Biren Nag vs The State Of Assam
2024 Latest Caselaw 239 Gua

Gauhati High Court

Biren Nag vs The State Of Assam on 12 January, 2024

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                         Page No.# 1/2

GAHC010275112023




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

                                   Case No. : CRL.A(J)/145/2023

            BIREN NAG
            S/O SHRI RUBEN NAG, VILL- NO. 1 BHAGIAN, BALIPATHAR, P.S.-
            BOKAJAN, DIST- KARBI ANGLONG



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   :X

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                             ORDER

12.01.2024 (M. Zothankhuma, J)

This is a jail appeal against the impugned judgment dated 17.07.2023, passed by the learned Special Judge (POCSO), Karbi Anglong, Diphu in POCSO Case No.27/2022, by which the appellant has been convicted under Section 6 of Page No.# 2/2

the POCSO Act.

Admit the appeal.

Call for the LCR.

Issue notice returnable in 4(four) weeks.

Ms. S.H. Bora, learned Addl. P.P. accepts notice on behalf of the State.

Mr. B. Sarma, learned counsel is hereby appointed as Amicus Curiae to assist the Court.

Registry shall issue notice to the victim/guardian of the victim/informant.

As the case pertains to Bokajan P.S. Case No.80/2022 under Section 376 IPC read with Section 6 of the POCSO Act, the Registry shall furnish a scanned copy of the appeal petition to Ms. S.H. Bora, learned Addl. P.P, who shall transmit the same to the O/C of the concerned Police Station. The O/C of the concerned Police Station shall thereafter, furnish the same to the victim/guardian of the victim/informant and submit a report regarding service of notice.

List the matter after 4(four) weeks.

             JUDGE                                          JUDGE



Comparing Assistant