Page No.# 1/3 vs The State Of Assam And Anr
2022 Latest Caselaw 1751 Gua

                                                         Page No.# 1/3

GAHC010090912022




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

                             Case No. : Crl.A./86/2022

         FORIZUL RAHMAN AND 2 ORS.
         S/O AMINUL SK
         RESIDENT OF SALBARI
         PS AND DIST KOKRAJHAR, BTAD, ASSAM, 783350

         2: NASIBUL ALI SK

         S/O HAMIDUR SHEIKH
         RESIDENT OF SALBARI
         PS AND DIST KOKRAJHAR
         BTAD
         ASSAM
         783350

         3: MUZAMMEL SK.
          S/O LATE TOHIRUDDIN SK.
         RESIDENT OF SALBARI
         PS AND DIST KOKRAJHAR
          BTAD
         ASSAM
          78335

         VERSUS

         THE STATE OF ASSAM AND ANR.
         REPRESENTED BY PP ASSAM

         2:SRI BIBHISON RABHA
          S/O GHORA RABHA

         RESIDENT OF ABHAYAKUTI

         PS AND DIST KOKRAJHAR
         BTAD
                                                                                Page No.# 2/3

             ASSAM 78334

Advocate for the Petitioner   : MR. N J DUTTA

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

Date : 23-05-2022 Suman Shyam, J

Heard Mr. N.J. Dutta, learned counsel for the appellant.

This is an appeal preferred against the judgment and order of conviction dated 06-

04-2022 passed by the Special Judge (POCSO), Kokrajhar in connection with Special Case

No. 32/2021 convicting the appellants under Section 376D/ 376DA/ 376A/ 120B/ 302 IPC

read with Section 6 of the POCSO Act read with Section 3(1)(w)(i) & 3(2)(v) of the SC-ST

Prevention of Atrocities Act, 1989 inter alia awarding death sentence to the accused

persons.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Issue notice returnable in 06 weeks.

Since Ms. S. Jahan, learned Addl. P.P. Assam has appeared and accepted notice on

behalf of the State, no formal notice is required to be sent to the said respondent.

Steps for service of notice upon the respondent No. 2 be taken by registered post Page No.# 3/3

with A/D.

On the request of Mr. N.J. Dutta, learned counsel for the appellant, this appeal is

directed to be listed along with Death Sentence Ref. No. 01/2022, which is stated to be

connected with this proceeding.

                         JUDGE                     JUDGE
GS


Comparing Assistant