Dipak Nayak vs The State Of Assam
2022 Latest Caselaw 1763 Gua

                                                                            Page No.# 1/2

GAHC010055412022




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

                                Case No. : CRL.A(J)/40/2022

            DIPAK NAYAK
            DIBRUGARH, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. K GOSWAMI, AMICUS CURIAE

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

This appeal from jail is directed against the judgment dated 11-02-2022 passed by the learned Sessions Judge, Dibrugarh in connection with POCSO Case No. 36/2020 convicting the appellant under Section 6 of POCSO Act read with Section 376 (AB) of IPC and sentencing him to inter alia undergo rigorous imprisonment for 20 years and also to Page No.# 2/2

pay fine of Rs. 2,000/- with default stipulation.

We have perused the grounds taken in the appeal.

Heard Mr. K. Goswami, learned Sr. counsel appearing as amicus curiae in this case. Also heard Ms. S. Jahan, learned Addl. P.P. Assam representing the State.

Admit the appeal.

Issue notice returnable in 06 weeks.

Since the State has entered appearance by the learned Addl. P.P. Assam, no formal notice is required to be sent in this case.

LCR be requisitioned.

Let this matter be listed immediately after receipt of the LCR.

                           JUDGE                      JUDGE
GS


Comparing Assistant