Krishna Das @ Mosur @ Tanti vs The State Of Assam And Anr
2023 Latest Caselaw 471 Gua

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GAHC010271672022




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

                                 Case No. : CRL.A(J)/21/2023

            KRISHNA DAS @ MOSUR @ TANTI
            S/O LATE TIYAI DAS,
            VILL.- UPPER MERAPANI, BALIGURI,
            P.S.- MERAPANI,
            DIST.- GOLAGHAT, ASSAM, PIN- 785603.



            VERSUS

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

            2:BIJITA SAHU
            W/O SANKAR SAHU

            R/O GANGA TINIALI

            P.S.- GHILADHARI

            DIST.- GOLAGHAT
            ASSAM
            PIN- 785603

Advocate for the Petitioner   : MR J DAS

Advocate for the Respondent : PP, ASSAM
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                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

08.02.2023 (M. Zothankhuma, J.)

Heard Mr. J. Das, learned Legal Aid Counsel for the appellant, who submits that the appellant has been convicted under Section 4 of the POCSO Act, 2012 vide judgment dated 29.10.2022 passed by the Special Judge (POCSO), Golaghat in Special (POCSO) Case No.38/2021 and sentenced to undergo 20 (twenty) years of R.I. with a fine of Rs.10,000/-, in default R.I. for 6 (six) months vide sentence order dated 31.10.2022.

Admit the Appeal.

Call for the LCR.

Issue Notice to the respondents.

Ms. S. Jahan, learned Addl. P.P accepts notice for the respondent no.1.

Registry to take steps for service of notice upon the respondent no.2 by registered post with AD.

List the matter after receipt of the LCR.

                              JUDGE                     JUDGE




Comparing Assistant