Pabitra Mushahary vs The State Of Assam
2022 Latest Caselaw 777 Gua

                                                                             Page No.# 1/2

GAHC010001312022




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

                                Case No. : CRL.A(J)/16/2022

            PABITRA MUSHAHARY
            S/O. HAITHA MUSHAHARY, VILL. RAMDEO, P.S. GOSSAIGAON, DIST.
            KOKRAJHAR.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. A AHMED, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 04-03-2022 Suman Shyam, J

Heard Mr. A. Ahmed, learned amicus curiae appearing for the appellant. Also heard

Ms. B. Bhuyan, learned Addl. P.P. Assam representing the State.

This appeal against conviction preferred from jail is directed against the judgment Page No.# 2/2

dated 20-02-2021 passed by the learned Special Judge, Kokrajhar in Special Case No.

32/2019 convicting the appellant under Section 302/ 201 IPC read with Section 6 of the

POCSO Act inter alia sentencing him to undergo rigorous imprisonment for life and also to

pay fine of Rs. 10,000/- with default stipulation.

We have perused the impugned judgment.

Admit the appeal.

Call for the LCR.

Since Ms. Bhuyan has accepted notice on behalf of the State/ respondent No. 1, no

formal notice is required to be sent to the said respondent.

Papers of the case be furnished to the learned amicus curiae.

It would, however, be open for the informant/ victim to participate in this

proceeding and assist the learned Addl. P.P. Assam, if so advised, with the leave of the

Court.

                             JUDGE                     JUDGE
GS


Comparing Assistant