CRJA/9/2021
2021 Latest Caselaw 342 UK

CRJA No. 9 of 2021
Hon'ble Alok Kumar Verma, J.

This jail appeal has been filed by the appellant- accused Neeraj through Superintendent of District Jail, Haridwar against judgment and order dated 30.01.2021 passed by learned Ist Additional District & Sessions Judge, Haridwar in Sessions Trial No.89 of 2018, "State vs. Neeraj", whereby the appellant- accused has been convicted and sentenced imprisonment for life along with a fine of Rs.5,000/- for the offence punishable under Section 302 of IPC, with default sentence.

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. Vishwa Prakash Bahuguna, Advocate is appointed as Amicus Curiae to assist the Court.

Post this matter on 24.03.2021.

(Alok Kumar Verma, J.) (Vacation Judge) 12.02.2021 JKJ/Neha