Ashabul Hussain vs The State Of Assam And Anr
2024 Latest Caselaw 7450 Gua

Gauhati High Court

Ashabul Hussain vs The State Of Assam And Anr on 1 October, 2024

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                      Page No.# 1/3

GAHC010202942024




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

                                   Case No. : Crl.A./323/2024

            ASHABUL HUSSAIN
            S/O. LALCHAN ALI, R/O. KHORAGAON MAJPARA, P/S. JOGIGHOPA, DIST.-
            BONGAIGAON, ASSAM



            VERSUS

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

            2:LIYAKAT ALI
             S/O. LATE ACHAN ALI
             R/O.- KHORAGAON MAJPARA
             P/S.- JOGIGHOPA
             DIST.- BONGAIGAON
            ASSAM
             PIN-783388

Advocate for the Petitioner   : MR H R A CHOUDHURY, MR. A AHMED,MR. I U CHOWDHURY

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/938/2024

            ASHABUL HUSSAIN
            S/O. LALCHAN ALI
            R/O. KHORAGAON MAJPARA
            P/S. JOGIGHOPA
            DIST.- BONGAIGAON
                                                                      Page No.# 2/3

             ASSAM


             VERSUS

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

            2:LIYAKAT ALI
            S/O. LATE ACHAN ALI
             R/O.- KHORAGAON MAJPARA
             P/S.- JOGIGHOPA
             DIST.- BONGAIGAON
            ASSAM
             PIN-783388.
             ------------
            Advocate for : MR H R A CHOUDHURY
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM AND ANR



                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

01.10.2024 (S.K. Medhi, J)

Heard Shri I.U. Choudhury, learned Legal Aid Counsel, who has preferred this appeal against Judgment dated 09.09.2024 and Order dated 10.09.2024 passed by the learned Special Judge (POCSO), North Salmara, Abhayapuri in Special (P) Case No. 13 (J)/2018 convicting the accused / appellant under Section 6 of the POCSO Act and sentencing the appellant to undergo R.I. for life and also to pay a fine of Rs. 50,000/- i/d of fine S.I. for 6 (six) months under Section 6 of POCSO Act.

Admit.

Page No.# 3/3

Call for the records.

Issue notice to the respondents, returnable by 6 (six) weeks. Since Ms. S. Jahan, learned Additional Public Prosecutor, has entered appearance and accepts notice on behalf of State respondent No. 1, issuance of formal notice to the said respondent is dispensed with.

Let steps for service of notice upon the respondent No. 2 be taken through the Registry of this Court in the manner prescribed within 2 (two) working days from today.

List after 6 (six) weeks along with a report on service as well as receipt of records.

JUDGE

Comparing Assistant