Jiten Hembrom vs The State Of Assam And Anr
2025 Latest Caselaw 9351 Gua

Gauhati High Court

Jiten Hembrom vs The State Of Assam And Anr on 5 December, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/2

GAHC010224302025




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

                                  Case No. : Crl.A./436/2025

            JITEN HEMBROM
            SON OF SANLA HEMBROM, RESIDENT OF VILLAGE NIMAGAON
            BATABARI, P/S. SIDLI, DIST. CHIRANG, ASSAM-783393



            VERSUS

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

            2:SRI DURGA MURMU
             SON OF LATE MANGAL MURMU . R/O NIMAGAON BATABARI
             P/S. SIDLI
             DIST. CHIRANG
            ASSAM-78339

Advocate for the Petitioner   : MS. K L R YANTHAN,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                           ORDER

05.12.2025 (M. Zothankhuma, J)

Heard Ms. A. Dey, learned counsel appearing on behalf of Ms. K.L.R. Yanthan, Page No.# 2/2

learned counsel for the appellant, who submits that the impugned judgment and order dated 14.08.2024, passed in Special (POCSO) Case No.7/2025, by the learned Special Judge, Chirang, Kajalgaon, arising out of Sidli P.S. Case No.03/2025, by which the appellant has been convicted under Section 6 of the POCSO Act, should be set aside.

Admit the appeal.

Call for the TCR.

Issue notice, returnable in 4(four) weeks.

Ms. B. Bhuyan, learned Sr. Counsel and APP, Assam appears for the State.

The appellant shall serve a soft copy of the appeal to the Office of the Public Prosecutor, who shall thereafter forward the same to the O/c of the concerned police station for furnishing a copy of the appeal to the respondent No.2. The O/c shall thereafter submit a report with regard to the above.

List the matter after 4(four) weeks.

                      JUDGE                                  JUDGE




Comparing Assistant