Citation : 2022 Latest Caselaw 428 Gua
Judgement Date : 8 February, 2022
Page No.# 1/2
GAHC010011512022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./11/2022
MAHABUR ISLAM @ MAHABUR ESLAM @ RAHMAN
S/O MD. ALI AHMED
VILLAGE BARKUR,
PS DALGAON, DIST DARRANG, ASSAM
VERSUS
THE STATE OF ASSAM AND ANR.
REPRESENTED BY PP ASSAM
2:MISS BANESA KHATON
D/O MATLEB ALI
VILLLAGE BARKUR
PS DALGAON
DIST DARRANG
ASSAM
78411
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 23-12-2021 passed by the learned Special Judge, Darrang at Mangaldai in connection with Special (POCSO) Case No. 24/2018 convicting the appellant under Section 4 of the POCSO Act and sentencing him to undergo rigorous imprisonment for 20 years and also to pay fine of Rs. 10,000/- 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 Comparing Assistant
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