Rajimul Hoque vs The State Of Assam And Anr
2023 Latest Caselaw 798 Gua

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GAHC010188672022




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

                                  Case No. : Crl.A./62/2023

            RAJIMUL HOQUE
            S/O AKBAR ALI, VILL.- ALOMGANJ PART- II (THURIAPAHAR), P.O.-
            ALAMGANJ, P.S.- KAZIGAON, DIST.- KOKRAJHAR, ASSAM, PIN- 783339.



            VERSUS

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

            2:SMTI. HABIJAN BEWA
             S/O LATE KHAIBOR ALI
            VILL.- KHAMAR
             P.O.- BARKANDA
             P.S.- BOGRIBARI
             DIST.- KOKRAJHAR
            ASSAM
             PIN- 783348

Advocate for the Petitioner   : MR. M S ALAM

Advocate for the Respondent : PP, ASSAM




                                       BEFORE


                 HON'BLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                    HON'BLE MRS. JUSTICE MALASRI NANDI
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                                        ORDER

27.02.2023 (M Zothankhuma, J)

Heard Mr. S. Alom, learned counsel for the appellant, who submits that the

judgment dated 04.03.2022 passed by the Special Judge (POCSO), Krokrajhar, in

Special Case No. 8/2017, by which the appellant has been convicted under Section 6

of the POCSO Act, 372 & 120(B) IPC should be set aside.

Admit the appeal.

Call for the LCR.

Ms. S Jahan, learned Addl. Public Prosecutor accepts notice on behalf of the

State.

List the matter after receipt of the LCR.

                                  JUDGE                   JUDGE




Comparing Assistant