Eshan Narzary vs The State Of Assam And Anr
2023 Latest Caselaw 1027 Gua

                                                                    Page No.# 1/2

GAHC010037792023




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

                                  Case No. : Crl.A./88/2023

             ESHAN NARZARY
             S/O LATE AMWL NARZARY
             RESIDENT OF VILLAGE EAST MAOPAR, PS AMGURI, DIST CHIRANG,
             ASSAM
             VERSUS
             THE STATE OF ASSAM AND ANR .
             REPRESENTED BY PP ASSAM
             2:BUDHICHAN NARZARY
              S/O LATE MANGALSON NARZARY
             RESIDENT OF VILLAGE EAST MAOPAR
              PO OUGURI
              PS AMGURI
              DIST CHIRANG
             ASSA

Advocate for the Petitioner   : MR N Z CHOUDHURY

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

15.03.2023 (M. Zothankhuma, J)

Heard Mr. A.R. Bhuyan, learned counsel for the appellant, who submits that impugned judgment dated 16.12.2022 and sentence order dated 21.12.2022 Page No.# 2/2

passed by the Court of the Special Judge (POCSO), Bijni, Chirang in Special (P) Case No.16(A)/2020, by which the appellant has been convicted under Section 376(n) IPC and Section 6 (POCSO) Act, 2012 and sentenced under Section 376(n) IPC should be set aside.

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.

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

List the matter after four weeks.

                      JUDGE                  JUDGE




Comparing Assistant