Dhiraj Kumar Kakati vs The State Of Assam And Anr
2022 Latest Caselaw 2478 Gua

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GAHC010118652022




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

                               Case No. : Crl.A./137/2022

           DHIRAJ KUMAR KAKATI
           S/O HARICHANDRA KAKATI,
           RESIDENT OF VILLAGE GAJIA, PS AND DIST BARPETA, ASSAM

           VERSUS

           THE STATE OF ASSAM AND ANR.
           REPRESENTED BY PP ASSAM

           2:SAYA DAS

           W/O DIPAK DAS

           RESIDENT OF VILLAGE GAJIA
           PS AND DIST BARPETA
           ASSA

Advocate for the Petitioner : MR. A M BORA
Advocate for the Respondent : PP, ASSAM


                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

25.07.2022

Heard Mr. D.K. Baidya, learned counsel for the appellant. Also heard Ms. S.H. Bora, learned Addl. P.P., Assam for the State/respondent No. 1.

By this appeal under Section 374(2) Cr.P.C., the appellant has prayed for setting aside the impugned judgment and order, dated 19.04.2022, passed by the learned Page No.# 2/2

Addl. Sessions Judge cum Special Judge (POCSO Act), Barpeta in Special POCSO Case No. 150/2021 convicting and sentencing the appellant under Section 10 of the POCSO Act.

As Ms. S.H. Bora, learned Addl. P.P., accepts notice on behalf of the State/respondent No.1, no fresh notice needs to be issued to the said respondent. However, a copy of the petition along with the documents annexed thereto, be furnished to her during the course of the day.

Issue notice to the respondent No.2. Steps be taken by registered post with A/D within 5(five) days.

Call for the record.

List after 3(three) weeks.

JUDGE

Comparing Assistant