Dist-Karbi Anglong vs The State Of Assam And Anr . B
2023 Latest Caselaw 4788 Gua

Gauhati High Court

Dist-Karbi Anglong 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. :


         I.A.(Crl.)/1132/2023

         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-782480
          ------------
         Advocate for : MISS M GOGOI
         Advocate for : PP
         ASSAM appearing for THE STATE OF ASSAM AND ANR . B

                                             IN

         Crl.A. Case No. 429/2023
                                                                       Page No.# 2/2

                                       BEFORE

               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

29.11.2023

Heard Mr. S.A. Ahmed, learned counsel for the applicant. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam, as well as Mr. E.A. Ahmed, learned counsel for the respondent No. 2.

This application under Section 389 of the Code of Criminal Procedure, 1973 has been filed by the applicant/appellant praying for suspension of sentence which has been imposed on the present applicant by Judgment and Order dated 20.10.2022 passed by the learned Special Judge, (POCSO), Karbi Anglong, Diphu in POCSO Case No. 02/2017, which has been impugned by the present applicant in the connected appeal which has been registered as Criminal Appeal No. 429/2023.

In the connected appeal the case record of the Special POCSO Case No. 02/2017 has already been called for.

The present Interlocutory Application shall be considered only after receipt of the case record.

Let this matter be listed only after receipt of the LCR, along with Criminal Appeal No. 429/2023 after 4(four) weeks.

JUDGE

Comparing Assistant