Shri Lohit Kumar vs The State Of Assam And 2 Ors
2022 Latest Caselaw 2343 Gua

                                                                       Page No.# 1/3

GAHC010267532019




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

                                    Case No. : Crl.A./65/2021

            SHRI LOHIT KUMAR
            S/O- LATE SUKHUNA KUMAR,
            R/O- VILLAGE SRIHATI, P.O AND P.S.- SUALKUCHI, DISTRICT-
            KAMRUP(M), ASSAM , PIN- 781103.


            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY PP, ASSAM.

            2:THE SUPERINTENDENT
             CENTRAL JAIL
             SARUSAJAI
             GUWAHATI
             DISTRICT- KAMRUP(M)
            ASSAM.

            3:SMTI. BINIMA BARMAN
            W/O- SHRI BANAMALI BARMAN

            VILLAGE SHRIHATI
            P.S.- SUALKUCHI
            DISTRICT- KAMRUP
            ASSA

Advocate for the Petitioner   : MR D BHATTACHARYA

Advocate for the Respondent : PP, ASSAM



             Linked Case : I.A.(Crl.)/133/2021
                                                                                Page No.# 2/3

            SHRI LOHIT KUMAR
            S/O- LATE SUKHUNA KUMAR
             R/O- VILLAGE SRIHATI
            P.O. AND P.S.- SUALKUCHI
             PIN- 781103
             DISTRICT- KAMRUP(R)
            ASSAM.PRESENTLY LODGED IN CENTRAL JAIL AND HIS ID IS AC/3571

             VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY PP
            ASSAM.

            2:THE SUPERINTENDENT
             CENTRAL JAIL
            SARUSAJAI
             GUWAHATI
             DISTRICT- KAMRUP(M)
            ASSAM.
             3:SMTI. BINIMA BARMAN
            W/O- SHRI BANAMALI BARMAN

            VILLAGE- SHRIHATI
            P.S.- SUALKUCHI
            DISTRICT- KAMRUP
            ASSAM.
            ------------

Advocate for : MR D BHATTACHARYA Advocate for : PP ASSAM appearing for THE STATE OF ASSAM AND 2 ORS

BEFORE HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order 18-07-2022

(N. Kotiswar Singh, J)

Though no one is present to represent the applicant, from the records it appears that

the appeal has been preferred against the judgment and sentence dated 24.04.2019 passed Page No.# 3/3

by the Court of Special Judge, Kamrup, Amingaon in Special Sessions (POCSO) Case

No.13/2016. However, while preparing the paper book, the judgment rendered by the Addl.

Sessions Judge, Kamrup, Amingaon in Special Session (POCSO) Case No.20/2018 has been

annexed, perhaps inadvertently.

The Registry to make necessary verification and shall properly prepare the paper book

relating to judgment and sentence dated 24.04.2019 passed by the Court of Special Judge,

Kamrup, Amingaon in Special Sessions (POCSO) Case No.13/2016.

List the matter accordingly.

                                       JUDGE                             JUDGE



Comparing Assistant