Nuru Sikdar @ Nur Sikandar vs The State Of Assam And Anr
2023 Latest Caselaw 472 Gua

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GAHC010019012023




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

                                  Case No. : Crl.A./27/2023

            NURU SIKDAR @ NUR SIKANDAR
            S/O LATE KHALEK SIKDAR,
            R/O PASHCHIM DEULGURI,
            P.S.- BASUGAON,
            DIST.- CHIRANG, ASSAM.



            VERSUS

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

            2:MD. BILAL HUSSAIN
             S/O LATE HASEN ALI

            R/O PASHCHIM DEULGURI

            P.S.- BASUGAON

            DIST.- CHIRANG
            ASSAM

Advocate for the Petitioner   : MR H R A CHOUDHURY

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 Ms. R. Choudhury, learned counsel for the appellant, who submits that the appellant has been convicted under Section 376(3) of IPC read with Section 4 of the POCSO Act, 2012 vide judgment dated 05.12.2022 passed by the Special Judge, Chirang at Kajalgaon in Special POCSO Case No.04/2020 and sentenced to undergo 20 (twenty) years of R.I. with a fine of Rs.40,000/-, in default another period of 3 (three) months of R.I. vide order dated 03.01.2023.

Admit the Appeal.

Call for the LCR.

Issue Notice to the respondent no.1.

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

No notice be served upon the respondent no.2 (informant), as the victim is given full participatory rights in this proceedings, in terms of Jagjeet Singh & Others vs. Ashish Mishra @ Monu & Another, reported in (2022) 9 SCC

321.

List the matter after receipt of the LCR.

                              JUDGE                     JUDGE

 Comparing Assistant