Md. Aftar Hussain @ Aftar Hussain vs The State Of Assam And Anr
2025 Latest Caselaw 1762 Gua

Gauhati High Court

Md. Aftar Hussain @ Aftar Hussain vs The State Of Assam And Anr on 6 January, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010266952024




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

                                Case No. : Crl.A./445/2024

            MD. AFTAR HUSSAIN @ AFTAR HUSSAIN
            S/O MD. SALIMUDDIN, R/O UDALGURI NEPALIGAON, P.S.-ORANG, DIST-
            UDALGURI, BTAD (ASSAM)

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:MD. OFIZUL HAQUE
             S/O LATE MANNAS ALI
             R/O UDALGURI NEPALIGAON
             P.S.-ORANG
             DIST- UDALGURI
             BTAD (ASSAM)
             PIN-78411

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

Advocate for the Respondent : PP, ASSAM,

                                    BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

06.01.2025 (S.K. Medhi, J) Heard Shri I.U. Choudhury, learned counsel for the appellant, who has preferred this appeal against Judgment dated 14.11.2024 and order dated Page No.# 2/2

18.11.2024 passed by learned Special Judge, Udalguri in Special (POCSO) Case No. 21/2022 convicting the accused / appellant under Section 342 IPC r/w Section 6 of the POCSO Act and sentencing the appellant to undergo R.I. for 20 (twenty) years without remission and also to pay a fine of Rs.20,000/- i/d of fine S.I. for 2 (two) months under Section 6 of POCSO Act and undergo R.I. for 1 year under Section 342 IPC.

Admit.

Call for the records.

Since Ms. S. Jahan, learned Additional Public Prosecutor, Assam has entered appearance and accepts notice on behalf of State respondent No. 1, issuance of formal notice to the said respondent is dispensed with.

Let steps for service of notice upon the respondent no.2 be taken in the manner prescribed through the Office of the Public Prosecutor, Assam within 2 (two) working days from today.

List after 6 (six) weeks along with a report on service as well as receipt of records.

                                         JUDGE                   JUDGE

Comparing Assistant