
               HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
                                                                               Page No.# 2/2


                                         ORDER

Date : 20-12-2022 Suman Shyam, J

Heard Mr. M.U. Mahmud, learned counsel for the appellant.

This appeal is presented against the judgment dated 23-11-2023 passed by the Special Judge (POCSO), Kokrajhar in connection with Special Case No. 32/2020, whereby the sole appellant has been convicted under Section 6(1) POCSO Act, 2012 and sentenced to undergo rigorous imprisonment for 20 years and also to pay fine of Rs. 20,000/-, in default, to undergo rigorous imprisonment for 01 year.

We have perused the grounds in the memo of appeal and have also gone through the impugned judgment.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since Ms. S. Jahan, learned Addl. P.P. Assam has accepted notice on behalf of the State/ respondent No. 1, no formal notice is required to be sent to the said respondent.

Appellant to, however, take steps for service of notice upon the respondent No. 2 by registered post with A/D.

                          JUDGE                      JUDGE
GS




Comparing Assistant