Sahidul Islam vs The State Of Assam And Anr
2025 Latest Caselaw 7160 Gua

Gauhati High Court

Sahidul Islam vs The State Of Assam And Anr on 9 September, 2025

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GAHC010201042025




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

                                  Case No. : Crl.A./354/2025

            SAHIDUL ISLAM
            S/O HUSSAIN ALI, R/O VILL. BHULUKABARI PATHER, P.O. JARABARI, P.S.
            BARPETA, DIST. BARPETA, ASSAM, PIN 781304



            VERSUS

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

            2:TARJAT ALI @ TARJAB ALI

             S/O LATE ABUL HUSSAIN
             R/O VILL. CHAULIABARI
             P.S. PATACHARKUCHI
             P.O. SARUPETA
             DIST. BARPETA
             ASSAM
             PI

Advocate for the Petitioner   : MR. S Ali, MD S HUSSAIN

Advocate for the Respondent : PP, ASSAM,
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                                               BEFORE
                        HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR
                                               ORDER

09/09/2025

Heard Mr. S Ali, learned counsel for the appellant.

The present appeal has been instituted assailing the judgment and order dated 07.08.2025 passed by the learned Special Judge, Bajali in Special (POCSO) Case No. 03/2021, convicting and sentencing the appellant to undergo Simple Imprisonment for 1 (one) year and to pay a fine of Rs.1,000/-, in default, Simple Imprisonment for 1 (one) month for the offence under Section 344 IPC and further, to undergo Rigorous Imprisonment for 4 (four) years and to pay a fine of Rs.5,000/-, in default, to undergo further Simple Imprisonment for 1 (one) year for committing the offence under Section 363 IPC.

Issue notice.

Mr. R J Baruah, learned Additional Public Prosecutor, Assam appears for the respondent No. 1.

Appellant to take steps for service of notice upon the respondent No. 2 by way of registered post with A/D within 2 (two) working days from today.

Registry shall requisition the Trial Court Records and list the matter after 4 (four) weeks along with the Trial Court Records.

JUDGE

Comparing Assistant