Chanchal Khaira @ Khayra vs The State Of Assam And Anr
2022 Latest Caselaw 1156 Gua

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GAHC010058382022




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

                                 Case No. : Crl.A./51/2022

           CHANCHAL KHAIRA @ KHAYRA
           S/O LATE BISWESWAR KHAIRA @ GURDEL, RESIDENT OF VILLAGE
           TIPKAI, PO TIPKAI, PS BOGORIBARI, DIST KOKRAJHAR, BTAD, 783337,
           ASSAM


           VERSUS

           THE STATE OF ASSAM AND ANR.
           REPRESENTED BY PP ASSAM

           2:SRI RAGHUBIR BRAHMA @GOLDONG BRAHMA
            S/O SRI BUDDHIRAM BRAHMA

           RESIDENT OF VILLAGE RANGAMATIJHAR DWITIYA KHANDA
           PO AND PS BOGRIBARI
           DIST KOKRAJHAR
           BTAD
           783348
           ASSA

Advocate for the Petitioner : MR. S S BAROOAH
Advocate for the Respondent : PP, ASSAM




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

31.03.2022 Heard Shri SS Barooah, learned counsel for the appellant, who has preferred this appeal under Section 374 CrPC against the impugned judgment and order dated 30.07.2019 passed Page No.# 2/2

by the learned Sepcial Judge, Kokrajhar in Special (POCSO) Case No. 5/2018 arising out of Bogribari PS Case No. 01/2018 registered under Section 4 of POCSO Act, 2012.

By the aforesaid judgment, the appellant has been sentenced to undergo imprisonment for 10(Ten) years with a fine of Rs.2,000/- (Rupees Two Thousands) and in default for imprisonment of 6(Six) months.

Admit.

Call for the records.

Shri BB Gogoi, learned Additional Public Prosecutor, Assam appears and accepts notice on behalf of the respondent no. 1. Extra copies of the application be served upon him by tomorrow.

Appellant to take steps for service of notice upon the respondent no. 2 by registered post with A/D. steps within two days.

List this case after 6(six) weeks along with service report upon the respondent no. 2 and also for the status of transmission of the case records.

It is clarified by the learned counsel that he is engaged by the Legal Aid. Registry to reflect the name of the learned counsel as Legal Aid Counsel in the cause-list.

JUDGE

Comparing Assistant