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Bulbul Bhumij vs The State Of Assam And Anr
2024 Latest Caselaw 4038 Gua

Citation : 2024 Latest Caselaw 4038 Gua
Judgement Date : 6 June, 2024

Gauhati High Court

Bulbul Bhumij vs The State Of Assam And Anr on 6 June, 2024

                                                                              Page No.# 1/2

GAHC010062872023




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

                                   Case No. : Crl.A 128/2023


            BULBUL BHUMIJ
            S/O LATE MOHAN BHUMIJ
            R/O DIHINGIA GAON
            P.S.- BORPOTHAR
            DIST.- KARBIANGLONG
            ASSAM.

            VERSUS

            THE STATE OF ASSAM AND ANR.
            REP. BY P.P.
            ASSAM.

            2:HEMALATA KUNCH
            D/O LATE PINKU KUNCH
             R/O DIHINGIA GAON
             P.S.- BORPOTHAR
             DIST.- KARBI-ANGLONG
            ASSAM.
             ------------
            Advocate for : MR. R CHETRI
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR.


                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

Date : 06.06.2024

Heard Mr. R Chetri learned counsel for the appellant. The present appeal has been filed by the appellant under Page No.# 2/2

section 374(2) of the Cr.P.C assailing the judgment and order dated 23.2.2023 passed by the court of Special Judge (POCSO), Karbi Anglong in POCSO Case No.04/2020, whereby the appellant was convicted under section 6 of the POCSO Act and was sentenced to RI for ten years and to pay a fine of Rs.10,000 with default stipulation.

Though a coordinate bench under its order dated 09.08.2023 issued notice to the respondents and the respondents are duly been represented, but the appeal is yet to be admitted.

The appeal is admitted for hearing.

Call for the records.

No formal notice is required to be issued to the respondents as they are duly represented.

List this matter after receipt of the LCR.

JUDGE

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