Ujjal Jyoti Borah @ Babu vs The State Of Assam
2022 Latest Caselaw 662 Gua

                                                                    Page No.# 1/2

GAHC010128952021




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

                                 Case No. : Crl.A./210/2021

            UJJAL JYOTI BORAH @ BABU
            S/O SRI MOTIRAM BORAH, R/O PARAKHOWA ERDANG ENGTIGAON, P.S.-
            DOKMOKA, DIST- KARBI ANGLONG, PIN-782481


            VERSUS

            THE STATE OF ASSAM
            (NOTICE THROUGH THE PUBLIC PROSECUTOR, ASSAM)



Advocate for the Petitioner   : MR. R GOSWAMI

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE HITESH KUMAR SARMA

                                          ORDER

Date : 23-02-2022

The appellant is represented by Mr. R Goswami, learned counsel.

The State respondent is represented by Mr. BB Gogoi, learned Additional Public Prosecutor.

This appeal is preferred against the judgment and order, dated 03.05.2021, passed by the learned Special Judge, Karbi Anglong, Diphu in Page No.# 2/2

POCSO Case No. 14/2019 arising out of GR Case No. 310/2019 convicting the accused-appellant to suffer rigorous imprisonment for 7 (seven) years and to pay a fine of Rs. 10,000/- and simple imprisonment for 90 days for the offence punishable under Section 4 of the POCSO Act and simple imprisonment for 3 months under Section 323 of the IPC.

The appeal is admitted for hearing.

Call for the LCR.

No formal notice need be issued on the State respondent since, Mr. Gogoi, learned Additional Public Prosecutor, has already entered appearance and accepted notice on behalf of the State respondent.

Bring this order to the notice of the Registrar (Judicial) of this Court, who shall in turn take steps to call for the LCR expeditiously.

It deserves a mention there that an interlocutory application being I.A. (Crl.) No. 550/2021 is pending before this Court which can be taken up for disposal only after examination of the LCR.

List the matter on 23rd March, 2022.

JUDGE

Comparing Assistant