Sukhuram Satnami vs The State Of Assam
2025 Latest Caselaw 2668 Gua

Gauhati High Court

Sukhuram Satnami vs The State Of Assam on 11 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                Page No.# 1/2

GAHC010045312025




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

                                  Case No. : Crl.A./253/2025

            SUKHURAM SATNAMI
            S/O SHRI MADAN SATNAMI
            R/O - VILL SATNAMI GAON
            PS - HOWRAGHAT
            DISTRICT-KARBI ANGLONG, ASSAM
            PIN-782481



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY P.P., ASSAM.

            2:GORIBA SATNAMI
             S/O - LATE ASAMIA SATNAMI
            R/O - VILL - SATNAMI GAON
            P.S. - HOWRAGHAT
            DIST - KARBI ANGLONG
            ASSAM PIN - 78248

Advocate for the Petitioner : , MR. M I HUDA,DARAK ULLAH,MS A HUSSAIN,SABRISH
AHMED
Advocate for the Respondent : PP, ASSAM,

                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                                   ORDER

11.08.2025

Heard Mr. S. Ahmed, learned counsel for the appellant and Mr. R.R. Kaushik, learned Additional Public Prosecutor for the respondent no. 1, State of Assam.

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This criminal appeal under Section 415[2], Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is directed against a Judgment dated 06.12.2024 and an Order on sentence dated 07.12.2024 passed by the Court of learned Special Judge [POCSO], Karbi Anglong, Diphu['the Special Court'] in POCSO Case no. 28/2018, which has arisen out of Howraghat Police Station Case no. 90/2018. By the Judgment and Order on sentence, the appellant has been convicted for the offences under Sections 448/366 of the Indian Penal Code [IPC] and under Section 8 of POCSO Act. For the offence under Section 448, IPC, the appellant has been sentenced to undergo simple imprisonment for three months. For the offence under Section 366, IPC, the appellant has been sentenced to rigorous imprisonment for three years and to pay a fine of Rs. 20,000/- with default stipulation. For the offence under Section 8 of POCSO Act, the appellant has been sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 50,000/- with default stipulation.

It has been submitted at the bar that a Legal Aid Counsel has already been appointed to represent the cause of the respondent no. 2-informant at the time for consideration of the connected interlocutory application, I.A.[Crl.] no. 259/2025. On perusal of the order dated 16.07.2025 passed in I.A.[Crl.] no. 259/2025, it is found that Ms. P. Bordoloi, learned Legal Aid Counsel has already been appointed to represent the cause of the respondent no. 2-informant.

In such view of the matter, office to reflect the name of Ms. P. Bordoloi, learned Legal Aid Counsel for the respondent no. 2-informant in the respondents' side in the Cause-List and thereafter to list the appeal on 20.08.2025.

JUDGE

Comparing Assistant