Pawan Pareek vs The State Of Assam
2022 Latest Caselaw 3523 Gua

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GAHC010184302022




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

                                  Case No. : Crl.A./222/2022

            PAWAN PAREEK
            S/O BRIJLAL PAREEK,
            R/O AATHGAON PUKHURIPAR,
            P.S.- BHARALUMUKH,
            DIST.- KAMRUP (M), ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY P.P., ASSAM.



Advocate for the Petitioner   : MR N J DAS

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                             ORDER

Date : 13.09.2022 Heard Mr. NJ Das, learned counsel for the appellant. Also heard Mr. BB Gogoi, learned Addl. Public Prosecutor for the State/respondent.

This appeal under Section 374 (2) Cr.PC is preferred by the appellant for setting aside the Judgment and order dated 05.09.2022 passed by the learned Special Judge Page No.# 2/2

(POCSO Act) Kamrup(M) in Sessions Case No. 244/2019, whereby the appellant has been convicted and sentenced to undergo rigorous imprisonment for 3 years and to pay fine of Rs. 5,000/-, in default, simple imprisonment for 2 months under Section 8 of the POCSO Act.

Issue notice to the respondent.

As Mr. BB Gogoi, learned Additional Public Prosecutor, Assam has entered appearance on behalf of the State respondent, no notice need be issued. However, a copy of the petition along with the documents annexed there with be furnished to the learned Additional Public Prosecutor within 2 days.

The criminal appeal is admitted.

Call for the LCR.

List the appeal for hearing after receipt of the LCR.

JUDGE

Comparing Assistant