Nagina Bordoloi vs The State Of Assam And Anr
2025 Latest Caselaw 5092 Gua

Gauhati High Court

Nagina Bordoloi vs The State Of Assam And Anr on 28 May, 2025

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GAHC010194492024




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

                                  Case No. : Crl.A./189/2025

            NAGINA BORDOLOI
            S/O - JAMUNA BORDOLOI
            R/O - BHURBANDHA LALUNGCHUBA, UNDER MORIGAON POLICE
            STATION,
            DIST - MORIGAON, ASSAM
            PIN - 782105



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY PP, ASSAM

            2:MD ISLAM UDDIN
             S/O - LT SAHAR ALI

            R/O - BHURBANDHA
            P.S. - MORIGAON
            DIST - MORIGAON
            ASSAM
            PIN - 78210

Advocate for the Petitioner   : MS. S KATAKEY,

Advocate for the Respondent : PP, ASSAM,

                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 28.05.2025

Heard learned counsel Ms. S. Kataky for the appellant Nagina Bordoloi, Page No.# 2/2

who has filed this appeal challenging the judgment and order dated 04.05.2024 passed by the learned Additional Sessions Judge cum Special Judge (POCSO), Morigaon in connection with POCSO Case No. 35/2020 whereby the appellant was convicted under Section 376AB/511 of Indian Penal Code, 1860 (IPC for short) to undergo rigorous imprisonment for 10 (Ten) years and to pay a fine of Rs.10,000/- (Rupees Ten Thousand) with default stipulation and also under Section 341 of IPC to pay a fine of Rs.500/- (Rupees Five Hundred) with default stipulation.

Admit.

Issue notice, returnable within four weeks.

Appellant to take steps to respondent No. 2 as per usual process.

List accordingly.

JUDGE

Comparing Assistant