Sajikul Haque @ Apu vs The State Of Assam And Anr
2022 Latest Caselaw 1640 Gua

                                                                  Page No.# 1/2

GAHC010084312022




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

                                  Case No. : Crl.A./81/2022

            SAJIKUL HAQUE @ APU
            S/O SAYEF ALI
            RESIDENT OF VILLAGE RUPOHIKAKH, PS SIPAJHAR, DIST DARRANG,
            ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SRI PABAN MEDHI
             S/O LATE NABIN MEDHI
            RESIDENT OF VILLAGE HATIMURIA

            PO HATKHALI
            PS SIPAJHAR
            DIST DARRANG ASSAM
            78414

Advocate for the Petitioner   : MR M CHETIA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 13-05-2022 Suman Shyam, J Page No.# 2/2

Heard Mr. T.H. Hazarika, learned counsel for the appellant. We have also heard Ms. S. Jahan, learned Addl. P.P. Assam appearing for the State.

This appeal is directed against the judgment of conviction dated 28-02-2022 passed by the Special Judge, Darrang at Mangaldai in Special (POCSO) Case No. 23/2021 corresponding to Sipajhar P.S. Case No. 843/2020 whereby the sole appellant has been convicted under Section 4(2) of the POCSO Act and sentenced to undergo rigorous imprisonment for 20 years and also to pay fine of Rs. 20,000/- with default stipulation.

We have perused the impugned judgment.

Admit the appeal.

Issue notice returnable in 06 weeks.

Since Ms. Jahan, learned Addl. P.P. Assam has accepted notice on behalf of the State, no formal notice is required to be sent in this case.

In view of the notification No. HC.XI-07/2021/182/RC, dated 21-12-2021 issued by the Registry, it would no longer be obligatory for this Court to serve notice upon the informant. However, it will be open for the informant to appear and assist the learned Addl. P.P. Assam, during the hearing of the appeal, with the leave of this Court, if so advised.

                           JUDGE                       JUDGE
GS


Comparing Assistant