Ajit Hembrom Alias Rajit vs The State Of Assam And Anr
2026 Latest Caselaw 18 Gua

Citation : 2026 Latest Caselaw 18 Gua
Judgement Date : 5 January, 2026

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Gauhati High Court

Ajit Hembrom Alias Rajit vs The State Of Assam And Anr on 5 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                Page No.# 1/3

GAHC010280662025




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

                                  Case No. : Crl.A./448/2025

            AJIT HEMBROM ALIAS RAJIT
            S/O- CHANDAN HEMBROM. VILL- DUTTAPUR. P.S.- SIDLI. DIST.- CHIRANG
            BTR, ASSAM. PIN-783393



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE PUBLIC PROSECUTOR, ASSAM

            2:ROBIRAM SUREN
             S/0- LATE SAHEB SUREN VILL- SOUTH BAMUNGAON. P.O.- DUTTAPUR.
            P.S.- SIDLI. DIST.- CHIRANG BTR
            ASSAM. PIN-78339

Advocate for the Petitioner   : MR. A ROSHID, MS. T BEGUM

Advocate for the Respondent : PP, ASSAM,




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

05.01.2026

Heard Mr. A. Roshid, learned counsel for the accused-appellant and Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam for the respondent no. 1 State of Assam.

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2. This criminal appeal under Section 415[2] of the Bharatiya Nagarik Suraksha Sanhita [BNSS], 2023 is preferred against a Judgment and Order dated 07.11.2025 passed by the Court of learned Special Judge, Chirang, Kajalgaon in Special [POCSO] Case no. 24/2025 which arose out of Sidli Police Station Case no. 11/2025. By the Judgment and Order dated 07.11.2025, the accused-appellant has been convicted for the offence under Section 4[1] of the Protection of Children from Sexual Offences [POCSO] Act and he has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 20,000/- with default stipulation.

3. I have gone through the contents of the memorandum of the criminal appeal.

4. The criminal appeal is admitted for hearing.

5. Let the case records of Special [POCSO] Case no. 24/2025 be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Mr. Goswami, learned Additional Public Prosecutor has appeared and accepted notice in respect of the respondent no. 1, issuance of formal notice in respect of the respondent no. 1 is dispensed with. The learned counsel for the appellant shall serve a copy of the memo of appeal along with annexures, to Mr. Goswami within 3 [three] working days from today.

8. The appellant shall take steps for service of notice upon the respondent no. 2/informant in terms of the Practice Direction laid down in the Notification no. 17 dated 15.03.2024.

9. The learned Additional Public Prosecutor shall obtain a report from the Officer In- Charge, Sidli Police Station as regards the service of notice upon the respondent no. 2- informant to place the same before the Court on the returnable date.

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10. List the case after 4 [four] weeks.

JUDGE

Comparing Assistant