Suklal Sarkar vs The State Of Assam Anr
2025 Latest Caselaw 8057 Gua

Gauhati High Court

Suklal Sarkar vs The State Of Assam Anr on 27 October, 2025

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GAHC010183342025




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

                                   Case No. : Crl.A./326/2025

            SUKLAL SARKAR
            S/O. LT. ADHANYA SARKAR @ PRADHAN SARKAR, R/O. BATASI, P/S.
            KHARIBARI, DIST. DARJEELING, WEST BENGAL.



            VERSUS

            THE STATE OF ASSAM ANR.
            REP. BY THE PP, ASSAM

            2:RAKESH DEKA
             S/O. LT. CHAMPAK DEKA
             R/O. BISHNUPUR
             P/S. BHARALUMUKH
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR P SONOWAL, MR H BORAH,P P BORA

Advocate for the Respondent : PP, ASSAM,




             Linked Case : I.A.(Crl.)/920/2025

            SUKLAL SARKAR
            S/O. LT. ADHANYA SARKAR @ PRADHAN SARKAR
            R/O. BATASI
            P/S. KHARIBARI
            DIST. DARJEELING
            WEST BENGAL
                                                                      Page No.# 2/3



           VERSUS

          THE STATE OF ASSAM AND ANR.
          REP. BY THE PP
          ASSAM

          2:RAKESH DEKA
          S/O. LT. CHAMPAK DEKA
           R/O. BISHNUPUR
           P/S. BHARALUMUKH
           DIST. KAMRUP (M)
          ASSAM.
           ------------
          Advocate for : MR P SONOWAL
          Advocate for : PP
          ASSAM appearing for THE STATE OF ASSAM AND ANR.




                                    BEFORE
                HON'BLE MRS. JUSTICE SHAMIMA JAHAN
                               ORDER

27.10.2025

Heard Mr. P.P. Bora, learned counsel for the appellant and Mr. R.R.

Kaushik, learned Addl. PP for the State.

This is a Criminal Appeal filed u/s 415(2) of the BNSS, 2023 challenging

the Judgment dated 31.05.2023 and the sentencing order dated

16.06.2025 by which the appellant was convicted u/s 332(c)/74 of the BNS,

2023 r/w section 10 of the POCSO Act, and was sentenced to undergo 1

year rigorious imprisonment with fine and default stipulation u/s 74 of BNS, Page No.# 3/3

2023 as well as 1 year rigorious imprisonment with fine and default

stipulation u/s 332(c) of the BNS, 2023 as well as 5 years rigorious

imprisonment with fine and default stipulation u/s 10 of the POCSO Act.

Admit the appeal.

Call for the records.

Issue notice to the informant.

The appellant is to take steps for service of notice upon respondent No.

2 as per the prevailing notification since the offense punished is under the

POCSO Act.

List the matter after 3 (three) weeks.

JUDGE

Comparing Assistant