Promud Yadav vs The State Of Assam And Anr
2023 Latest Caselaw 3310 Gua

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GAHC010179582023




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

                                 Case No. : Crl.A./303/2023

             PROMUD YADAV
             S/O LT. MOHAN YADAV,
             VILL.- AMRAJAN, NEAR GORI SANKAR MILL, P.S.- BOKAJAN, DIST.-
             KARBI ANGLONG, ASSAM.



             VERSUS

             THE STATE OF ASSAM AND ANR.
             TO BE REP. BY THE LEARNED P.P., ASSAM.

             2:KALUWA SHAH
              S/O RAMMSAKAL SHAH

             VILL.- SUKANJAN
             KRISHNA NAGAR
             P.S.- BOKAJAN
             DIST.- KARBI ANGLONG
             ASSAM

Advocate for the Petitioner   : MR SARFRAZ NAWAZ

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

24.08.2023

Heard Mr. S. Nawaz, learned counsel for the appellant. Also heard Ms. S.H.

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Bora, learned Additional Public Prosecutor for the State respondent No. 1.

This statutory appeal is directed against the judgment and order dated 14.06.2023 passed by learned Special Judge (POCSO), Karbi Anglong, Diphu in POCSO Case No. 08 of 2022.

It is to be noted here that vide impugned judgment and order dated 14.06.2023, the learned Court below has convicted the appellant under Section 10 of the POCSO Act and sentenced him to suffer R.I. for 7 years and also to pay a fine of Rs. 10,000/- with default stipulation.

Perused the memo. of appeal and the documents placed on record and also the impugned judgment and order dated 14.06.2023.

Admit.

Call for the records from the learned Court below.

Issue notice to the respondent, returnable in 4 (four) weeks.

Steps be taken by registered post and also by usual process within a week from today. No formal notice is required to be issued to the respondent No. 1, since Ms. S.H. Bora, learned Additional Public Prosecutor appeared and received notice on behalf of respondent No. 1. However, extra requisite copy of the petition be furnished to Ms. Bora during the course of the day.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant