R/O Rangmati vs The State Of Assam And Anr
2023 Latest Caselaw 4883 Gua

Gauhati High Court

R/O Rangmati vs The State Of Assam And Anr on 4 December, 2023

Author: Malasri Nandi

Bench: Malasri Nandi

                                                           Page No.# 1/2

GAHC010255452023




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




          Crl.A./411/2023

         ANIL RAJBONGSHI
         S/O LATE HYRAM RAJBONGSHI

         R/O RANGMATI
         MOHILAPARA
         P.S.- PALASHBARI
         DIST.- KAMRUP
         ASSAM.


          VERSUS

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

         2:NIZARA KALITA NATH
         W/O PABITRA NATH

         R/O POLICE STATION QUARTER COMPLEX
         P.S.- PALASHBARI
         P.O.- MIRZA
         DIST.- KAMRUP
         ASSAM.
         ------------
         Advocate for : MR. B K BHAGAWATI
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR.
                                                                            Page No.# 2/2

                                    BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 04.12.2023

Heard Mr. B.K. Bhagawati, learned counsel for the appellant. Also heard Mr. K.K. Das, learned Additional Public Prosecutor, Assam.

This is an appeal filed under Section 374 Cr.P.C. against the judgment and order dated 25.10.2023/30.10.2023 passed by the Special Judge (POCSO) Kamrup, Amingaon convicted the accused persons under Section 448/354/34 IPC read with Section 8 of POCSO Act.

The appeal is admitted.

As per Office note dated 30.11.2023 await service report regarding respondent No.2.

Call for the LCR.

List after three weeks.

JUDGE

Comparing Assistant