Case No. : Crl.A./80/2022 vs The State Of Assam And Anr
2022 Latest Caselaw 1572 Gua

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GAHC010079612022




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

                                Case No. : Crl.A./80/2022
           SRI RAJEN BAWRI
           S/O LATE SONATAN BAWRI,
           VILLAGE JALLAN T.E LINE NO. 4, PO BENGENAKHOWA, PS GOLAGHAT,
           DIST GOLAGHAT, ASSAM


           VERSUS

           THE STATE OF ASSAM AND ANR
           REPRESENTED BY PP ASSAM

           2:SABITA KARMAKAR
           W/O MAHESH KARMAKAR
           VILLAGE JALLAN BAGAN
            PO BENGENAKHOWA
            PS GOLAGHAT
            DIST GOLAGHAT
           ASSA

Advocate for the Petitioner : MR J ISLAM
Advocate for the Respondent : PP, ASSAM




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

11.05.2022 Heard Shri J. Islam, learned counsel for the appellant who has preferred this appeal under Section 374(2) of the Cr.PC against an impugned judgment and order dated 10.02.2021 passed by the learned Special Judge, Golaghat in Special POCSO Page No.# 2/2

Case No. 39/2018 convicting and sentencing the accused/appellant to undergo rigorous imprisonment for 3 months for committing offence punishable under Section 448 IPC and RI for 10 (ten) years and to pay fine of Rs.5000/- in default to undergo further SI for 3 months for committing the offence punishable under Section 376 (2) (1) IPC.

Admit.

Call for the records.

Shri B. B. Gogoi, learned Addl. PP, Assam has accepted notice for respondent No. 1 whereas steps for service of notice upon the respondent No. 2 be taken by registered post with A/D.

Steps within 2 (two) days.

List after 6 (six) weeks alongwith the report in the Registry regarding receipt of records and on service upon the respondent No. 2.

JUDGE

Comparing Assistant