Kamal Kurmi vs The State Of Assam
2023 Latest Caselaw 2735 Gua

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GAHC010136422023




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

                                   Case No. : CRL.A(J)/80/2023

             KAMAL KURMI
             S/O- SHRI KRISHNA KURMI, R/O- BORHAT CHUTIAKAARI GAON, P.S.
             BORHAT, DIST. CHARAIDEO, ASSAM


             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




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

                                            ORDER

Date : 24-07-2023 (M. Zothankhuma, J)

This is a jail appeal against the judgment dated 18.05.2023, passed by the court of the learned Additional Sessions Judge (FTC)-cum-Special Court POCSO, Dibrugarh in POCSO Case No. 19/2020 by which the appellant has been convicted under Section 6 of the POCSO Act.

Admit the appeal. Call for the LCR.

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Ms. Jahan, learned Additional Public Prosecutor appears for the State respondent.

Notice should be served upon the victim through the Officer-In-Charge of the concerned Police Station. With regard to the above, the learned Additional Public Prosecutor shall take steps for compliance with the above directions.

Mr. A Dhar, learned counsel is appointed as Amicus Curiae in this case.

List the matter after 4 (four) weeks.

                                              JUDGE                JUDGE




Comparing Assistant