Kaliya Ray vs The State Of Assam
2025 Latest Caselaw 2468 Gua

Gauhati High Court

Kaliya Ray vs The State Of Assam on 29 January, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

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GAHC010263062024




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

                                 Case No. : CRL.A(J)/158/2024

            KALIYA RAY
            S/O- BHIM BAHADUR RAY @ KANCHA ROY, R/O- KRISHNA BIHARI
            KETELASUWA, P.S. DEMOW, DIST. SIVASAGAR, 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 MR. JUSTICE K. SEMA

                                           ORDER

29.01.2025 (S.K. Medhi, J)

This is an appeal preferred from Jail against the judgment dated 26.07.2024 passed by the Addl. Sessions Judge cum Special Judge (POCSO), Sivsagar in Special (POCSO) Case 57 of 2023, offences charged with Section 376(3) IPC R/w Section 6 of POCSO Act, sentence imposed R.I. for a period of Page No.# 2/2

20 years and also to pay a fine of Rs.10,000/- i/d to undergo further R.I. for a period of 6 months.

Admit.

Call for the records.

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

Shri Navaneet Kumar Baruah, learned counsel, who is empanelled as an Amicus Curiae is appointed as the Amicus Curiae in this case.

Let steps for service of notice upon the informant / victim be taken by the Registry of this Court in the manner prescribed through the Office of the Public Prosecutor, Assam within 3 (three) working days from today.

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

Let the Registry furnish the copies of the concerned documents to the learned Addl. Public Prosecutor for doing the needful.

The name of the appointed Amicus Curiae be reflected in the cause list.

                                          JUDGE                 JUDGE



Comparing Assistant