CRJA/8/2021
2021 Latest Caselaw 333 UK

CRJA No. 8 of 2021
Hon'ble Alok Kumar Verma, J.

This jail appeal has been filed by the appellant- accused Nathi Ram through Superintendent of District Jail, Haridwar against judgment and order dated 19.01.2021 passed by learned Additional Sessions Judge/F.T.S.C., Roorkee, District Haridwar in Special Sessions Trial No.13 of 2019, "State vs. Nathi Ram", whereby the appellant-accused has been convicted and sentenced to undergo five years rigorous imprisonment along with a fine of Rs.5,000/- for the offence under Section 376 read with Section 511 of IPC, in default of fine, to further undergo simple imprisonment for one month. Further, for the commission of offence under Section 9/10 of the Protection of Children from Sexual Offences Act, 2012, the appellant has been sentenced to undergo simple imprisonment for five years along with a fine of Rs.5,000/-, in default of payment of fine, to further undergo simple imprisonment for one month. Both the sentences have been directed to run concurrently.

Heard Mr. J.S. Virk, learned Deputy Advocate General assisted by Mr. Rohit Dhyani, learned Brief Holder for the State.

Admit.

Summon the lower court records.

Considering the matter, Mr. Pooran Singh Rawat, Advocate is appointed as Amicus Curiae to assist the Court.

Post this matter on 23.03.2021.

(Alok Kumar Verma, J.) (Vacation Judge) 11.02.2021 JKJ/Neha