Dilip Das vs The State Of Assam And Anr
2025 Latest Caselaw 1768 Gua

Gauhati High Court

Dilip Das vs The State Of Assam And Anr on 6 January, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010169242024




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

                                Case No. : Crl.A./447/2024

           DILIP DAS
           S/O LT BOLORAM DAS, R/O VILL- LANKESWAR NABASUDRAPARA, P.S.-
           JALUKBARI, DIST- KAMRUP (M)



           VERSUS


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

           2:BIKASH ADHIKARI
            S/O LT. HARIRAM ADHIKARI
           VILL- HARIPUR
            P.S.-TAMAHAR
            DIST-DHUBR

Advocate for the Petitioner : MR. A BHATTACHARYA, MR S PAUL,MS ANKITA
SAHARIA,MR. A BHATTACHARJEE,MS. K MALAKAR

Advocate for the Respondent : PP, ASSAM,
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                                 BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                       ORDER

06.01.2025 (S.K. Medhi, J)

Heard Shri A. Bhattacharya, learned counsel for the appellant, who has preferred this appeal against Judgment dated 14.06.2024 and sentence order dated 19.06.2024 passed by the learned Special Judge, POCSO, Kamrup (M) in Special (POCSO) Case No. 54/2023 Section 6 of the POCSO Act, R/W Section 376AB IPC convicting the accused - appellant u/s 6 of the POCSO Act, R/w Section 376 AB of the IPC and thereby sentenced the appellant to rigorous imprisonment for 20 years and fine of Rs. 10,000/- (Rupees Ten Thousand) i/d simple imprisonment for another 6 months.

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