Sanjay Das vs The State Of Assam
2025 Latest Caselaw 7753 Gua

Gauhati High Court

Sanjay Das vs The State Of Assam on 13 October, 2025

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GAHC010178512025




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

                                 Case No. : Crl.A./331/2025

            SANJAY DAS
            S/O - LT MAKHAN DAS
            R/O - VILL - BIHAR BEBEJIA
            P.S. - NAGAON
            DIST- NAGAON, ASSAM
            PIN - 782142



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY PP, ASSAM

            2:TINA MONI DAS
            W/O - TILAK CH DEKA
            R/O - VILL - HATIGHOR
            UNDER NAGAON POLICE STATION
             IN THE DISTRICT OF MORIGAON
            ASSAM -78242

Advocate for the Petitioner   : ANUBHAB ATREYA, MS. C KALITA,MR A ATREYA

Advocate for the Respondent : PP, ASSAM,
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                                    BEFORE
                      HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                         ORDER

Date : 13.10.2025

1. Heard Mr. A Atreya, learned counsel for the appellant. Also heard Mr. K.K Parashar, learned Additional Public Prosecutor for the State of Assam.

2. This is an appeal filed by the appellant/convict against the judgment and order dated 07.04.2025 by which the appellant was convicted under Section 10 of the POCSO Act as well as under Section 448 of the IPC and was sentenced to undergo rigorous imprisonment for 5(five) years with fine and default stipulation under Section 10 of the POCSO Act and rigorous imprisonment for 1(one) years with fine and default stipulation under Section 448 of the IPC, respectively. 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