David Banikya vs The State Of Assam
2022 Latest Caselaw 2120 Gua

                                                                       Page No.# 1/2

GAHC010093422022




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

                                Case No. : CRL.A(J)/55/2022

            DAVID BANIKYA
            S/O. KAMALESWAR BANIKYA, VILL. METUAKUCHI (BHAKTARKUR) P.S.
            BARPETA, DIST. BARPETA, STATE- ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. NAVA KUMAR KALITA, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 13.06.2022 (K.R. Surana, J)

Heard Mr. N.K. Kalita, learned Amicus Curiae. Also heard Ms. S. Jahan, learned APP appearing for the State.

This appeal has been filed against the judgment and order dated Page No.# 2/2

29.03.2022 passed by the learned Additional Sessions Judge-cum-Special Judge (POCSO) in Special POCSO Case No. 152/2021, thereby convicting the appellant rigorous imprisonment for 20 (twenty) years and to pay a fine of Rs.10,000/- (Rupees ten thousand only), in default, rigorous imprisonment for another 2 (two) years under section 6 of the POCSO Act.

Appeal is admitted for hearing.

Call for the records.

On receipt of LCR, Registry shall prepare the paper book.

List after 6 (six) weeks, awaiting receipt of LCR.

                               JUDGE                               JUDGE




Comparing Assistant