Korna Bhumij vs The State Of Assam
2025 Latest Caselaw 3767 Gua

Gauhati High Court

Korna Bhumij vs The State Of Assam on 5 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                         Page No.# 1/3

GAHC010040332025




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

                                 Case No. : I.A.(Crl.)/184/2025
                                        In Crl A. (J)/9437/2024

            KORNA BHUMIJ
            S/O. LT. DHARMESWAR BHUMIJ, R/O. PANIBIL, JAMUNAMUKH, P/S.
            SIMALUGURI, DIST. SIVASAGAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM



Advocate for the Petitioner   : MR. B HALDAR, FOR LEGAL AID

Advocate for the Respondent : PP, ASSAM,




             Linked Case :

            KORNA BHUMIJ



             VERSUS

            THE STATE OF ASSAM AND ANR
                                                                            Page No.# 2/3

           ------------
           Advocate for : MR. B HALDAR
           Advocate for : appearing for THE STATE OF ASSAM AND ANR



            Linked Case :

           KORNA BHUMIJ



           VERSUS

           THE STATE OF ASSAM AND ANR



           ------------
           Advocate for : MR. B HALDAR
           Advocate for : appearing for THE STATE OF ASSAM AND ANR



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

                                       ORDER

05-03-2025 (S. K. Medhi, J) Heard Ms. S. Basak, learned counsel appearing on instruction of Shri B. Haldar, learned Legal Aid Counsel, who has filed this application under Section 5 of the Limitation Act, 1963 for condonation of delay of 673 days in preferring the appeal.

The appeal has been preferred against the judgment and order dated 01.10.2022 passed by Addl. Sessions Judge-cum-learned Special Judge (POCSO), Sivasagar in Special (POCSO) Case No. 31/2019 convicting the appellant under Section 6 of the POCSO Act and sentenced him to undergo Rigorous Imprisonment for a period of 20 years, and to pay a fine of Rs.10,000/-, in default, to undergo Rigorous Imprisonment for 6 months.

Page No.# 3/3

We have however noticed that the victim/informant has not been made a party in this proceedings.

The learned Legal Aid Counsel is accordingly directed to file amended cause title incorporating the name of the victim/informant as respondent.

List after such filing of amended cause title.

                                    JUDGE                           JUDGE




Comparing Assistant