Trinath Kumar vs The State Of Assam
2024 Latest Caselaw 8267 Gua

Gauhati High Court

Trinath Kumar vs The State Of Assam on 11 November, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/2

GAHC010209582024




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

                                     Case No. : CRL.A(J)/97/2024

            TRINATH KUMAR
            S/O MILU KUMAR, R/O KHARJAN TEA ESTATE, BOGDUNG LINE, P.S.-
            CHABUA, DIST-DIBRUGARH



            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 SANJAY KUMAR MEDHI
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                              ORDER

11.11.2024 (S.K. Medhi, J)

This is an appeal preferred from Jail against the judgment dated 20.01.2024 passed by the Sessions Judge, Dibrugarh in POCSO Case No. 48/2018 R.I. for life, which shall mean R.I. for the remainder of the natural life Page No.# 2/2

of the accused & fine of Rs. 15,000/- which if recovered, shall be paid to the victim u/s, 376(3) IPC (Through Section).

Admit.

Call for the records.

Since Ms. S. Jahan, learned Additional Public Prosecutor, has entered appearance and accepts notice on behalf of State respondent, issuance of formal notice to the said respondent is dispensed with.

Let steps be taken for service of notice upon the informant / victim in the manner prescribed. Steps within 2 (two) days.

Shri Debanga Kumar Baidya, learned Advocate who is empanelled as an Amicus Curiae is appointed as the Amicus Curiae in this case.

List this matter after 6 (six) weeks along with a report on receipt of records as well as service upon the informant / victim.

The name of the appointed Amicus Curiae be reflected in the cause list.

                                        JUDGE              JUDGE



Comparing Assistant