Munu Naiding vs The State Of Assam And Anr
2023 Latest Caselaw 4301 Gua

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GAHC010216462023




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

                                 Case No. : CRL.A(J)/117/2023

            MUNU NAIDING
            S/O-LATE GOBIND NAIDING, R/O-VILL-LAMADISA NEAR GUNJUNG
            NAIDING, P.S.-DEHANJI, DIST.-DIMA HASAO, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY PUBLIC PROSECUTOR, ASSAM

            2:SMTI. PALOM SENGYUNG
             R/O-VILL-LONGMAILAI
             P.S.-GUNJUNG
             DIST.-DIMA HASAO
            ASSA

Advocate for the Petitioner   : MS M DAS

Advocate for the Respondent : PP, ASSAM




             Linked Case : I.A.(Crl.)/990/2023

            MUNU NAIDING
            S/O-LATE GOBIND NAIDING
            R/O-VILL-LAMADISA NEAR GUNJUNG NAIDING
            P.S.-DEHANJI
            DIST.-DIMA HASAO
            ASSAM
                                                                      Page No.# 2/3


           VERSUS

           THE STATE OF ASSAM AND ANR.
           REPRESENTED BY PUBLIC PROSECUTOR
           ASSAM

           2:SMTI. PALOM SENGYUNG
           RESIDENT OF VILLAGE-LONGMAILAI
            P.S.-GUNJUNG
            DIST.-DIMA HASAO
           ASSAM
            ------------
           Advocate for : MS M DAS
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM AND ANR.



                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                    ORDER

13.10.2023 (M. Zothankhuma, J)

Heard Ms. M. Das, learned Legal Aid Counsel, who submits that the Judgment dated 14.06.2023 passed by the learned Sessions Judge, Dima Hasao in S.C No. 63/2018, by which the appellant has been convicted under Sections 363/376 IPC and Section 4 of the POCSO Act should be set aside.

Admit the appeal.

Call for the LCR.

Ms. S. Jahan, learned Addl. PP appears on behalf of the State.

The Registry shall give a scanned copy of the appeal and the I.A to the Page No.# 3/3

learned Addl. PP, who shall thereafter forward the same to the OC of Haflong Police Station, as the case pertains to Haflong P.S. Case No. 81/2018, who shall serve the same upon the respondent No. 2 (father of the victim). A report of service should thereafter be made by the OC concerned.

List the matter after 4 (four) weeks.

[                                         JUDGE                 JUDGE


Comparing Assistant