Citation : 2024 Latest Caselaw 8420 Gua
Judgement Date : 18 November, 2024
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GAHC010233742024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./381/2024
HEMANTA PANGING
S/O. SRI MANGALSON PANGING, VILL. DOLAPANIMIRI DOPANI PATHAR
GAON, P.S. DEMOW, DIST.- SIVASAGAR, ASSAM.
VERSUS
THE STATE OF ASSAM AND ANR
REP. BY THE PP, ASSAM.
2:ANJALI MONDAL
D/O. SRI UPENDRA RAI
R/O. SIMALUGURI RAILWAY COLONEY
P/S.SIMALUGURI
DIST. SIVASAGAR
ASSAM
Advocate for the Petitioner : MR. A R SHOME, R DEB
Advocate for the Respondent : PP, ASSAM,
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
18-11-2024 (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 13.09.2024 passed by the learned Addl. Sessions Judge-cum-
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Special Judge (POCSO), Sivasagar in Special (POCSO) Case No. 73/2023 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. A. Begum, 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
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