Sri Hemanta Pegu vs The State Of Assam
2025 Latest Caselaw 9777 Gua

Gauhati High Court

Sri Hemanta Pegu vs The State Of Assam on 19 December, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

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GAHC010222702025




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

                                 Case No. : Crl.A./441/2025

            SRI HEMANTA PEGU
            S/O - LT LILAKANTA PEGU
            RO - BODOTI GAON, PS - BIHPURIA , DIST - LAKHIMPUR , ASSAM

            VERSUS

            THE STATE OF ASSAM
            REP BY PP, ASSAM

            2:SRI KHAGESWAR DOLEY
             S/O - LT MONESWAR DOLEY
            RO - JENGRAI AMGURI GAON

            PO AND PS - JENGRAIMUKH

            DIST - MAJULI
            ASSA

Advocate for the Petitioner   : MS MAMU BORAH, MS M BORAH,MR. P GOHAIN,MR. A K
GUPTA

Advocate for the Respondent : PP, ASSAM,


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

                                           ORDER

19.12.2025 (M. Zothankhuma, J)

1. Heard Mr. A.K. Gupta, learned counsel for the appellant.

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2. This is an appeal against the impugned judgment dated 30.06.2025, passed by the learned Special Judge (POCSO), Majuli in Special (POCSO) Case No.7/2024 arising out of Jengraimukh P.S. Case No.17/2024, by which the applicant has been convicted under Section 376(3) of IPC read with Section 4(2) of the POCSO Act. The applicant was thereafter sentenced under Section 376(3) of IPC vide sentence order dated 01.07.2025.

3. Admit the appeal.

4. Call for the TCR.

5. Issue notice, returnable on 20.02.2026.

6. Ms. B. Bhuyan, learned Addl. P.P. appears for the State respondent.

7. Appellant to serve a soft copy of the appeal petition to the office of the Public Prosecutor, who shall forward the same to the O/C of the concerned police station. The O/c of the concerned police station shall thereafter serve the copy of the appeal to the respondent No.2 and make a report thereafter.

8. List the matter on 20.02.2026.

                      JUDGE                                   JUDGE




Comparing Assistant