Keshav Nath vs The State Of Assam And Anr
2024 Latest Caselaw 7865 Gua

Gauhati High Court

Keshav Nath vs The State Of Assam And Anr on 28 October, 2024

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/2

GAHC010205652024




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

                              Case No. : Crl.A./342/2024

            KESHAV NATH
            S/O. LATE BUDHBOR NATH, VILL. BASANAGHAT, P/O. MANIPUR, P/S.
            MORIGAON, DIST. MORIGAON, ASSAM.


            VERSUS

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

            2:RUMI BORA
            W/O. LUHIT CHANDRA BORA
            VILL.- TARANGAPAR
             P/S. JAGIROAD
             DIST.- MORIGAON
             PIN-782410
            ASSAM

Advocate for the Petitioner : MS. D L DEKA, MAUSAM NATH,MR. A BHATTACHARJEE,MR.
M NATH
Advocate for the Respondent : PP, ASSAM,


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

                                      ORDER

28-10-2024 (S. K. Medhi, J) Heard Shri M. Nath, learned Senior Counsel assisted by Shri A. Bhattacharjee, learned counsel for the appellant, who has preferred this appeal Page No.# 2/2

under Section 415 (2) of the BNSS, 2023 against the judgment dated 10.09.2024 passed by the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Morigaon Assam, in POCSO Case No. 295/2023 convicting the appellant under Section 376(3)/109 IPC and sentenced to undergo rigorous imprisonment for 20 years and to pay a fine of Rs.20,000/- only and in default to undergo further RI for 3 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 the service report as well as report on receipt of records.

                             JUDGE                          JUDGE




Comparing Assistant