CRLA/37/2021
2021 Latest Caselaw 355 UK

CRLA No.37 of 2021
Hon'ble Ravindra Maithani, J.

Shri T.P.S. Takuli, learned counsel for the appellants.

Shri J.S. Virk, learned Dy.A.G. along with Shri Rohit Dhyani, learned Brief Holder for the State of Uttarakhand.

The instant appeal is preferred against the judgment and order dated 19.01.2021 passed in Special Session Trial No. 151 of 2011, State vs. Jogendra Singh and another, by the court of learned 4th Additional District and Sessions Judge, Rudrapur, District Udham Singh Nagar. By the impugned judgment and order the appellants have been convicted and sentenced under Sections 147, 148, 307 read with Section 149, 504 and 506 IPC, P.S. Rudrapur, District Udham Singh Nagar.

Heard.

Admit.

Call for LCR.

Let the paper book be prepared and provided to the learned counsel for the State, as per Rules.

List thereafter.

On bail application State will file the objections in next two weeks.

(Ravindra Maithani, J.) Vacation Judge 17.02.2021 BS/SS