Lakhindra Sureng @ Bhaya vs The State Of Assam
2022 Latest Caselaw 1799 Gua

                                                                                 Page No.# 1/2

GAHC010089932022




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

                                   Case No. : Crl.A./90/2022

            LAKHINDRA SURENG @ BHAYA
            S/O LATE SAMRA SURENG @ LAKHAN
            RESIDENT OF NO. 1 SUNDARPUR GAON, PS BOGIJAN, DIST GOLAGHAT,
            ASSAM, 785702



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP ASSAM



Advocate for the Petitioner   : MS. P SAHA

Advocate for the Respondent : PP, ASSAM




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

                                             ORDER

25.05.2022 (Suman Shyam, J)

Heard Ms. P. Saha, learned counsel for the appellant. Also heard Ms. B.

Bhuyan, learned senior counsel assisted by Mr. J. Das, learned counsel

appearing on behalf of the State (APP).

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This appeal is directed against the judgment and conviction dated 24.12.2021

passed by the learned Special Judge, POCSO, Golaghat in Special (POCSO)

Case No.11/2020 convicting the appellant under Section 6 of the POCSO Act,

2012 and sentencing him to undergo 20 years rigorous imprisonment and to pay

fine of Rs.5000/- with default stipulation. By the impugned judgment the co-

accused was also convicted and awarded similar sentence.

We have perused the impugned judgment and also heard the submission

advanced by learned counsel for the appellant.

Admit the appeal.

Issue notice returnable in six weeks.

Since Mr. J. Das, learned counsel assisting Ms. B. Bhuyan has accepted notice

on behalf of the State, no formal notice is required to be sent in this case.

Registry to requisition the LCR.

Let the appeal be listed again after receipt of the LCR.

                                         JUDGE                                  JUDGE




Comparing Assistant