CRLA/34/2021
2021 Latest Caselaw 358 UK

CRLA No. 34 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Abhishek Joshi, Advocate for the appellant.

Mr. J.S. Virk Dy. A. G. assisted by Mr. Rohit Dhyani, Brief Holder for the State.

This Criminal Appeal is filed against the judgment and order of conviction dated 20.01.2021/21.01.2021, passed by the learned Additional Sessions Judge/FTC Court/Special Judge POCSO, Haldwani, District Nainital, in Sessions Trial No. 68 of 2017, State Vs. Tajpal Maurya, by which, the appellant was convicted under Section 376(2) IPC and Section 3/4 of the Protection of Children from Sexual Offences Act, 2012, and sentenced him under section 376 (2) of IPC to undergo rigorous imprisonment for a period of ten years with a fine of Rs. 20,000/- and in default, two months simple imprisonment; further convicting the appellant under Section 366 of IPC, and sentenced him to undergo rigorous imprisonment for a period of five years with fine of Rs. 10,000/- and in default, simple imprisonment for a period of one month; further convicting the appellant to undergo rigorous imprisonment for a period of three years and fine of Rs.10,000/- for the offence under Section 363 of IPC, in default, simple imprisonment for a period of one month.

Heard.

Admit.

Summon the lower court record. Once the Lower Court Record is received, prepare the paper book and provide it to the learned counsel for the parties, as per rule.

Heard on Bail Application No. 01 of 2021. State may file objections to it within two weeks.

List thereafter.

(Ravindra Maithani, J.) Vacation Judge 17.02.2021 Nahid