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Golap Hussain vs The State Of Assam And Anr
2022 Latest Caselaw 426 Gua

Citation : 2022 Latest Caselaw 426 Gua
Judgement Date : 8 February, 2022

Gauhati High Court
Golap Hussain vs The State Of Assam And Anr on 8 February, 2022
                                                                   Page No.# 1/2

GAHC010008682022




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

                                  Case No. : Crl.A./13/2022

            GOLAP HUSSAIN
            S/O LATE LAL MIA
            VILLAGE SATRAKANARA, PS BAGHBOR, DIST BARPETA, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:MEHER ALI
             S/O LATE ABDUL GAFUR

            VILLAGE SATRAKANARA
            PS BAGHBOR
            DIST BARPETA
            ASSAM 78130

Advocate for the Petitioner   : MR H R A CHOUDHURY

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 Page No.# 2/2

Heard Mr. A. Ahmed, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the State.

This appeal against conviction is directed against the judgment 13-12-2021 passed by the learned Addl. Sessions Judge-cum-Special Judge, POCSO, Barpeta in connection with Special (POCSO) Case No. 101/2018 convicting the appellant under Section 4(2) of the POCSO Act and sentencing him to undergo rigorous imprisonment for 20 years and also to pay fine of Rs. 15,000/- with default stipulation.

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


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