Sanjib Singh vs The State Of Assam And Anr
2024 Latest Caselaw 3256 Gua

Gauhati High Court

Sanjib Singh vs The State Of Assam And Anr on 13 May, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                        Page No.# 1/2

GAHC010093082024




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

                                 Case No. : Crl.A./134/2024

            SANJIB SINGH
            S/O LT. NIHURA SINGH,
            VILL.- BALICHAPORI (TAL GEREKI), P.S.- TEZPUR, DIST.- SONITPUR
            (ASSAM).



            VERSUS

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

            2:GAYATRI DEVI
            W/O ACHUYAT MAHATU

            VILL.- TAL GEREKI
            P.O. AND P.S.- TEZPUR
            DIST.- SONITPUR
            PIN- 784001

Advocate for the Petitioner   : MR. R BARUAH

Advocate for the Respondent : PP, ASSAM




                                  BEFORE
                    HONOURABLE MR. JUSTICE SUMAN SHYAM
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 13-05-2024 Suman Shyam, J Page No.# 2/2

Heard Mr. R. Baruah, learned counsel for the appellant.

By the impugned judgment dated 02-04-2024 the sole appellant has been convicted under Section 4 of the POCSO Act and sentenced to undergo RI for 20 years and also to pay fine.

We have perused the grounds taken in the memo of appeal.

Admit the appeal.

Call for the LCR.

Since Ms. S.H. Bora, learned Addl. P.P. Assam has accepted notice on behalf of respondent No. 1, no formal notice is required to be sent to the said respondent.

Appellant to, however, take steps for service of notice upon respondent No. 2/ complainant by registered post with A/D.

Steps within a week from today.

                                JUDGE                      JUDGE
GS




Comparing Assistant