Satyendra Yadav @ Satendar Yadav @ ... vs The State Of Assam And Anr
2025 Latest Caselaw 126 Gua

Gauhati High Court

Satyendra Yadav @ Satendar Yadav @ ... vs The State Of Assam And Anr on 2 May, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                              Page No.# 1/2

GAHC010083602025




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

                                     Case No. : Crl.A./149/2025

                   SATYENDRA YADAV @ SATENDAR YADAV @ CHOTKA
                   S/O. SRI. DINANATH YADAV, RO SABJIBARI , NO 2 PATIA PATHAR GAON ,
                   PS AND PO TINSUKIA , DIST. TINSUKIA , ASSAM



                   VERSUS

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

                   2:SRI MANGAL BHATURI
                    RO SABJIBARI
                    NO 2 PATIA PATHAR GAON
                    PS AND PO TINSUKIA
                   TINSUKIA
                   ASSA

Advocate for the Petitioner      : MR. N HASAN, MR. I K BURAGOHAIN,MR. A HASAN

Advocate for the Respondent : PP, ASSAM,




                                        BEFORE
                      HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                    HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                             ORDER

02.05.2025 (S.K. Medhi, J.) Heard Shri A. Hasan, learned counsel for the appellant, who has preferred Page No.# 2/2

this appeal under Section 415(2) of the BNSS, 2023 against the judgment and order dated 18.02.2025 passed by the learned Additional Sessions Judge cum Special Judge (POCSO), Tinsukia in POCSO Case No.04/2023 whereby the appellant has been convicted under Section 6 of POCSO Act to undergo RI for 20years and to pay a fine of Rs.10,000/- only in default, RI for 4months.

2. Admit.

3. Call for the records.

4. Ms. S. Jahan, learned Additional Public Prosecutor, Assam accepts notice on behalf of the respondent no. 1.

5. Let steps for service of notice upon the respondent no. 2 be taken by the appellant which is to be routed through the Office of the learned PP, Assam within two working days.

6. List after 6(six) weeks along with the service report as well as report on receipt of records.

                                      JUDGE                      JUDGE

Comparing Assistant