Deepjyoti Sensuwa vs The State Of Assam
2025 Latest Caselaw 4505 Gua

Gauhati High Court

Deepjyoti Sensuwa vs The State Of Assam on 26 March, 2025

Author: S. K. Medhi

Bench: Sanjay Kumar Medhi

                                                                          Page No.# 1/2

GAHC010039752025




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

                               Case No. : CRL.A(J)/24/2025

           DEEPJYOTI SENSUWA
           S/O- SRI CHANDRA SENSUWA, R/O- GAHARI CHOWA BARI, P.S.
           HALWATING AND DIST. SIVASAGAR, ASSAM

           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY THE P.P., ASSAM

Advocate for the Petitioner : X,
Advocate for the Respondent : PP, ASSAM,


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

                                           ORDER

26-03-2025 (S. K. Medhi, J) This is an appeal preferred from Jail against the judgment and order dated 13.12.20214 passed by the learned Special Judge, (POCSO), Sivasagar in Special (POCSO) Case No. 02 of 2024 under Section 376 AB IPC r/w Section 6 of POCSO Act, sentenced to undergo RI for a period of 20 years and also to pay a fine of Rs.10,000/- i/d to undergo further RI for a period of 6 months. Admit.

Call for the records.

Ms. S. Jahan, learned Addl. PP, Assam appears and accepts notice on behalf of Page No.# 2/2

State respondent.

Let steps for service of notice upon the informant/victim be taken by the Registry which is to be routed through the office of the learned PP, Assam within 2 (two) working days from today.

Since this appeal is preferred from Jail, we appoint, Shri Supratim Deb Purkayastha, learned Amicus Curiae to appear on behalf of the appellant.

List after 6 (six) weeks along with receipt of records as well as to enable the learned APP to obtain instructions regarding service of notice upon the informant/victim.

The name of the appointed Amicus Curiae be reflected in the Cause list and let all the relevant documents be served upon her.

                                      JUDGE                              JUDGE



Comparing Assistant