Majibur Rahman vs The State Of Assam
2025 Latest Caselaw 3305 Gua

Gauhati High Court

Majibur Rahman vs The State Of Assam on 19 February, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                            Page No.# 1/2

GAHC010263212024




                                                                    undefined

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

                            Case No. : CRL.A(J)/171/2024
           MAJIBUR RAHMAN
           S/O- MD. LALU MIYA, VILL.- DAKHIN PUTAKALONG, P.S. SAMAGURI,
           DIST. NAGAON, ASSAM

           VERSUS

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


Advocate for the Petitioner : X,
Advocate for the Respondent : PP, ASSAM,


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

                                           ORDER

19-02-2025 (S. K. Medhi, J) This is an appeal preferred from Jail against the judgment and order dated 30.03.2024 passed by the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Nagaon in connection with Special (POCSO) Case No. 29(N) of 2023. Sentenced to imprisonment for life which shall mean imprisonment for the remainder of his natural life and to pay fine of Rs.50,000/- i/d SI for 6 months u/s 6 of POCSO Act, 2012. RI for 7 years and to pay fine of Rs.10,000/- i/d SI for 2 months u/s 366 of IPC.

Admit.

Call for the records.

Page No.# 2/2

Ms. S. H. Borah, learned Addl. PP, Assam appears and accepts notice on behalf of State respondent.

Let steps for service of notice upon the informant/victim be taken by the Registry which is to be routed through the office of the learned PP, Assam within 2 (two) days from today.

Since this appeal is preferred from Jail, we appoint, Shri S. D. Purkayastha, learned Amicus Curiae to appear on behalf of the appellant.

List after 6 (six) weeks along with receipt of records as well as to enable the learned APP to obtain instructions regarding service of notice upon the informant/victim.

The name of the appointed Amicus Curiae be reflected in the Cause list and let all the relevant documents be served upon her.

                                              JUDGE                       JUDGE



Comparing Assistant