CRLA/46/2021
2021 Latest Caselaw 547 UK

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                                  CRLA No.46 of 2021
                                  Hon'ble R.C. Khulbe, J.

Ms. Prabha Naithani, learned counsel for the appellant.

Mr. Sachin Panwar, learned B.H. for the State.

This criminal appeal is preferred against the judgment and order dated 30.01.2021 passed by learned Additional District & Sessions Judge, Vikas Nagar, Dehradun in Session Trial No.151 of 2015, 'State vs. Sandeep & another' whereby the appellant has been convicted under Section 306 IPC.

Heard.

Admit.

Summon the LCR.

List on 05.04.2021. Meanwhile, the State counsel will file objection against the bail application.

The learned counsel for the appellant will also rectify the defect as pointed out by the Registry within a period of seven days.

(R.C. Khulbe, J.) 26.02.2021 BS