Uttam Barman vs The State Of Assam And Anr
2023 Latest Caselaw 512 Gua

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GAHC010022452023




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

                                  Case No. : Crl.A./37/2023

            UTTAM BARMAN
            S/O LATE KANAK CHNADRA BARMAN,
            R/O MAZGAON, MAZPARA UNDER BONGAIGAON POLICE STATION IN
            THE DISTRICT OF BONGAIGAON, ASSAM.



            VERSUS

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

            2:PURNIMA RAY
             S/O MONORAM BARMAN

            R/O MAZGAON
            MAZPARA UNDER BONGAIGAON POLICE STATION IN THE DISTRICT OF
            BONGAIGAON
            ASSAM
            PIN- 783380

Advocate for the Petitioner   : MR. B M CHOUDHURY

Advocate for the Respondent : PP, ASSAM
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                                     BEFORE

               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

10.02.2023

Heard Mr. B.M. Choudhury, learned counsel appearing for the appellant.

The appellant has preferred an appeal against the Judgment and Order dated 19.12.2022 passed by the learned Special Judge, Bongaigaon in Special (P) Case No. 42 (BGN)/2021 convicting him under Section 10 of the Protection of Children from Sexual Offences (POCSO) Act and sentencing him to undergo RI for 5(five) years and to pay a fine of Rs. 30,000/- (Rupees Thirty Thousand) only with default stipulation.

Heard Mr. P.S. Lahkar, learned Addl.P.P., who has entered appearance on behalf of the respondent No. 1.

Admit.

Issue notice to the respondent No. 2, returnable within 4(four) weeks.

Appellant shall take steps for service of notice through registered post with A/D.

Call for the LCR.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant