Siddhartha Baruah @ Raj Baruah vs The State Of Assam And Anr
2025 Latest Caselaw 799 Gua

Gauhati High Court

Siddhartha Baruah @ Raj Baruah vs The State Of Assam And Anr on 3 June, 2025

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GAHC010114692025




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

                                  Case No. : Crl.A./199/2025

            SIDDHARTHA BARUAH @ RAJ BARUAH
            S/O SRI KRISHNA BARUAH, R/O PANJABARI, BISHNU NAGAR, HOUSE NO
            11, P.S. SATGAON, DIST. KAMRUP(M), GUWAHATI, ASSAM.



            VERSUS

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

            2:SRI PHATIK PHUKAN @ PHATICK PHUKAN

             S/O LAE DHANESWAR PHUKAN @ DHARMESWAR PHUKAN
             R/O BATAHGHULI
             BAGARITAL
             PANJABARI
             GUWAHATI
             P.S. SATGAON
             DIST. KAMRUP (M)
             ASSAM
             PIN 78103

Advocate for the Petitioner   : MR. A SAIKIA, B DEKA,MR. A S ALI,MR. N K DAS,MR. I
CHOUDHURY

Advocate for the Respondent : PP, ASSAM,
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                                   BEFORE
                HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

Date : 03.06.2025

Heard learned counsel Mr. I. Choudhury for the appellant Sri Siddhartha Baruah @ Raj Baruah, who preferred this appeal, under Section 415 (2) of Bharatiya Nagarik Suraksha Sanhita, 2023, challenging the judgment dated 30.04.2025 passed by the learned Additional Sessions Judge cum Special Judge (POCSO), Kamrup (M), Guwahati in connection with Sessions Case No. 219/2018, convicting the appellant under Section 8 of the Protection of Children from Sexual Offences Act, 2012 and sentencing him to undergo rigorous imprisonment for 3 (Three) years and to pay a fine of Rs.50,000/- (Rupees Fifty Thousand) with default stipulation.

Learned Additional Public Prosecutor Mr. B. Sarma is present for the respondent State and has accepted notice and thus, no formal notice is required to be issued.

Petitioner to take steps to issue notice to respondent No. 2 as per usual process, returnable within four weeks.

Meanwhile, call for the Trial Court Records.

List accordingly.

JUDGE

Comparing Assistant