Mohammad Ali vs The State Of Assam
2025 Latest Caselaw 3180 Gua

Gauhati High Court

Mohammad Ali vs The State Of Assam on 14 February, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/2

GAHC010023452025




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

                                   Case No. : Crl.A./46/2025

             MOHAMMAD ALI
             S/O. WAJUDDIN SK, R/O. HAPACHARA, P/S. BONGAIGAON,DIST.
             BONGAIGAON.

             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY THE PUBLIC PROSCUTOR, ASSAM

             2:SOYED ALI
              S/O. LT. JUMAR ALI
              R/O. HAPACHARA
              P/S. BONGAIGAON
              DIST. BONGAIGAON
             ASSA

Advocate for the Petitioner   : MR. I U CHOWDHURY, MR. A HUSSAIN,MR. A AHMED,MR H
R A CHOUDHURY

Advocate for the Respondent : PP, ASSAM,


                                     BEFORE
                    HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                  HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

14.02.2025 (S.K. Medhi, J) Heard I.U. Choudhury, learned counsel for the appellant, who has preferred this appeal under Section 374(2) of the code of Criminal Procedure, Page No.# 2/2

1973 corresponding to Section 415 (2) of the Bharatiya Nagarik Suraksha Sanhita, 2023 against judgment and order dated 21.12.2024 passed by Special Judge, Bongaigaon in Special (P) Case No. 68(BGN)/2022 convicting the accused / appellant under Section 448/376(1) of IPC r/w Section 4 of POCSO Act and sentencing the appellant to undergo R.I. for 20 years, and also to pay a fine of Rs.5,000/- i/d. of fine S.I. for 3 (three) months under Section 4 of POCSO Act.

Admit.

Call for the records.

Shri K.K. Das, learned Addl. Public Prosecutor, Assam accepts notice on behalf of the State respondent no.1.

Let steps be taken for service of notice upon the respondent no. 2 which is to be routed through the Office of the P.P. Assam.

Steps within 2 (two) working days.

List this matter after 6 (six) weeks along with a report on receipt of records as well as service upon the respondent no.2.

                                        JUDGE                    JUDGE

Comparing Assistant