Jitu Gogoi vs The State Of Assam And Anr
2024 Latest Caselaw 8344 Gua

Gauhati High Court

Jitu Gogoi vs The State Of Assam And Anr on 13 November, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/2

GAHC010233762024




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

                                  Case No. : Crl.A./374/2024

            JITU GOGOI
            S/O UPEN GOGOI,
            RESIDENT OF CHARING DULIA PURANIMELIA, PS GAURISAGAR, DIST
            SIVASAGAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY PP ASSAM

            2:SMTI TUTUMONI BORAH
            W/O LATE DURLAV BORAH
             RESIDENT OF VILLAGE HATIMURIA GAON
             PS AMGURI DIST SIVASAGAR
            ASSA

Advocate for the Petitioner   : MR. A R SHOME, R DEB,RAJ HAZARIKA

Advocate for the Respondent : PP, ASSAM,
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                                     BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                    ORDER

13-11-2024 (S. K. Medhi, J) Heard Shri A. R. Shome, learned counsel for the appellant, who has preferred this appeal under Section 415 of the BNSS, 2023 against the judgment and order dated 21.09.2024 passed by the learned Add. Sessions Judge-cum- Special Judge (POCSO), Sivasagar in Special (POCSO) Case No. 67/2023 whereby the appellant was sentenced to undergo RI for a period of 20 years and also to pay a fine of Rs.10,000/- under Section 6 of the POCSO Act in default of payment of fine the appellant shall undergo RI for a period of 6 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 a service report as well as report on receipt of LCR.

                                    JUDGE                         JUDGE




  Comparing Assistant