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Deba Kanta Rabha vs The State Of Asam And Anr
2022 Latest Caselaw 4465 Gua

Citation : 2022 Latest Caselaw 4465 Gua
Judgement Date : 14 November, 2022

Gauhati High Court
Deba Kanta Rabha vs The State Of Asam And Anr on 14 November, 2022
                                                                   Page No.# 1/2

GAHC010227192021




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

                                  Case No. : Crl.A./273/2022

            DEBA KANTA RABHA
            S/O LATE MONESWAR RABHA, R/O VILL. BORGAON, BHALAPARA, P.S.-
            BOKO, DIST.- KAMRUP, ASSAM



            VERSUS

            THE STATE OF ASAM AND ANR
            REPRESENTED BY THE PP, ASSAM

            2:JAYANTA RABHA
             S/O LATE GOURI RABHA
            R/O VILL- BORGAON
             BHALAPARA
            P.S- BOKO
             DIST- KAMRUP
            ASSA

Advocate for the Petitioner   : MR. M K DAS

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 14-11-2022 (Suman Shyam, J) Heard Mr. M.K. Das, learned counsel for the appellant.

Page No.# 2/2

This appeal is directed against the judgment dated 05-02-2022 passed by the court

of Special Judge, Kamrup at Amingaon in connection with Special Sessions (POCSO) Case

No. 25/2016 whereby the sole appellant herein was convicted under Section 376 IPC read

with Section 6 of the POCSO Act and inter alia sentenced to undergo rigorous

imprisonment for 12 years and also to pay fine of Rs. 10,000/- with default stipulation.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 06 weeks.

Since Ms. B. Bhuyan, learned Sr. counsel (Addl. P.P. Assam) assisted by Mr. J. Das,

learned counsel has appeared 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 the respondent No. 2

by registered post with A/D as well as by usual process within a week from today.

                      JUDGE                          JUDGE
GS




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