ASHIK UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Kakoti, learned Sr. counsel assisted by Ms. N. Kashyap, learned counsel for the appellant. Also heard Mr. D.P. Goswami, learned Addl. P.P. appearing for the State and Ms. M. Acharyya, learned counsel appearing for the respondent No.2.

(2.) This criminal appeal has been preferred under Sec. 374 of Cr.P.C against the impugned judgement dtd. 5/9/2022 passed by the learned Special Judge (POCSO), Cachar, Silchar in Special (POCSO) Case No. 22/2019 convicting the appellant under Sec. 376 of IPC and under Sec. 4 of POCSO Act.

(3.) The appeal was admitted for hearing on 23/11/2022. The appellant had suffered detention of 59 days during the trial period and he has remained in custody ever since the judgment which has been assailed in this appeal was passed i.e. from 5/9/2022. The appeal was filed on 9/11/2022. The LCR have been received and perused. The matter was extensively heard on 17/2/2026 and today the matter is taken up for disposal in the presence of all the counsels.