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Amulya Pathak vs The State Of Assam And Anr
2022 Latest Caselaw 1764 Gua

Citation : 2022 Latest Caselaw 1764 Gua
Judgement Date : 23 May, 2022

Gauhati High Court
Amulya Pathak vs The State Of Assam And Anr on 23 May, 2022
                                                                            Page No.# 1/2

GAHC010091992022




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

                                  Case No. : Crl.A./89/2022

            AMULYA PATHAK
            S/O DHARANI PATHAK
            RESIDENT OF SEWNAGAON, PS AND DIST BONGAIGAON, ASSAM,



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SMTI NOMUNA PATHAK
            W/O SRI PABITRA PATHAK
            R/O VILLAGE CHAUNAGAON
             PO MULAGAON
             PS AND DIST BONGAIGAON
            ASSA

Advocate for the Petitioner   : MR. S C BISWAS

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. S.C. Biswas, learned counsel for the appellant. Also heard Ms. S. Jahan, Page No.# 2/2

learned Addl. P.P. Assam appearing on behalf of the State.

By the impugned judgment dated 26-04-2022 passed by the learned Special Judge, Bongaigaon in connection with Special (P) Case No. 19 (BGN)/2018 the appellant herein was convicted under Section 376(1)/ 313 IPC read with Section 21 and 6 of POCSO Act and sentenced to inter alia undergo rigorous imprisonment for 12 years and also to pay fine of Rs. 3,000/- with default stipulation.

We have perused the impugned judgment.

Admit the appeal.

Call for the LCR.

Since Ms. Jahan has accepted notice on behalf of the State, no formal notice is required to be sent to the said respondent.

Appellant to, however, take steps for service of notice upon respondent No. 2 by registered post with A/D within a week from today.

                           JUDGE                     JUDGE
GS


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