John Bhuyan @ Bhaiya vs The State Of Assam
2025 Latest Caselaw 4898 Gua

Gauhati High Court

John Bhuyan @ Bhaiya vs The State Of Assam on 21 May, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                 Page No.# 1/2

GAHC010103232025




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

                                     Case No. : CRL.A(J)/49/2025

            JOHN BHUYAN @ BHAIYA
            S/O SRI MIHILAL BHUYAN, VILL- NO. 1 DEJOO PATHAR, P.S.- NORTH
            LAKHIMPUR, DIST- LAKHIMPUR, ASSAM



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM



Advocate for the Petitioner   : X,

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                              ORDER

Date : --21.05.2025 [M. Choudhury, J]

Mr. R.R. Kaushik, learned Additional Public Prosecutor, Assam for the respondent no. 1, State of Assam is in attendance.

2. The instant criminal appeal is from jail and it is preferred against a Judgment and Page No.# 2/2

Order dated 27.02.2025 passed by the Court of learned Special Judge [POCSO] Lakhimpur at North Lakhimpur in Special [POCSO] Case no. 127/2023. By the Judgment and Order dated 27.02.2025, the accused-appellant has been convicted for the offence under Section 6 of the Protection of Children from Sexual Offences [POCSO] Act, 2012. The accused-appellant has been sentenced to undergo rigorous imprisonment for 20 [twenty] years and to pay a fine of Rs. 5,000/-, in default of payment of fine, to undergo simple imprisonment for further four months.

3. To represent the accused-appellant in this appeal, we deem it proper to appoint Shri Rupam Jyoti Das from the list of the Amicus Curiae.

4. The criminal appeal is admitted for hearing.

5. The case records of Special [POCSO] Case no. 127/2023 be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Mr. Kaushik, learned Additional Public Prosecutor, Assam has appeared and accepted notice on behalf of the respondent no. 1, State of Assam, issuance of formal notice in respect of the said respondent stands dispensed with.

8. The Office to take steps for service of notice upon the victim/guardian/support-person in terms of the Practice Direction laid down in the Notification no. 17 dated 15.03.2024.

9. List the case after 4 [four] weeks.

                                                             JUDGE           JUDGE



Comparing Assistant