Mantu Das vs The State Of Assam And Anr
2022 Latest Caselaw 4377 Gua

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GAHC010212922022




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

                                  Case No. : Crl.A./290/2022

            MANTU DAS
            S/O LATE UPEN DAS,
            RESIDENT OF VILLAGE KARIA, PS AND DIST NALBARI, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SMTI CITRA DAS

             W/O SRI UTPAL DAS

            RESIDENT OF KARIA
            PS NALBARI
            DIST NALBARI
            ASSAM

Advocate for the Petitioner   : MR. S K GOSWAMI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

10.11.2022

Heard Mr. S.K. Goswami, learned counsel for the appellant and Mr. B.B.

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Gogoi, learned Addl. P.P. for the State respondent.

This application under section 374[2] of the Cr.P.C. the petitioner has put to challenge the judgment and order dated 22.08.2022 passed by the learned Special Judge, POCSO, Nalbari in SPL. [P] case no. 09/2018.

It is to be noted here that the impugned judgment and order dated 22.08.2022 the learned court below has convicted the appellant under section 8 of the POCSO Act and sentencing him to suffer simple imprisonment for 3 years and to pay a fine of Rs. 2,000/- in default to undergo imprisonment for 3 months.

Perused the petition and grounds mentioned therein. Issue notice returnable in 4 weeks. Step be taken upon the respondent no. 2 by registered post with A/D and usual process. As Mr. Gogoi has appeared and accepted notice on behalf of the State respondent no formal notice is required to be issued. However extra requisite copy of the petition be furnished to him during the course of the day.

Call for the record from the learned court below.

JUDGE

Comparing Assistant