Rabbani Ali vs The State Of Assam And Anr
2024 Latest Caselaw 8037 Gua

Gauhati High Court

Rabbani Ali vs The State Of Assam And Anr on 4 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010220932024




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

                                  Case No. : Crl.A./359/2024

            RABBANI ALI
            S/O. LATE ABDUL RAJEK, S/O. SABOTI LOAR DOLONG, P/S. NORTH
            LAKHIMPUR, P/O. CHABOTI, PIN-787051, DIST.- LAKHIMPUR, ASSAM.



            VERSUS

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

            2:TAGAR PATIR @ TAGOR PATIR
            W/O. JAYANTA PATIR
             R/O. VILL.- SABOTI MISING GAON
             P/O. CHABOTI
             PIN-787051
             P/S. NORTH LAKHIMPUR
             DIST. LAKHIMPUR
            ASSAM

Advocate for the Petitioner   : MS. S G BARUAH, MR. S NEOG,MR B SAIKIA,MR. B
BORGOHAIN

Advocate for the Respondent : PP, ASSAM,
                                                                      Page No.# 2/2



                                     BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

04-11-2024 (S. K. Medhi, J) Heard Ms. S. G. Baruah, learned Counsel for the appellant, who has preferred this appeal under Section 415 of the BNSS, 2023 against the judgment dated 06.08.2024 passed by the learned Special Judge (POCSO), Lakhimpur, North Lakhimpur in Special (POCSO) Case No. 39/2021 convicting the appellant/accused person u/s 366 of IPC with RI of a term of 2 years and to pay fine of Rs.5000/- in default to undergo SI for 2 months and u/s 4 of POCSO Act with RI for 20 years and also to pay a fine of Rs.10,000/- in default undergo SI for 4 months.

Admit.

Call for the records.

Ms. S. Jahan, learned Addl. PP, Assam accepts notice on behalf of respondent no. 1.

Let steps for service of notice upon the respondent no. 2 be taken in the manner prescribed within 2 (two) days.

List after 6 (six) weeks along with the service report as well as report on receipt of records.

                                 JUDGE                   JUDGE



Comparing Assistant