Deban Gogoi vs The State Of Assam And Anr
2023 Latest Caselaw 4861 Gua

Gauhati High Court

Deban Gogoi vs The State Of Assam And Anr on 4 December, 2023

Author: Suman Shyam

Bench: Suman Shyam

                                                               Page No.# 1/3

GAHC010246272023




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

                                Case No. : CRL.A(J)/139/2023

            DEBAN GOGOI
            S/O LATE BISTURAM GOGOI,
            VILL.- NAGAJANKA, BASAGAON,
            P.O.- NAGAJANKA, P.S.- MARIANI,
            DIST.- JORHAT, ASSAM, PIN- 785634.



            VERSUS

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

            2:GEETA GOGOI
            W/O SHRI UMESH GOGOI

            VILL.- NAGAJANKA
            BASAGAON

            P.O.- NAGAJANKA
             P.S.- MARIANI

            DIST.- JORHAT
            ASSAM
            PIN- 785634

Advocate for the Petitioner   : MR J DAS (LEGAL AID COUNSEL)

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                                                                             Page No.# 2/3

                HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 04-12-2023 Suman Shyam, J

Heard Mr. J. Das, learned legal aid counsel appearing for the appellant. Also heard

Ms. B. Bhuyan, learned Sr. counsel/ Addl. P.P. Assam assisted by Ms. P. Bora, learned

counsel appearing for the State.

This appeal is directed against the judgment and order dated 22-08-2023 passed

by the learned Special Judge, Jorhat in connection with Special Case No. 33/2020

convicting the sole appellant under Section 6(1) of the POCSO Act, 2012 read with

Section 376AB of the IPC and sentencing him to undergo rigorous imprisonment for a life

and also to pay fine of Rs. 5,000/-.

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

Admit the appeal.

Call for the records.

Issue notice returnable in 04 weeks.

Since Ms. Bora has accepted notice on behalf of respondent No. 1, no formal notice

is required to be sent to the said respondent.

Notice be sent for service to the mother of the victim/ respondent No. 2 through

the Officer-in-Charge of the concerned Police Station, making the same returnable in 04

weeks.

Page No.# 3/3

Steps be taken accordingly.

                         JUDGE      JUDGE
GS




Comparing Assistant