Monowar Hussain @ Monee vs The State Of Assam And Anr
2022 Latest Caselaw 1573 Gua

                                                                        Page No.# 1/2

GAHC010081572022




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

                                  Case No. : Crl.A./77/2022

             MONOWAR HUSSAIN @ MONEE
             S/O LATE ASANULLA @ ASHAN ALI
             VILLAGE SONPURA, PO JANIA, PS KALGACHIA, DIST BARPETA, ASSAM



             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM

             2:JABED ALI
              S/O LATE HAMED ALI
             RESIDENT OF SONPURA
              PO JANIA
              PS KALGACHIA
              DIST BARPETA
             ASSA

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

11.05.2022 Heard Shri IU Choudhury, learned counsel for the appellant, who has filed this appeal under Section 374(2) of the Cr.PC against a judgment and order dated Page No.# 2/2

07.04.2022 passed by the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Barpeta in Special POCSO Case No.116/2018 thereby convicting the appellant under Section 8 of the POCSO Act and sentencing him to RI of five years and also to pay a fine of Rs. 10,000/- i/d to RI for another six months.

Admit.

Call for the records.

Shri BB Gogoi, learned Addl. PP, Assam accepts notice on behalf of the respondent no. 1.

Steps for service of notice upon the respondent no. 2 be taken by registered post with A/D within 2 days.

List this case after 6 weeks along with a note from the Registry regarding the receipt of records as well as service report.

JUDGE

Comparing Assistant