'State vs Unknown
2021 Latest Caselaw 329 UK

CRLA No. 25 of 2021
Hon'ble Alok Kumar Verma, J.

The instant Criminal Appeal has been filed by the appellant-accused against the judgment and order dated 30.01.2021/01.02.2021, passed by learned Fast Tract Court/Additional Sessions Judge/Special Judge (POCSO), Rudrapur, District Udham Singh Nagar in Special Sessions Trial No.788 of 2017, 'State vs. Ajay', whereby the appellant has been convicted under Sections 376, 363, 366 and 506 of the I.P.C. and has been sentenced to undergo rigorous imprisonment for seven years, three years, five years and one year along with a fine of Rs.30,000/-, Rs.5,000/-, Rs.10,000/- and Rs. 1,000/- respectively with default imprisonment. All the sentences are directed to run concurrently.

Heard Mr. Vikas Kumar Guglani, the learned counsel for the applicant and Mr. J.S. Virk, learned Deputy Advocate General assisted by learned Brief Holder for the State.

Admit.

Summon the lower court records. Objection(s), if any, may be filed against the bail application within three weeks.

Post on 08.03.2021.

Urgency application No. 1 of 2021 stands disposed of accordingly.

(Alok Kumar Verma, J.) (Vacation Judge) 08.02.2021 JKJ/Neha