Page No.# 1/2 vs The State Of Assam
2023 Latest Caselaw 412 Gua

                                                                 Page No.# 1/2

GAHC010258242022




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

                                  Case No. : Crl.A./20/2023

            BIDHAN TANTIA AND ANR.
            S/O GOPAL TANTIA,
            R/O FATIKACHOWA BORBAM,
            P.S.- MORAN, DIST.- DIBRUGARH.

            2: BITU SINGH
             S/O LATE JOYRAM SINGH
            R/O FATIKACHOWA BORBAM
            P.S.- MORAN
             DIST.- DIBRUGARH

            VERSUS

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



Advocate for the Petitioner   : MR G N SAHEWALLA

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 06-02-2023 (M. Zothankhuma, J)

Heard Mr. P Deka, learned counsel for the appellants, who submits that Page No.# 2/2

the appellants have been convicted under Section 6 of the POCSO Act vide judgment dated 28.09.2022, passed by the learned Additional Sessions Judge (FTC)-cum-Special Court, POCSO, Dibrugarh in POCSO Case No. 12/2022 arising out of FIR No. 243/2021. The appellant were thereafter sentenced to undergo rigorous imprisonment for 20 years and to pay a fine of Rs. 3,000/- in default, simple imprisonment for one month.

Issue notice.

Ms. M Chakraborty, learned counsel accepts notice on behalf of the State.

Appeal is admitted. Call for the LCR.

List the matter after receipt of the LCR.

                                         JUDGE              JUDGE



Comparing Assistant