Suraj Baraik vs The State Of Assam And Anr
2025 Latest Caselaw 2195 Gua

Gauhati High Court

Suraj Baraik vs The State Of Assam And Anr on 22 January, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010003382025




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

                                  Case No. : Crl.A./19/2025

            SURAJ BARAIK
            S/O. MOHENDRA BARAIK, VILL. GHUNGOORBOND, CHANDIGHAT PART-
            III, UDHARBOND, P/S. UDHARBOND, DIST. CACHAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND ANR
            REP. BY THE PP, ASSAM.

            2:MILON BARAIK
             S/O. LATE AJIT BARAIK
            VILL. LARSING T.E. P/S. UDHARBOND
             P/O. UDHARBOND
             DIST. CACHAR
            ASSAM
             PIN-788030

Advocate for the Petitioner   : MR S K CHHETRY, MR. N UDDIN,MR. M ISLAM

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                        HONOURABLE MR. JUSTICE K. SEMA

                                           ORDER

22-01-2025 (S. K. Medhi, J) Heard Shri N. Uddin, learned Counsel for the appellant, who has preferred Page No.# 2/2

this appeal under Section 415 of the BNSS, 2023 against the judgment and orders dated 04.12.2024 and 06.12.2024 passed by the learned Addl. Sessions Judge (Special Judge, POCSO), Cachar, Silchar in Special (POCSO) Case No. 40/2022, convicting and sentencing the accused/appellant to undergo RI for 20 years and to pay a fine of Rs.10,000/- in default to undergo RI for 6 months for the offence under Section 6 of POCSO Act. Admit.

Call for the records.

Ms. A. Begum, learned Addl. PP, Assam accepts notice on behalf of 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 learned PP, Assam within 2 (two) days. List after 6 (six) weeks along with the service report as well as report on receipt of records.

                                     JUDGE                        JUDGE



Comparing Assistant