Ram Pukar Roy vs The State Of Assam And Anr
2023 Latest Caselaw 892 Gua

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GAHC010041312023




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

                                  Case No. : Crl.A./72/2023

            RAM PUKAR ROY
            S/O SHONKA ROY,
            R/O BIRUBARI THANA GOLI,
            P.O.- GOPINATH NAGAR,
            P.S.- PALTAN BAZAR, GUWAHATI- 16,
            DIST.- KAMRUP (M), ASSAM.



            VERSUS


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


            2:R. TIWARI
             W/O PROMOD TIWARI
            R/O BIRUBARI THANA GOLI
            P.O.- GOPINATH NAGAR
            P.S.- PALTAN BAZAR
             GUWAHATI- 16
            DIST.- KAMRUP (M)
            ASSAM


Advocate for the Petitioner   : MR. A PAUL


Advocate for the Respondent : PP, ASSAM
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                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

Date : 03-03-2023 (M. Zothankhuma, J)

Heard Mr. A Paul, learned counsel for the appellant, who submits that the judgment and order dated 31.12.2022, passed by the learned Additional Sessions Judge -cum- Special Judge(POCSO), Kamrup (Metro), Guwahati in Sessions Case No. 52/2021, convicting the appellant under Section 377 IPC read with Section 6 POCSO Act 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 respondent No. 1.

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

List the matter after receipt of the LCR.

                                         JUDGE               JUDGE




Comparing Assistant