Madan Rajak vs State Of Assam And Anr
2023 Latest Caselaw 2712 Gua

                                                                           Page No.# 1/2

GAHC010147312023




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

                                 Case No. : Crl.A./237/2023

            MADAN RAJAK
            S/O LT. BISWANATH RAJAK.
            R/O NEW SONOWAL TINI-ALI UNDER MARIANI POLICE STATION IN THE
            DISTRICT OF JORHAT, ASSAM.



            VERSUS

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

            2:JITEN KEOT
             S/O LT. HUKUM KEOT.
            R/O NEW SONOWAL TINI-ALI UNDER MARIANI POLICE STATION IN THE
            DISTRICT OF JORHAT
            ASSAM
             PIN

Advocate for the Petitioner   : MR D TALUKDAR

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 18.07.2023

Heard Mr. D Talukdar, learned counsel for the appellant. Also heard Mr. B Sarma, Page No.# 2/2

learned Addl. Public Prosecutor, Assam for the State respondent.

By this appeal under Section 374 of the CrPC, the appellant has prayed for setting aside the Judgment and Order, dated 16.05.2023 passed by the learned Special Judge, Jorhat in Special Case No. 40 /2019 convicting the appellant u/s 8 of the POCSO Act.

The Criminal Appeal is admitted.

Call for the LCRs.

Issue notice to the respondent.

As Mr. B Sarma, learned Addl.Public Prosecutor has entered appearance on behalf of the State respondent, no notice need be issued. However, extra copy of the memo of appeal along with annexures be furnished to him within 2 days.

List after receipt of the LCRs.

JUDGE

Comparing Assistant