State Of Sikkim Vs Lall Bahadur Rai
.... “11 . ……………………………………………………………………………………. (i) he Respondent is convicted of the offence under Section 9(m) punishable under Section 10 of the POCSO Act. (ii) He is acquitted of the offence under Section 9(n) of the POCSO Act. In view of the provision of Section 71 of the IPC, it is ...
Sikkim High Court
Sandeep Gajmer @ Sandeep Gazmer Vs State Of Sikkim
.... cutor objects to the Petition on grounds that in fact the Petitioner by his own averment in the Petition admitted that he has an elder brother who can thus step in and take care of their ailing parents, apart from which the arrest memo indicates that the Petitioner while on Bail had failed to ap ...
Sikkim High Court
Tej Kumar Pradhan Vs Khagendra Kumar Chettri
.... this Court does not contain a prayer with regard to seeking leave of the Court to file the Appeal. That, the grounds for delay given in I.A. No.01 of 2024 and in the Petition under Leave to Appeal vary from each other and deserve no consideration as in the Leave Petition the delay has been expl ...
Sikkim High Court
Ongdi Sherpa Vs Nim Temba Sherpa And Others
.... count of which steps could not be taken as the Counsel on record was not in station for a majority of the month of January nor were there other Advocates who the Applicant could consult for taking steps against the impugned Judgment. Thereafter, the Learned Counsel on record also travelled out o ...
Sikkim High Court
Ran Bahadur Kami Vs Secretary/Appellate Authority, Land Revenue Department & Anr.
.... Bhaskar Raj Pradhan, J The learned counsel for the petitioner desires to withdraw this writ petition and approach the relevant authority for correction of what they state are factually incorrect statement in the impugned order. They are permitted to do so. The Writ Petition (C) No.30 ...
Sikkim High Court
State Of Sikkim Vs Lall Bahadur Rai
.... sked us whether my teachers came today to school or not. I replied yes and at that time the accused called me and kept me on his lap and he fondled my breasts and also touched ish garney (vagina) . Thereafter, my mother came from the potato field. Seeing her, the accused person ran away from ...
Sikkim High Court
Yeshay Lepcha Vs State Of Sikkim
.... titioner has been found guilty by the Learned Trial Court and therefore the question of him being entitled to Bail does not arise. That, the Supreme Court in Preet Pal Singh vs. State of Uttar Pradesh and Another (2020) 8 SCC 645 had observed that there is a difference between grant of Bail und ...
Sikkim High Court
Sushan Darjee (Hingmang) Vs State Of Sikkim
.... l Offences Act, 2012, punishable under Section 6 of the same Act read with Sections 376(2)(n), 376(2)(h) and 376(3) of the IPC. That, in the interregnum the victim married another person and the Petitioner now has a wife and a child of twenty months and he is the only bread winner in his family. ...
Sikkim High Court
XXX Vs State Of Sikkim
.... ed submissions. We have examined the evidence led by the Prosecution in detail and are satisfied that the essential ingredients of Section 376AB of the IPC as well as Sections 5(l), 5(m) and 5(n) of the POCSO Act, 2012, have been established beyond reasonable doubt. Therefore, we convict t ...
Sikkim High Court
Sangay Doma Bhutia And Others Vs M/S Yama Enterprises Private Limited And Another
.... family members or the other widows of Late Thukchuk Lachungpa including the opposing Revisionists had no role to play and the Petition was accordingly dismissed, hence the instant Petition. 3. Learned Senior Counsel appearing for the Respondent No.1 objecting to the said Petition submits t ...
Sikkim High Court
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