Dipu Sarkar @ Dipankar vs The State Of Assam And Anr
2025 Latest Caselaw 4238 Gua

Gauhati High Court

Dipu Sarkar @ Dipankar vs The State Of Assam And Anr on 19 March, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                            Page No.# 1/2

GAHC010053852025




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

                                  Case No. : Crl.A./93/2025

            DIPU SARKAR @ DIPANKAR
            S/O- SRI DHIRESH SARKAR, RESIDENTS OF- VILL- SOTO GOMARIGURI,
            P.S- MORIGAON, DISTRICT- MORIGAON, ASSAM



            VERSUS


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

            2:KRISHNA MANDAL
             S/O- SRI KARTIK MANDAL
             RESIDENTS OF- VILL- SOTO GOMARIGURI
             P.S- MORIGAON
             DISTRICT-MORIGAON
            ASSAM
             PIN-782105

Advocate for the Petitioner   : MR. M SAIKIA, MR. B K GOGOI,MR. B BISHAYA

Advocate for the Respondent : PP, ASSAM,
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                                BEFORE
               HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                 HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                       ORDER

19.03.2025 (S.K. Medhi, J)

Heard Shri B. Bishaya, learned counsel for the appellant, who has preferred this appeal against Judgment and order dated 15.02.2025 passed by the learned Special Judge, POCSO, Morigaon in POCSO Case No. 98/2023 convicting the accused/appellant and sentencing him to undergo rigorous imprisonment for 20 years with a fine of Rs.20,000/- (Rupees Twenty Thousand) in default to undergo further rigorous imprisonment for another 6 (six) months under Section 6 of 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