Nazrul Rahman vs The State Of Assam And Anr
2023 Latest Caselaw 608 Gua

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GAHC010029892023




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

                                  Case No. : Crl.A./49/2023

            NAZRUL RAHMAN
            S/O LATE SIDDIK ALI,
            R/O SANTAK 107 GRANT,
            P.S.- BIHUBOR,
            DIST.- SAVASAGAR, PIN- 785687, ASSAM.



            VERSUS

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

            2:REKHA PATNAYAK
            W/O GOPAL PATNAYAK

            R/O OUGURIJAN
            MADRASIGHAT

            P.S.- BIHUBOR

            DIST.- SIVASAGAR
            PIN- 785687
            ASSAM

Advocate for the Petitioner   : MR. P DUTTA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                                                                      Page No.# 2/2

                                     ORDER

17.02.2023

Heard Mr. P. Dutta, learned counsel for the appellant as well as Mr. Bhaskar Sarma, learned APP for the State respondent no.1.

This appeal under section 374 Cr.P.C. is directed against the judgment and order dated 11.01.2023 passed by the learned Additional Session Judge-cum- Special Judge (POCSO), Sivasagar in Spl.(POCSO) Case no.19/2022 convicting and sentencing the accused with RI for a period of 4(four) years with a fine of Rs.5,000/- in default of fine to undergo SI for another 3(three) months under section 8 of the POCSO, Act 2012.

Appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 4(four) weeks.

No formal steps is required to be taken in respect of the respondent no.1. However, the appellant shall take steps within 2(two) days for service of notice on the respondent no.2 by registered post with A/D as well as by usual process to be served through the jurisdictional Magistrate.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant