Page No.# 1/2 vs The State Of Assam And Anr
2025 Latest Caselaw 6978 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Anr on 3 September, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                             Page No.# 1/2

GAHC010184082025




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

                              Case No. : CRL.A(J)/132/2025

           JIYARUL ISLAM AND ANR.
           S/O. JALAL UDDIN

           2: HASINA BEGUM @ KHATUN
            D/O. JALAL UDDIN
            BOTH ARE R/O. VILL.- KALAKUCHI JUNGLE BASTI
            P/S. MISSAMARI DIST. SONITPUR
           ASSAM PIN-784149

           VERSUS

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

           2:IMAN ALI
            S/O. LT. AFTAR ALI
            R/O. VILL.- PARALIGURI
            P/S. MIKIRBHETA DIST. MORIGAON
           ASSAM PIN-784110

Advocate for the Petitioner : MR J DAS, FOR LEGAL AID
Advocate for the Respondent : PP, ASSAM,

                                  BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI
                                  ORDER

Date : 03.09.2025 (M. Zothankhuma, J)

Heard Mr. J. Das, learned legal aid counsel for the appellants.

Page No.# 2/2

2. The present appeal has been filed against the judgment dated 18.06.2025, passed by the Court of the learned Addl. Sessions Judge-cum-Special Judge (POCSO), Morigaon, in POCSO Case No.132/2024, arising out of Mikirbheta P.S. Case No.119/2024, by which the appellants have been convicted under Section 6 of the POCSO Act and Section 87 of the BNS.

3. Admit the appeal.

4. Call for the TCR.

5. Issue notice, returnable in 4(four) weeks.

6. Ms. A. Begum, learned A.P.P. appears for the State.

7. Registry to transmit a soft copy of the appeal to the office of the Public Prosecutor, Assam, who shall thereafter, forward the same to the O/C of the concerned police station for giving a copy to the respondent No.2.

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

                                     JUDGE                           JUDGE




Comparing Assistant