Manab Jyoti Das vs The State Of Assam
2025 Latest Caselaw 7740 Gua

Gauhati High Court

Manab Jyoti Das vs The State Of Assam on 13 October, 2025

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GAHC010181512025




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

                                Case No. : Crl.A./336/2025

           MANAB JYOTI DAS
           S/O - BISHNURAM DAS
           R/O - GABHORU ALI, NEAR NAMGHAR, DAKHIN DOLIJOLIA GAON,
           PO AND PS - DERGAON
           DIST - GOALGHAT, ASSAM
           PIN - 785614



           VERSUS

           THE STATE OF ASSAM
           REPRESENTED BY PP, ASSAM



Advocate for the Petitioner : MR. RAMKRISHNA SARMA, MS. A KHARBANI,MR. R K
SARMA,MR J DAS,MR. D CHOUDHURY

Advocate for the Respondent : PP, ASSAM,




                                  BEFORE
                    HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                           ORDER

Date : 13.10.2025

1. Heard Mr. T Chakraborty, learned counsel for the petitioner. Also heard Mr. K.K Parashar, learned Additional Public Prosecutor for the State of Assam.

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2. This is an appeal filed under Section 415(2) of the BNSS, 2023 by which the appellant has challenged the judgment and order dated 14.05.2025 by which the appellant was convicted under Section 448/35(A)(I)(i) IPC and was sentenced to undergo simple imprisonment for 6(six) months under Section 448 IPC and to undergo rigorous imprisonment for a period of 2(two) years with find and default stipulation under Section 354(A)(2) of IPC. The sentences were directed to run concurrently.

3. Admit the appeal.

4. Call for the records.

5. Since this matter relates to an offence under the POCSO Act, the victim or her guardian has to be put to notice. As such, the petitioner shall take steps for service of notice upon respondent No. 2 i.e. the mother of the victim through the office of the Public Prosecutor as required under the law.

6. List the matter after 3(three) weeks.

JUDGE

Comparing Assistant