Amzad Ali @ Amjad Ali vs The State Of Assam And Anr
2023 Latest Caselaw 799 Gua

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GAHC010013672023




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

                                  Case No. : Crl.A./63/2023

            AMZAD ALI @ AMJAD ALI
            S/O LT. TORAF ALI SK @ TORAP,
            R/O DHUTURAMARI,
            P.S.- TAMARHAT,
            DIST.- DHUBRI, ASSAM.



            VERSUS

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

            2:JAHIR ALI SK
             S/O LATE KAZIM UDDIN SK

            R/O DHUTURAMARI

            P.S.- TAMARHAT

            DIST.- DHUBRI
            ASSAM
            PIN

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM
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                                      BEFORE


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

                                        ORDER

27.02.2023 (M Zothankhuma, J)

Heard Mr. I U Chowdhury, learned counsel for the appellant.

This appeal has been filed against the Judgment dated 22.11.2022 passed by

the Addl. Sessions Judge-cum-Special Judge (POCSO), Dhubri in Special Case No.

227/2022, by which the appeal has been convicted under Section 378-AB IPC and

Section 6 of the POCSO Act, 2012.

The appellant was also sentenced vide sentence order dated 23.11.2022 under

Section 6 of the POCSO Act.

Admit the appeal.

Call for the LCR.

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

State.

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List the matter after receipt of the LCR.

JUDGE JUDGE

Comparing Assistant