Umakanta Singh vs The State Of Assam And Anr
2023 Latest Caselaw 1077 Gua

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GAHC010058362023




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

                                  Case No. : Crl.A./92/2023

             UMAKANTA SINGH
             S/O SRI RAM SINGH,
             RESIDENT OF KATHALGURI TE, PS MARIANI, JORHAT, ASSAM
             VERSUS
             THE STATE OF ASSAM AND ANR.
             REPRESENTED BY PP ASSAM
             2:SIMA PATNAYAK
             W/O BIRKHO PATNAYAK.
             RESIDENT OF KATHALGURI TE
              PS MARIANI
              JORHAT
             ASSA

Advocate for the Petitioner   : MR. A U CHOUDHURY

Advocate for the Respondent : PP, ASSAM




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

                                          ORDER

17.03.2023 (M. Zothankhuma, J)

Heard Ms. D.R. Choudhury, learned counsel for the appellant. This is a challenge to the impugned judgment dated 23.02.2023 passed by the Special Judge, Jorhat in Special Case No.29/2019, by which the appellant has been Page No.# 2/2

convicted under Section 376(3)/34 IPC read with Section 4(2) of the POCSO Act, 2012. However, the appellant was sentenced under Section 4(2) of the POCSO Act, 2012 to undergo RI for a period of 20 years with a fine of Rs.10,000/- in default to undergo SI for 1 (one) year.

Admit the appeal.

Call for the LCR.

Issue Notice to the respondents.

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

Appellant 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