Tapan Kachari vs The State Of Assam
2022 Latest Caselaw 2525 Gua

                                                                             Page No.# 1/2

GAHC010143892022




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

                                  Case No. : Crl.A./144/2022

            TAPAN KACHARI
            S/O LATE NUMAL KACHARI, RESIDENT OF BORDIRAK GAON,
            PS KAKOPATHAR, DIST TINSUKIA, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MR. N HASAN

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

27.07.2022

Heard Mr. N. Hasan, learned counsel appearing for the appellant. Also heard Mr. P.S. Lahkar, learned Addl. P.P., Assam appearing for the State/respondent.

This appeal under Section 374(2) Cr.P.C. has been preferred against the impugned judgment and order, dated 25.05.2022, passed by the learned Addl. Sessions Judge-cum-Special Judge, (POCSO Act), Tinsukia in POCSO Case No. Page No.# 2/2

65(T)/2018.

This appeal is admitted.

Call for the record.

As Mr. P.S. Lahkar, learned Addl. P.P., accepts notice on behalf of the State respondent, no fresh notice needs to be issued to the said respondent. However, a copy of the memo of appeal along with the documents annexed thereto, be furnished to the learned Addl. P.P. (Mr. P.S. Lahkar) during the course of the day.

List after 3(three) weeks.

JUDGE

Comparing Assistant