Rajen Gowala vs The State Of Assam
2023 Latest Caselaw 947 Gua

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GAHC010045642023




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

                                   Case No. : CRL.A(J)/29/2023

             RAJEN GOWALA
             S/O- CHATAN GOWALA, R/O- BADLAPARA TE, P.S. DIMAKUCHI, DIST.
             UDALGURI.



             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




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

                                            ORDER

10.03.2023 (M. Zothankhuma, J)

This is a jail appeal challenging the judgment dated 04.01.2013, passed by the Court of the Special Judge, POCSO, Udalguri, in Special (POCSO) Case No.7/2022 by which the appellant has been convicted under Section 367(3) IPC Page No.# 2/2

read with Section 4 of the POCSO Act.

Admit the Appeal.

Call for the LCR.

Ms. M. Chakraborty, learned counsel accepts notice on behalf of Ms. B. Bhuyan, learned Public Prosecutor for the State.

Mr. B. Prasad is appointed as the Amicus Curiae in this case.

List the matter after receipt of the LCR.

                      JUDGE                     JUDGE




Comparing Assistant