Kamaleswar Das vs State Of Assam
2025 Latest Caselaw 4155 Gua

Gauhati High Court

Kamaleswar Das vs State Of Assam on 17 March, 2025

Author: Sk Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010041662025




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

                                  Case No. : Crl.A./86/2025
             KAMALESWAR DAS
             SON OF LATE KHARGESWAR DAS, RESIDENT OF VILLAGE- RABONBORI,
             GANDHMOW, P.O AND P.S- SUALKUCHI, DIST- KAMRUP, ASSAM


             VERSUS

             STATE OF ASSAM
             REP. BY THE PP, ASSAM

             2:BAIKUNTHA DAS
              SON OF LATE HARAKANTA DAS
              RESIDENT OF RABONBOI
              (AMBARI)
              P.S.- SUALKUCHI
              DIST- KAMRUP
             ASSA

Advocate for the Petitioner   : MR B KAKATI, MR A ALI

Advocate for the Respondent : PP, ASSAM,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                    HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                           ORDER

17.03.2025 (SK Medhi, J.)

Heard Mr. B Kakati, learned counsel for the appellant, who has filed this appeal Page No.# 2/2

against the judgment and order dated 23.12.2024 and 26.12.2024 passed by the learned Special Judge, POCSO, Kamrup at Amingaon in Session (Special) POCSO Case No.80/2022 convicting the accused appellant to undergo RI for 20 years and also to pay a fine of Rs.10,000/- only, in default, to undergo further RI for 2 months for the offence under Section 6 of the POCSO Act read with Section 376(AB).

Admit.

Call for the records.

Ms. A Begum, learned Addl. PP, Assam has entered appearance and accepts notice on behalf of the respondent no. 1-State.

Let steps for service of notice be taken upon the respondent no. 2 in the manner prescribed which is to be routed through the office of the learned PP, Assam.

List this case after 6 weeks along with reports on service as well as receipt of records.

                                     JUDGE                   JUDGE




Comparing Assistant