UMED ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Suman Shyam, J Heard Mr. Z. Kamar, learned senior counsel appearing in this case as Amicus Curiae on the request of this Court. We have also heard Mr. A. Ahmed, learned counsel for the applicant and Ms. B. Bhuyan, leaned APP, Assam, representing the State.

(2.) The applicant in this case, viz. Umed Ali, was convicted under Sec. 4 of the POCSO Act by the judgement and order dtd. 17/12/2020 passed by the learned Additional Sessions Judge (FTC), Darrang, Mangaldoi, in connection with Special (POCSO) Case No. 13/2018 and sentenced to undergo rigorous imprisonment for 20 years and also to pay fine of Rs.10,000.00 for committing the offence of rape on a 10 years old minor girl.

(3.) Assailing the impugned judgement and order dtd. 17/12/2020, the applicant has preferred Criminal Appeal No. 57/2021, which is pending disposal before this Court.