Bikram Teron vs The State Of Assam
2024 Latest Caselaw 5669 Gua

Gauhati High Court

Bikram Teron vs The State Of Assam on 7 August, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                             Page No.# 1/2

GAHC010221982022




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

                               Case No. : CRL.A(J)/6/2023


           BIKRAM TERON
           S/O- SRI HAREN TERON
           VILL- DHANSING TERON GAON
           LANGMILI
           P.S- DIPHU
           DIST- KARBI ANGLONG
           ASSAM


            VERSUS

           THE STATE OF ASSAM
           REP. BY THE PP
           ASSAM


           ------------
           Advocate for : Ms. DEBASHREE SAIKIA (AMICUS CURIAE)
           Advocate for : PP
           ASSAM appearing for THE STATE OF ASSAM



                                 BEFORE
               HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                        ORDER

07-08-2024 Ms. D Saikia, learned Amicus Curiae has entered appearance on behalf of the convicted accused appellant who is in jail custody serving the sentence pursuant to the judgment and order of conviction dated 02.09.2022 passed by the learned Special Judge (POCSO), Karbi Page No.# 2/2

Anglong, Diphu in POCSO Case No. 6/2019.

Registry shall furnish a copy of the judgment and order of conviction dated 02.09.2022 passed by the learned Special Judge (POCSO), Karbi Anglong, Diphu in POCSO Case No. 6/2019 to Ms. D Saikia, learned Amicus Curiae forthwith, obtaining necessary acknowledgment from her in that regard.

List on 02.09.2024, along with Criminal Appeal No. 285/2022.

JUDGE

Comparing Assistant