Gauhati High Court
Mushlim Ali vs The State Of Assam And Anr on 5 August, 2024
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/3
GAHC010119652023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./199/2023
MUSHLIM ALI
S/O MOKSED ALI,
VILL.- PITHADIPAM, P.O.- NALIGAON, P.S.- SARTHEBARI, DIST.- BARPETA
(ASSAM), PIN- 781352.
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE P.P., ASSAM.
2:MD. HARMUJ ALI
S/O LATE ABDUL ALI
VILL.- PITHADIPAM
P.O.- NALIGAON
P.S.- SARTHEBARI
DIST.- BARPETA (ASSAM)
PIN- 781352
Advocate for the Petitioner : MR. S S S RAHMAN, MS B H SHIRIN,MR. M R SODIAL,MS S Z
HAYAT,H. BHARALI,MR S AHMED
Advocate for the Respondent : PP, ASSAM,
Linked Case : I.A.(Crl.)/472/2023
MUSHLIM ALI
S/O MOKSED ALI
VILL.- PITHADIPAM
P.O.- NALIGAON
P.S.- SARTHEBARI
DIST.- BARPETA (ASSAM)
PIN- 781352.
Page No.# 2/3
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE P.P.
ASSAM.
2:MD. HARMUJ ALI
S/O LATE ABDUL ALI
VILL.- PITHADIPAM
P.O.- NALIGAON
P.S.- SARTHEBARI
DIST.- BARPETA (ASSAM)
PIN- 781352.
------------
Advocate for : MR. S S S RAHMAN
Advocate for : PP
ASSAM appearing for THE STATE OF ASSAM AND ANR.
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
O R D E R
05.08.2024
Heard Mr. S.S.S. Rahman, learned counsel appearing for the
appellant/applicant and Mr. B. Sharma, learned Additional Public
Prosecutor, Assam appearing for the respondent No.1.
2. The appellant/applicant is a convicted accused under Section 4 of the
POCSO Act and sentenced to rigorous imprisonment for 10(ten) years with
fine of Rs.10,000/-(rupees ten thousand) and in default of payment of
fine, simple imprisonment for another 01(one) year in terms of the
impugned judgment of conviction and sentence dated 31.03.2023 passed
by the learned Additional Sessions Judge-cum-Special Judge (POSCO),
Barpeta in Special (POSCO) Case No.52/2018.
3. Perused the office note dated 25.08.2023.
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4. The appellant/applicant shall take step for service of notice on the
respondent No.2/informant of Sarthebari P.S. Case No.104/2018 relating
to said Special (POSCO) Case No.52/2018, noted above, in the following
address-
(i) Md. Harmuz Ali,
S/o-Md. Abdul Ali,
Village-Pithadi Pam,
P.S-Sarthebari,
District-Barpeta,
Through the office of the Public Prosecutor, Gauhati High Court,
Guwahati by serving a copy of this memo of appeal along with the
annexures appended thereto, obtaining necessary acknowledgement from
the office of the Public Prosecutor, Gauhati High Court, Guwahati, on or
before 07.08.2024.
5. Thereafter, through the Officer-in-Charge of Sarthebari Police Station,
the notice of this criminal appeal shall be served on the respondent
No.2/informant.
6. The Officer-in-Charge of Sarthebari Police Station on or before
28.08.2024 shall submit a report regarding service of notice of this
criminal appeal on the respondent No.2/informant, preferred by the
convicted accused/accused Mushlim Ali.
7. List on 30.08.2024.
JUDGE
Comparing Assistant
