Ananda Kheruar vs The State Of Assam
2024 Latest Caselaw 4040 Gua

Gauhati High Court

Ananda Kheruar vs The State Of Assam on 6 June, 2024

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GAHC010282182019




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

                                Case No. : CRL.A(J)/113/2019

            ANANDA KHERUAR
            S/O. SRI PETRA KHERUAR, VILL. DIGHALJULI, P.S. MISSAMARI
            (GARUBANDHA), DIST. SONITPUR, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MR. P SAIKIA (LEGAL AID COUNSEL)

Advocate for the Respondent : PP, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 06.06.2024

After appointment of the legal aid counsel, this matter is listed today in terms of the order dated 15.05.2024.

The present appeal is directed against the judgment and sentence dated 12.07.2019, whereby the appellant was convicted for four years rigorous imprisonment under section 365 IPC and to pay a Page No.# 2/2

fine of Rs.2000, in default to undergo further simple imprisonment for two months and further convicting the appellant under section 4 of POCSO Act to undergo rigorous imprisonment for ten years and to pay a fine of Rs.4000, in default to undergo further simple imprisonment for three months. Both the sentences to run concurrently.

In that view of the matter notice is required to be issued to the victim/informant. However, no notice has been has been issued till date.

The present appellant is being represented by Mr. P Saikia learned Legal Aid Counsel.

Accordingly it is provided that steps for issuance of notice upon the victim/informant be taken in terms of the notification No.17 dated 15.03.2024 and list the matter after three weeks.

JUDGE

Comparing Assistant