Thomas Kisko @ Hembrom vs The State Of Assam
2025 Latest Caselaw 7745 Gua

Gauhati High Court

Thomas Kisko @ Hembrom vs The State Of Assam on 13 October, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/2

GAHC010161052025




                                                               undefined

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

                                Case No. : CRL.A(J)/145/2025

            THOMAS KISKO @ HEMBROM
            S/O GANESH KISKO @ HEMBROM
            R/O VILL- JITPUR
            P.S- SIDLI
            DIST- CHIRANG
            ASSAM



            VERSUS

            THE STATE OF ASSAM
            ASSAM

            2:MARSILA MARDI
             D/O JUBAL MARDI
            R/O VILL JITPUR
             BETONI
            PS SIDLI
            DIST CHIRANG
            ASSA

Advocate for the Petitioner   : MONIKA DAS,

Advocate for the Respondent : PP, ASSAM,




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

                                           ORDER

Date : --13.10.2025 Page No.# 2/2

(M. Zothankhuma, J)

Heard Mr. B.K. Sen, the learned Legal Aid Counsel appearing for the appellant.

2. This is an appeal against the judgment dated 08.01.2025 passed by the learned Special Judge (POCSO), Chirang at Kajalgaon in Special (POCSO) Case No. 5 of 2024 arising out of Sidli P.S. Case No. 50/2025 by which the appellant has been convicted under Section 6 of the POCSO Act.

3. Admit the appeal.

4. Call for the TCR.

5. Issue Notice to the respondent returnable in 4 weeks.

6. Mr. R.R. Kaushik, the learned Additional Public Prosecutor accepts Notice on behalf of the State.

7. Registry to send the soft copy of the appeal to the office of the Public Prosecutor who shall thereafter forward the same to the OC of the concerned police station for service of Notice to the respondent no. 2. Report shall thereafter be furnished by the OC of the concerned police station to the PP.

8. Registry to list the name of Mr. B.K. Sen, the learned Legal Aid Counsel in the Cause List.

9. List the matter after 4 (four) weeks.

                                                    JUDGE           JUDGE



Comparing Assistant