Md. Amir Hamza vs The State Of Assam And Anr
2023 Latest Caselaw 2654 Gua

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GAHC010095482023




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

                                 Case No. : Crl.A./218/2023

            MD. AMIR HAMZA
            S/O BHOMAR ALI, VILL.- NARESHING BARI, P.S.- GOBARDHANA, DIST.-
            BAKSA, ASSAM.
            VERSUS
            THE STATE OF ASSAM AND ANR.
            REP. BY THE P.P., ASSAM.
            2:MAZAM ALI
             S/O JAHARUDDIN
            VILL.- UTTAR BHAKUAMARI
             P.S.- SALBARI
             DIST.- BAKSA
            ASSAM

Advocate for the Petitioner   : MR A HAQUE

Advocate for the Respondent : PP, ASSAM

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

                                          ORDER

21.06.2023 (M. Zothankhuma, J.)

Heard Mr. J. Ahmed, learned counsel for the appellant, who submits that the judgment dated 24.02.2023 passed by the Court of the Special Judge (POCSO), Baksa, in Special (POCSO) Case No.16/2020, by which the appellant has been convicted under Section 4 of the POCSO Act should be set aside.

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Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Ms. S. Jahan, learned Additional Public Prosecutor accepts notice on behalf of the State.

Appellant to take steps for service of notice upon the respondent no.2 by registered post with AD within 2 (two) days.

List the matter after 4 (four) weeks.

                        JUDGE                       JUDGE




Comparing Assistant