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Bikash Nath vs The State Of Assam And Anr
2025 Latest Caselaw 8317 Gua

Citation : 2025 Latest Caselaw 8317 Gua
Judgement Date : 4 November, 2025

Gauhati High Court

Bikash Nath vs The State Of Assam And Anr on 4 November, 2025

                                                                          Page No.# 1/2

GAHC010235722025




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

                                  Case No. : Crl.A./399/2025

            BIKASH NATH
            S/O. BIBEK NATH, RESIDENT OF JIRIGHAT, LAKHICHERRA PART I, P.O.
            AND P.S. JIRIGHAT, DIST. CACHAR, ASSAM, PIN-788104.



            VERSUS

            THE STATE OF ASSAM AND ANR.
            REPRESENTED BY THE LEARNED PUBLIC PROSECUTOR, ASSAM

            2:PROSUN NATH
             S/O. PRABIR NATH
             RESIDENT OF JIRIGHAT
             LAKHICHERRA PART I
             P.O. AND P.S. JIRIGHA

Advocate for the Petitioner   : MR. S D PURKAYASTHA, J P BAISHYA,MS S.S.BORA

Advocate for the Respondent : PP, ASSAM,
                                                                           Page No.# 2/2


                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                        ORDER

Date : 04.11.2025

Heard Mr. S. D. Purkayastha, learned counsel for the appellant.

The present appeal has been instituted assailing the Judgment dated 06.09.2025, passed by the learned Special Judge, (POCSO), Cachar, Silchar, in Special (POCSO) Case No.111/2023, convicting the appellant, herein, under Section 324 IPC, and sentencing him to undergo Rigorous Imprisonment for a period of 3(three) years and also to pay a fine of Rs.10,000/-(Rupees ten thousand), in default to undergo Simple Imprisonment for a further period of 6(six) months.

Admit the appeal.

Registry to requisition the Trial Court Records.

Mr. M. P. Goswami, learned Additional Public Prosecutor, accepts notice on behalf of the respondent no.1.

Petitioner to take steps for service of notice upon respondent no.2 by way of speed post.

Steps within 2(two) working days from today.

Registry to list this matter again after 4(four) weeks, along with the Trial Court Records.

JUDGE Comparing Assistant

 
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