Sukhuram Satnami vs The State Of Assam
2025 Latest Caselaw 4710 Gua

Gauhati High Court

Sukhuram Satnami vs The State Of Assam on 20 August, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                           Page No. 1/3

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, MRS. P B BORDOLOI (LEGAL AID COUNSEL, R2)
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                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

Date : 20.08.2025

Heard Mr. S. Ahmed, learned counsel for the appellant; Mr. M.P. Goswami, learned Additional Public Prosecutor for respondent no. 1, State of Assam; and Ms. P.B. Bordoloi, learned Legal Aid Counsel for the respondent no. 2-informant.

2. This criminal appeal under Section 415[2] of the Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 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', for short] in POCSO Case no. 28/2018. By the Judgment and the Order on sentence, the appellant has been convicted for the offences under Section 448 and Section 366 of the Indian Penal Code [IPC] and Section 8 of the Protection of Children from Sexual Offences [POCSO] Act, 2012.

3. 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 undergo rigorous imprisonment for three years and to pay a fine of Rs. 20,000/- with default stipulation. For the offence under Section 8 of the 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.

4. The appeal is admitted for hearing.

5. The case records of POCSO Case no. 28/2018 be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Mr. Goswami and Ms. Bordoloi have appeared and accepted notices on behalf of the respondents, issuance of formal notice in respect of the respondents stand dispensed with.

The learned counsel for the petitioner shall serve requisite nos. of extra copies of the memo of appeal along with annexures, to Mr. Goswami and Ms. Bordoloi within 2 [two] working days from today.

8. List the appeal after 4 [four] weeks.

JUDGE

Comparing Assistant