Mustafa Ali vs The State Of Assam
2025 Latest Caselaw 6905 Gua

Gauhati High Court

Mustafa Ali vs The State Of Assam on 1 September, 2025

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GAHC010191402025




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

                                   Case No. : Crl.A./341/2025

            MUSTAFA ALI
            S/O. MD. JOHAR ALI, R/O. NO. 1 BHANDRA, P/S. MANIKPUR, DIST.
            BONGAIGAON, ASSAM.

            VERSUS

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

Advocate for the Petitioner   : MR. I U CHOWDHURY, S NAZNIN,MR. A AHMED,MR H R A
CHOUDHURY

Advocate for the Respondent : PP, ASSAM,


             Linked Case : I.A.(Crl.)/955/2025

            MUSTAFA ALI
            S/O. MD. JOHAR ALI
            R/O. NO. 1 BHANDRA
            P/S. MANIKPUR
            DIST. BONGAIGAON
            ASSAM.

             VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP
            ASSAM.

            ------------
            Advocate for : MR. I U CHOWDHURY
            Advocate for : PP
            ASSAM appearing for THE STATE OF ASSAM
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                                        BEFORE
                HON'BLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

01-09-2025

Heard Mr. I.U. Choudhury, learned counsel for the appellant and Mr. R. R. Kaushik, learned Additional Public Prosecutor, for the State respondent.

This is an appeal under Section 374(2) of the CrPC corresponding to Section 415(2) of the BNSS, against the impugned judgment and order dated 19.07.2025, passed by the learned Additional Sessions Judge,-cum-POCSO, Tinsukia in POCSO Case No. 111/2023 convicting the accused/appellant under Section 376(2) IPC and sentenced to undergo R.I. for a period of 10(ten) years and to pay fine of Rs.10,000/- with default stipulation.

Appeal is admitted.

Issue notice.

As the respondent is represented by the learned Addl. PP, no formal notice need be issued. However appellant shall serve extra copies during the course of the day.

Call for the TCR.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant