CRLA/30/2021
2021 Latest Caselaw 338 UK

CRLA No. 30 of 2021
Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed by the appellant against the judgment and order dated 03.02.2021/04.02.2021, passed by the learned IInd Additional Sessions Judge, Haldwani, District Nainital in Sessions Trial No.47 of 2018, 'State vs. Deshraj @ Desi and two others', whereby the appellant has been convicted under Section 307 of the I.P.C. and Section 26 of the Indian Forest Act and sentenced to undergo five years rigorous imprisonment along with a fine of Rs.25,000/- and rigorous imprisonment for six months along with a fine of Rs.5,000/- with default imprisonment.

Mrs. Manju Bahuguna. learned counsel for the appellant and 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. Post on 24.03.2021.

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