Aminul Sikdar @ Md Animul Sikdar vs The State Of Assam
2022 Latest Caselaw 425 Gua

                                                                           Page No.# 1/2

GAHC010010792022




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

                                  Case No. : Crl.A./12/2022

            AMINUL SIKDAR @ MD ANIMUL SIKDAR
            S/O RAFIQUL SIKDAR @ MD. ROBIQUL SIKDAR, RESIDENT OF AMBARI
            WARD NO. 3 (HOWLY TOWN WARD NO. 3) PO AND PS HOWLY DIST
            BARPETA, ASSAM 781316



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. N UDDIN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 08-02-2022 Suman Shyam, J

Heard Mr. N. Uddin, learned counsel for the appellant. Also heard Ms. B. Bhuyan,

learned Addl. P.P. Assam appearing for the State.

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This appeal against conviction is directed against the judgment 21-12-2021 passed

by the learned Special Judge, POCSO, Golaghat in connection with Special (POCSO) Case

No. 36/2021 convicting the appellant under Section 366 of the IPC read with Section 6 of

the POCSO Act and sentencing him to undergo rigorous imprisonment for 05 years and to

pay fine of Rs. 5,000/- for the offence committed under Section 366 of the IPC and also

to suffer rigorous imprisonment for a period of 20 years and to pay fine of Rs. 5,000/- for

the offence committed under Section 6 of the POCSO Act.

We have perused the grounds taken in the memorandum of appeal.

Admit the appeal.

Issue notice returnable in 04 weeks.

Since Ms. Bhuyan has appeared and accepted notice on behalf of the State, no

formal notice is required to be sent in this case.

The informant would be at liberty to participate in this proceeding with the leave of

this Court, if so advised.

Registry to call for the LCR.

List after receipt of the LCR.

                             JUDGE                    JUDGE
GS




Comparing Assistant