Anta Mandal @ Antar vs The State Of Assam And Anr
2024 Latest Caselaw 8353 Gua

Gauhati High Court

Anta Mandal @ Antar vs The State Of Assam And Anr on 13 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

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GAHC010235392024




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

                            Case No. : CRL.A(J)/130/2024

          ANTA MANDAL @ ANTAR
          S/O. LATE PRABHAS MANDAL, R/O. BHELOWGURI, JOYPUR, P/S.
          MERAPANI, DIST. GOLAGHAT, ASSAM.

          VERSUS

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

          2:ARATI GOGOI MANDAL
          W/O. ANTA MANDAL @ ANTAR
           R/O. VILL.- BHELOGURI
           JAIPUR
           P/S. MERAPANI
           DIST. GOLAGHAT
          ASSAM

Advocate for the Petitioner : MR. U CHOUDHURY,
Advocate for the Respondent : PP, ASSAM,




                                BEFORE
                   HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

13.11.2024

Heard Mr. U. Choudhury, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor.

Page No.# 2/2

This is an appeal under Section 415(2) of BNSS against the impugned judgment dated 07.09.2024 passed by the learned Special Judge (POCSO), Golaghat in Special POCSO Case No. 106/2024 whereby the accused was convicted under Section 354B IPC and sentenced to undergo rigorous imprisonment for 7 years with fine.

Appeal is admitted.

As Mr. D. P. Goswami, learned Additional Public Prosecutor has entered appearance on behalf of the State respondent No.1, no formal notice need to be issued. However, a copy of the petition along with the documents annexed thereto be furnished to him.

Issue notice to the respondent No.2 by registered A/D and usual process, returnable by 4(four) weeks.

Call for the trial court record.

Registry to procure the same.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant