Simon Dhani vs The State Of Assam And Anr
2023 Latest Caselaw 2461 Gua

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GAHC010112092023




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

                                 Case No. : CRL.A(J)/73/2023

             SIMON DHANI
             S/O LT. RAJIKAR DHANI,
             VILL.- DOUBLU HABIGAON,
             P.S.- CHARAIPUNG, DIST.- CHARAIDEO, ASSAM.


             VERSUS

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

             2:HANA TUDU
              W/O SIMON DHANI
             VILL.- DOUBLU HABIGAON
             P.S.- CHARAIPUNG
              DIST.- CHARAIDEO
             ASSAM

Advocate for the Petitioner   : MS. L DEVI

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                             ORDER

Date : 09-06-2023 (M. Zothankhuma, J)

Heard Ms. L Devi, learned Legal aid Counsel appearing for the appellant.

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This is an application against the judgment dated 23.12.2022, passed the learned special Judge, Charaideo in Special (POCSO) Case No. 30/2021, by which the appellant has been convicted under Section 6 of the POCSO Act along with Section 376(2)(f) IPC. However, the appellant was sentenced under Section 6 of the POCSO Act.

Admit the appeal. Call for the LCR.

Issue notice, returnable in 4 (four) weeks.

Appellant to take steps for service of notice upon respondent No. 2 by registered post with A/D within three days.

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

List the matter after 4 (four) weeks.

                                        JUDGE             JUDGE




Comparing Assistant