Sunil Sabar vs The State Of Assam
2022 Latest Caselaw 538 Gua

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GAHC010199332021




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

                               Case No. : CRL.A(J)/40/2021

            SUNIL SABAR
            BISWANATH CHARIALI, ASSAM.

            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.


Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM

BEFORE HON'BLE MR. JUSTICE HITESH KUMAR SARMA

15-02-2022

This is a jail appeal preferred against the judgment and order dated 31.05.2021 passed by the learned Special Judge under the POCSO Act, Biswanath Chariali, in Special POCSO Case No.22/2018, convicting and sentencing the appellant to undergo rigorous imprisonment for 10(ten) years and to pay a fine of Rs.10,000/-, with default clause, for offence under Section 4 of the POCSO Act.

The appeal is admitted.

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Call for the LCR

Mr. R.J. Baruah, learned Additional Public Prosecutor has entered appearance on behalf of the State Respondent.

Registry shall prepare the Paper Book and furnish the same to the learned Additional Public Prosecutor.

Mr. A. Ahmed, learned counsel, is appointed as Amicus Curiae in the instant appeal. He be furnished with all relevant papers/Paper Book.

List the matter immediately after receipt of the LCR and furnishing of the Paper Book/copies thereof to the respective counsel for the parties, on 10.03.2022.

Bring this order to the notice of the Registrar (Judicial) of this Court.

JUDGE

Comparing Assistant