Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jinnat Ali vs The State Of Assam And Anr
2023 Latest Caselaw 4591 Gua

Citation : 2023 Latest Caselaw 4591 Gua
Judgement Date : 10 November, 2023

Gauhati High Court
Jinnat Ali vs The State Of Assam And Anr on 10 November, 2023
                                                                      Page No.# 1/2

GAHC010250902023




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

                                 Case No. : Crl.A./408/2023

            JINNAT ALI
            S/O MD. HAZRAT ALI @ HAZRAT ALI,
            VILL.- BECHIMARI, P.S.- DALGAON, DIST.- DARRANG, ASSAM.



            VERSUS

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

            2:SAMAR ALI
             S/O LATE SIRAJ UDDIN

            VILL.- BARUAJHARI
            P.S.- DALGAON
            DIST.- DARRANG
            PIN- 784514
            ASSAM

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                          ORDER

Date : 10-11-2023 Suman Shyam, J Page No.# 2/2

Heard Mr. A. Ahmed, learned counsel for the appellant. Also heard Ms. S. Jahan, learned Addl. P.P. Assam appearing for the State.

This appeal is directed against the judgment and order dated 11-10-2023 passed by the learned Special Judge, Darrang, Mangaldai in connection with Special (POCSO) Case No. 82/2019 convicting the sole appellant under Section 376 IPC read with Section 6 of the POCSO Act and sentencing him to undergo rigorous imprisonment for a period of 20 years and also to pay fine of Rs. 5,000/- with default stipulation.

We have perused the grounds taken in the memorandum of appeal.

Admit the appeal.

Call for the records.

Issue notice returnable in 04 weeks.

Since Ms. Jahan has accepted notice on behalf of respondent No. 1, no formal notice is required to be sent to the said respondent.

Notice be issued for service upon the victim/ respondent No. 2 making the same returnable in 04 weeks.

                           JUDGE                        JUDGE
GS




Comparing Assistant
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter