Md Zahangir Alam vs The State Of Assam And Anr
2025 Latest Caselaw 418 Gua

Gauhati High Court

Md Zahangir Alam vs The State Of Assam And Anr on 9 May, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                        Page No.# 1/2

GAHC010083572025




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

                                Case No. : Crl.A./162/2025

            MD ZAHANGIR ALAM
            S/O ABDUL AZIZI, R/O VILL. DHANBANDHA COLONY POLICE STATION
            BARPETA, DIST. BARPETA, ASSAM.

            VERSUS

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

            2:SMT. BRINDA BARMAN

             W/O SRI NAKUL CH BARMAN
             VILL. HASRAWBARI
             P.S. KAJALGAON
             DIST. CHIRANG
             ASSAM

Advocate for the Petitioner : MR. A SATTAR, MRS N. AGARWAL CHANDAK,MR. V K
CHANDAK,MR P CHOWDHURY

Advocate for the Respondent : PP, ASSAM,


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

                                           ORDER

09.05.2025 (S.K. Medhi, J) Heard Shri V.K. Chandak, learned counsel for the appellant, who has preferred this appeal against Judgment and Order dated 25.02.2025 passed in Special POCSO Page No.# 2/2

Case No. 09/2024 by the learned Special Judge, Chirang, Kajalgaon convicting the appellant for the offence under Section 6 of the POCSO Act sentencing to undergo rigorous imprisonment for 20 years and also to pay fine of Rs. 50,000/- and in default of payment than to suffer further imprisonment for 2 (two) years and accused was further convicted for the offence under Section 363 IPC and sentenced to imprisonment for 2 years with fine of Rs.50,000/- and in default to pay fine to undergo further imprisonment for 6 (six) month.

Admit.

Call for the records.

Since Ms. S. Jahan, learned Additional Public Prosecutor, 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 be taken for service of notice upon the respondent No. 2 in the manner prescribed which is to be routed through the Office of the learned PP, Assam within 2 (two) working days from today.

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

                                     JUDGE                   JUDGE

Comparing Assistant