Chandi Biswas vs The State Of Assam And Anr
2024 Latest Caselaw 8428 Gua

Gauhati High Court

Chandi Biswas vs The State Of Assam And Anr on 18 November, 2024

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GAHC010240292024




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

                                  Case No. : Crl.A./383/2024

            CHANDI BISWAS
            S/O. BOLORAM BISWAS, R/O. VILL. NO. 1, BATALIMARI, P/S. BHURAGAON,
            DIST. MORIGAON, ASSAM, PIN-782105.



            VERSUS

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

            2:SANDARANI BISWAS
            W/O. RABINDRA BISWAS
             R/O. VILL. NO. 1 BATALIMARI
             P/S. BHURAGAON
             DIST. MORIGAON
            ASSAM
             PIN-78210

Advocate for the Petitioner   : MR A ATREYA,

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 18.11. 2024 Heard Mr. A. Atreya, learned counsel for the appellant and Mr. R.J. Baruah, learned Addl. Public Prosecutor, Assam, appearing on behalf of the State respondent No. 1.

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This is an appeal under Section 415(2) of BNSS, 2023 against the impugned judgment and order dated 30.09.2024, passed by the learned Special Judge (POCSO), Morigaon in POCSO Case No. 103/2021 under Section 8 of the POCSO Act read with Section 354 IPC sentencing the appellant to undergo R.I for four years and to pay fine of Rs. 5,000/- in default to undergo further R.I. for a period of one month.

Issue notice to the respondent No. 2 by registered post with A/D as well as usual process.

Steps be taken within 3 (three) days.

The notice is made returnable within four weeks.

No formal notice is required to be served upon the State respondent No. 1 as Mr. Baruah has entered appearance and accepted notice on behalf of the respondent No. 1.

Call for the scanned copy of the LCR.

List the matter accordingly after four weeks.

JUDGE

Comparing Assistant