STATE OF ASSAM Vs. ZAKIR HUSSAIN

JUDGEMENT

(1.) The Death Sentence Ref. No. 02/2018 and Crl. A. No. 336/2018, have been heard together and are being disposed of by this common Judgment and Order.

(2.) We have heard Mr. A. K. Bhuyan, learned Senior Advocate, assisted by Ms. N. Choudhury, learned Advocate for the appellant in Crl. A. No. 336/2018. and Mr. R. R. Kaushik, learned Additional Public Prosecutor, Assam, for the State. We have also heard Mr. Z. Kamar, Learned Senior Advocate/Amicus Curiae.

(3.) By the impugned Judgment dtd. 4/9/2018 and Order of sentence dtd. 7/9/2018 passed by the learned Special Judge, Nagaon in Special (POCSO) Case No. 23(N)/2018, the accused/appellant was convicted under Sec. 448, 201, 302 IPC and sentenced RI one year, RI for three years and Death sentence respectively and and sentenced under Sec. 6 of the POCSO ACT and sentenced to RI for Life.