Sabibar Rahman vs The State Of Assam And 2 Ors
2022 Latest Caselaw 4340 Gua

                                                           Page No.# 1/2

GAHC010220002022




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

                              Case No. : Crl.A./286/2022

           SABIBAR RAHMAN
           S/O LATE HARAB ALI,
           R/O NEW BONGAIGAON, SAMSANPUR, ISLAMPUR,
           P.S. AND SIT.- BONGAIGAON, ASSAM.


           VERSUS

           THE STATE OF ASSAM AND 2 ORS.
           REP. BY P.P., ASSAM.

           2:SAHERA KHATUN
           W/O ABDUL HUSSAIN
           VILL.- SANTOSHPUR
            P.S.- CHAPAR
            P.O.- CHAPAR
            DIST.- DHUBRI
           ASSAM
            PIN- 78

           3:JURAN ALI
            S/O LATE MONTA GOWAL
            R/O NEW BONGAIGAON
            SAMSANPUR
            ISLAMPUR
            P.S. AND DIST.- BONGAIGAON
           ASSAM

Advocate for the Petitioner : MR. A RAHMAN
Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

Date : 07-11-2022

Heard Mr. A. Rahman, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Addl. P.P. Assam appearing for the State.

This appeal is directed against the judgment dated 26-09-2022 passed by the Special Judge, Bongaigaon in connection with Special (P) Case No. 1(BGN)/2022, whereby the sole appellant has been convicted under Section 6 of the POCSO Act and sentenced to undergo rigorous imprisonment for 20 years and also to pay fine of Rs. 50,000/- with default stipulation.

We have perused the grounds taken in the memo of appeal and have also considered the submission advanced by the learned counsel for both the sides.

Admit the appeal.

Call for the records.

Issue notice returnable in 06 weeks.

Since Ms. Jahan has accepted notice on behalf of respondent No. 1, no formal notice is required to be sent to the said respondent.

Appellant to take steps for service of notice upon the remaining respondents by registered post with A/D within 03 days from today.

                      JUDGE                             JUDGE
GS




Comparing Assistant