Harish Brahma vs The State Of Assam
2025 Latest Caselaw 4052 Gua

Gauhati High Court

Harish Brahma vs The State Of Assam on 12 March, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/2

GAHC010032092025




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

                                  Case No. : Crl.A./82/2025

            HARISH BRAHMA
            S/O. LT. PRASANTA BRAHMA, R/O. VILL.- NO. 1 NARAYANPUR, P/S.
            MERAPANI, DIST. GOLAGHAT, ASSAM.

            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PP, ASSAM

            2:BABU DAS
             S/O. SRI SABHARAM DAS
             R/O. BORMUKALI VILLAGE
             P/S. GARMUR
             DIST. MAJULI
            ASSAM

Advocate for the Petitioner   : MR J PAYENG, MS A PAYENG

Advocate for the Respondent : PP, ASSAM,


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

                                           ORDER

12.03.2025 (S.K. Medhi, J)

Heard Shri J. Payeng, learned counsel for the appellant, who has preferred this appeal against Judgment and order dated 20.12.2024 passed by the Special Page No.# 2/2

Judge, Majuli in Special (POCSO) Case No. 09/2024 under Sections 450/376(2)

(f)/376AB of IPC and under Section 6, r/w Sections 5(m)/5(p) of the POCSO Act, 2012 and sentenced to R.I. for a period of 3 years and fine of Rs.2,000/- (in default 20 days R.I.) for offence u/s 450 IPC and 20 years rigorous imprisonment and Rs.5,000/- fine (i/d 30 days R.I.) for offences u/s 376(2)

(f)/376 AB of the IPC and under Section 6, r/w Sections 5(m)/5(p) of the POCSO Act.

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