Raj Sahani vs The State Of Assam And Anr . B
2023 Latest Caselaw 4786 Gua

Gauhati High Court

Raj Sahani vs The State Of Assam And Anr . B on 29 November, 2023

                                                                  Page No.# 1/2

GAHC010269732022




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

                                  Case No. : Crl.A./429/2023

            RAJ SAHANI
            S/O- SRI SIPAHI SAHANI, R/O- MATIPUL-2
            P.S.- KHATKHATI, DIST- KARBI ANGLONG, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR . B
            REPRESENTED BY PP ASSAM

            2:SMTI. RUMLI DEVI
            W/O- SRI MUKHESWAR JADAV

            R/O-VILL.-SANTIGAON-1
            P.S.-KHATKHATI

            DIST- KARBI ANGLONG
            ASSAM. PIN-78248

Advocate for the Petitioner   : MISS M GOGOI

Advocate for the Respondent : PP, ASSAM




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

29.11.2023 Heard Mr. S.A. Ahmed, learned counsel for the appellant. Also heard Mr. Page No.# 2/2

R.J. Baruah, learned Additional Public Prosecutor, Assam.

This appeal under Section 374(2) of the Code of Criminal Procedure, 1973 has been preferred by the appellant, namely, Raj Sahani impugning the Judgment and Order dated 20.10.2022 passed by the learned Special Judge, (POCSO) Karbi Anglong in POCSO Case No. 02/2017 whereby, the present appellant has been convicted under Section 4 of the POCSO, Act 2012 and has been sentenced to undergo simple imprisonment for 7(seven) and to pay a fine of Rs. 10,000 and in default to undergo further simple imprisonment for 2(two) months.

Issue notice to the respondents.

As Mr. B. Sarma, learned Additional Public Prosecutor appears for the respondent No. 1, no formal notices need to be issued to the respondent No. 1. However, as Mr. E. Ahmed has appeared for respondent No. 2, no formal notices need to be issued to the respondent No. 2 also.

Let the case record of Special POCSO Case No. 02/2017 be called for learned Special Judge (POCSO), Karbi Anglong.

Let this case be listed again after 4(four) weeks.

JUDGE

Comparing Assistant