ABDUL KAYUM BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M Barbhuiya, learned counsel for the appellant as well as Mr. K.A. Mazumder, learned counsel for the respondent no.2. Also heard Ms. S. Bora, learned Additional Public Prosecutor for the State of Assam.

(2.) This appeal under Sec. 101(5) of the Juvenile Justice (Care and Protection of Children) Act, 2015 is preferred against the judgment and order dtd. 6/7/2022, passed by the learned Sessions Judge, Hailakandi in Sessions (Child) Case No. 83/2019, convicting and sentencing the appellant to undergo 7 (seven) years stay in a Corrective Home under Ss. 364(A)/302/201/34 IPC.

(3.) It is submitted that the only relief sought for by the appellant, at this stage, is that the period of detention undergone by the appellant prior to the passing of the impugned judgment and sentence should be set off as no such order is available in the impugned judgment.