NRIPEN RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. R. Patgiri and Mr. B.G. Sarma, learned counsel for the appellants. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for respondent No.1 and Dr. P. Agarwal, learned Amicus Curiae appearing for respondent No.2.

(2.) The three criminal appeals herein are being disposed of by this common judgment and order. All the three criminal appeals have been preferred by the respective convict appellants against the judgment dt. 5/6/2024 and order of sentence dtd. 7/6/2024 passed by the learned Special Judge (POCSO), Kamrup, Amingaon in Special (POCSO) Case No. 25/2017, whereby all the three convict appellants were convicted under Sec. 6 of the POCSO Act and sentenced to undergo rigorous imprisonment for 10(ten) years and pay a fine of Rs.5000.00 in default undergo R.I. for 2(two) months.

(3.) Criminal Appeal No. 219 of 2024 has been preferred by convict appellants namely, Nripen Rabha; Criminal Appeal No. 222 of 2024 has been preferred by convict appellant namely, Jiban Das and Criminal Appeal No. 223 of 2024 has been preferred by convict appellant namely, Sone Rabha @ Soneswar Rabha.