Babul Das vs The State Of Assam And Anr
2023 Latest Caselaw 36 Gua

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GAHC010197502022




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

                                     Case No. : Crl.A./257/2022

             BABUL DAS
             S/O LATE KHAGEN DAS, R/O HUDUPARA KHAMON GAON, P.S.- NAMTI,
             DIST.- SIVASAGAR, ASSAM.



             VERSUS

             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY THE PUBLIC PROSECUTOR

             2:BROJEN GOGOI
              S/O BALURAM GOGOI
             VILL.- HUDUPARA KHAMON GAON
              P.S.- NAMTI
              DIST.- SIVASAGAR
             ASSAM
              PIN- 78568

Advocate for the Petitioner    : MR. D BARUAH

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                       HONOURABLE MRS. JUSTICE MALASRI NANDI

                                              ORDER

Date : --02.01.2023 Heard Mr. D. Baruah, learned counsel for the petitioner. Also heard Mr. B. Sarma, learned Addl. P.P.,Assam appearing for the respondent No. 1. This is an appeal under Section 374 of Cr.P.C. agaisnt the judgment and order dated 14.07.2022 passed Page No.# 2/2

by the learned Additional Sessions cum Special Judge (POCSO), Sivasagar in case No. Special (POCSO) 01/2021.

The appeal is admitted.

Call for the records.

Issue notice to the respondent No. 2 returnable by 4 weeks. The appellant shall take steps for service of notice by registered A/D post as well as usual process within 3 days As the learned Addl. P.P. has entered appearance on behalf of State respondent No. 1, no formal notice need be issued. However, extra copies be furnished. List the matter accordingly.

JUDGE

Comparing Assistant