CRJA/4/2021
2021 Latest Caselaw 487 UK

Citation : 2021 Latest Caselaw 487 UK
Judgement Date : 25 February, 2021

Uttarakhand High Court

CRJA/4/2021 on 25 February, 2021

CRJA No. 4 of 2021
Hon'ble Ramesh Chandra Khulbe, J.

Mr. Sachin Panwar, Brief Holder for the State.

Instant criminal jail appeal has been filed by the appellant against the judgment and order dated 02.11.2020, passed in Session Trial No. 189 of 2016, by learned Special Judge, POCSO/ Additional Sessions Judge/FTC, Haldwani, Nainital, by which, the appellant has been convicted for the offences punishable under Sections 363, 366 IPC and Section 4 of the POCSO Act and has been sentenced accordingly.

In this case, Amicus Curiae be appointed as per rule, who will inform the client through Jail Superintendant concerned. List this matter on 16th March, 2021.

(R.C.Khulbe, J.) 25.02.2021

Kaushal

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