Bitupan Talukdar @ Petla vs The State Of Assam And Anr
2023 Latest Caselaw 427 Gua

                                                                      Page No.# 1/2

GAHC010019852023




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

                                  Case No. : Crl.A./24/2023

            BITUPAN TALUKDAR @ PETLA
            S/O LT. BIPIN TALUKDAR,
            R/O SAHID NAGAR, NOONMATI UNDER NOONMATI POLICE STATION IN
            THE DISTRICT OF KAMRUP (M), GUWAHATI.



            VERSUS

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

            2:MANISHA BEGUM
             S/O LT. MANTU BEGUM

            R/O SAHID NAGAR
            NOONMATI UNDER NOONMATI POLICE STATION IN THE DISTRICT OF
            KAMRUP (M)
            GUWAHATI
            PIN- 781020

Advocate for the Petitioner   : MR P CHOUDHURY

Advocate for the Respondent : PP, ASSAM


                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 07.02.2023

Heard Mr. P. Choudhury, learned counsel for the appellant. Also heard Ms. Page No.# 2/2

S.H. Borah, learned APP for the State.

This appeal under section 374 Cr.P.C. is preferred against the judgment and order dated 06.01.2023, passed by the learned Special Judge (POCSO), Kamrup (Metropolitan), Guwahati in Sessions (POCSO) Case No. 417/2018, thereby convicting the appellant under section 4/18 of the POCSO Act to undergo rigorous imprisonment for 3 (three) years and fine of Rs.5,000/- with default stipulation.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 15.03.2023.

No formal steps is required to be taken in respect of respondent no.1, as the State is represented by the learned APP.

The appellant shall take steps within 2 days for service of notice on respondent no. 2 by registered post with A/D as well as by usual process through jurisdictional Magistrate in terms of Gauhati High Court Rules.

List on 15.03.2023.

JUDGE

Comparing Assistant