Mensing Terang vs The State Of Assam And Anr
2023 Latest Caselaw 2129 Gua

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GAHC010104872023




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

                                  Case No. : Crl.A./170/2023

            MENSING TERANG
            S/O LATE AMRANG TERANG
            VILLAGE SARIK HANSE GAON,
            PS BOKAJAN, DIST KARBI ANGLONG, ASSAM, 782480



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PP ASSAM

            2:SMTI RENU ENGTIPI
            W/O SRI SUREN RONGPHAR

            VILLAGE MOJARI TIMUNG GAON
            PS BOKAJAN
            DIST KARBI ANGLONG
            ASSAM 78248

Advocate for the Petitioner   : MR. M SARANIA

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 23.05.2023

Heard Mr. M. Sarania, learned counsel for the appellant. Also heard Mr. K.K.

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Das, learned Additional Public Prosecutor appearing for the State/respondent No.

1. This is an application filed under Section 374(2) Cr.P.C. against the judgment and order dated 17.03.2023 passed by the learned Special Judge(POCSO), Karbi Anglong, Diphu in POCSO Case No. 11/2019, whereby the accused/appellant was convicted under Section 6 of POCSO Act, sentenced him to undergo rigorous imprisonment for ten years and to pay fine of Rs.10,000/-, in default of payment of fine, simple imprisonment for two months and also sentenced him to rigorous imprisonment for one year under Section 363 IPC with a fine of Rs.5,000/-, in default of payment of fine, simple imprisonment for one month.

The appeal is admitted.

Issue notice.

The learned counsel for the appellant is directed to take step for service of notice upon the respondent No. 2 by way of registered post with AD as well as other usual process returnable within 4(four) weeks. The steps be taken within 7(seven) days.

No formal notice required to be served upon the respondent No.1 as because Mr. Das, learned Addl.P.P. has entered appearance.

Extra copy of the petition shall be provided to Mr. Das. Call for the LCR.

List accordingly.

JUDGE

Comparing Assistant