Bitul Borgohain vs The State Of Assam And Anr
2023 Latest Caselaw 2688 Gua

                                                                      Page No.# 1/2

GAHC010138402023




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

                                  Case No. : Crl.A./232/2023

            BITUL BORGOHAIN
            S/O SRI KAMAL BORGOHAIN, RESIDENT OF VILLAGE RANGALI DESAO,
            PS MORANHAT, DIST CHARAIDEO, ASSAM
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM
            2:MRS RANJUMONI BORGOHAIN
            W/O SRI CHITRA BORGOHAIN
            RESIDENT OF VILLAGE NABILL GAON
            PS DEMOW
             DIST SIVASAGAR
            ASSA

Advocate for the Petitioner   : MR P KATAKI

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

17.07.2023 (M. Zothankhuma, J.)

Heard Mr. P. Kataki, learned counsel for the appellant, who submits that the judgment dated 12.04.2023 passed by the Court of the Additional Sessions Judge -cum- Special Judge (POCSO), Sivasagar in Case No. Special(POCSO) Page No.# 2/2

58/2022, by which the appellant has been convicted under Section 6 of the POCSO Act should be set aside.

Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Mr. J. Das, learned counsel accepts notice on behalf of the respondent no.1.

The appellant to take steps for service of notice upon the respondent no.2 by registered post with AD within 3 (three) days.

List the matter after four weeks.

                        JUDGE                        JUDGE




Comparing Assistant