Sri Sankar Debnath vs The State Of Assam
2025 Latest Caselaw 9004 Gua

Gauhati High Court

Sri Sankar Debnath vs The State Of Assam on 28 November, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                        Page No.# 1/2

GAHC010140752025




                                                                 undefined

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

                               Case No. : Crl.A./427/2025

             SRI SANKAR DEBNATH
             S/O - SATYENDRA DEB NATH
             R/O - VILL - DAHAR
             P.S. - SILAPATHA
             DIST - DHEMAJI, ASSAM
             PIN - 787059

             VERSUS

             THE STATE OF ASSAM
             REPRESENTED BY PP, ASSAM
             2:SUDHANAYA RAJBONGSHI
              S/O - LT. GANESH RAJBONGSHI
             R/O - VILL - GOURANGAPUR
             P.S. - SILAPATHAR
             P.O. - SILAPATHAR
             DIST - DHEMAJI
             ASSAM
             PIN - 78705

Advocate for the Petitioner : SAHADEV DAS, MR S DAS,MR. S NATH
Advocate for the Respondent : PP, ASSAM,

                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                       ORDER

28.11.2025 (M. Zothankhuma, J)

Heard Mr. S. Nath, learned counsel for the appellant, who submits that the Page No.# 2/2

impugned judgment dated 04.11.2024 passed by the learned Special Judge (POCSO), Dhemaji, in Special (POCSO) Case No.02/2021, arising out of Silapathar P.S. Case No.423/2020, by which the appellant has been convicted and sentenced under Section 6 of the POCSO Act, should be set aside.

Admit the appeal.

Call for the TCR.

Issue Notice returnable in 4 (four) weeks.

Ms. A. Begum, learned Additional Public Prosecutor accepts notice on behalf of the State.

The learned counsel for the appellant shall submit a soft copy of the appeal petition to the office of the Public Prosecutor, Assam, who shall furnish the same to the O.C. of the concerned police station. The O.C. of the concerned police station shall thereafter furnish the same to the respondent no.2 and make a report with regard to service of notice by the next date.

List the matter after 4 (four) weeks.

                        JUDGE                       JUDGE




Comparing Assistant