Page No.# 1/2 vs The State Of Assam
2023 Latest Caselaw 4251 Gua

                                                                        Page No.# 1/2

GAHC010230322023




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

                                  Case No. : Crl.A./379/2023

            DEBEN BAISHYA
            S/O LATE RAMESWAR BAISHYA,
            VILL.- BONGSHAR, P.S.- SUALKUCHI, DIST.- KAMRUP (M), ASSAM, PIN-
            781103.



            VERSUS

            THE STATE OF ASSAM
            REP. BY P.P., ASSAM.



Advocate for the Petitioner   : MR. N J DUTTA

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 11.10.2023

Heard Mr. N.J. Dutta, learned counsel for the appellant.

This is an appeal under section 374(2) of the Code of Criminal Procedure, 1973 assailing the judgment and order dated 23.08.2023 passed by the Additional Sessions Judge cum Special Page No.# 2/2

Judge (POCSO) in Special (P) Case No.64/2018 in connection with Sualkuchi PS Case No.160/2017 convicting the accused/appellant under sections 354(A)/354 IPC.

The appeal is admitted for hearing. Call for the LCR.

Mr. D Das, learned Addl. PP accepts notice on behalf of the sole respondent so no formal notice is required to be issued upon the respondent. However, extra copies of the appeal be served upon the learned Addl. PP within a period of three days.

JUDGE

Comparing Assistant