CRJA/1/2021
2021 Latest Caselaw 78 UK

CRJA No.01 of 2021
Hon'ble Sudhanshu Dhulia, J.

Hon'ble Narayan Singh Dhanik, J.

Ms. Gauri Devi Dev, Advocate, for the appellant.

Mr. J.S. Virk, Deputy Advocate General, for the State.

This criminal jail appeal has been filed by the appellant against the judgment and order dated 15.01.2018 passed by the Sessions Judge, Haldwani, Nainital in S.T. No.81 of 2016, whereby the appellant has been convicted under Section 302 and 307 of IPC, and sentenced to undergo rigorous life imprisonment with a fine of Rs.10,000/- (Rupees Ten Thousand Only) under Section 302 of IPC, and sentenced to undergo seven years of rigorous imprisonment with a fine of Rs.5,000/- (Rupees Five Thousand Only) under Section 307 of IPC, with default stipulations.

Summon the lower court record. List this matter after four weeks. Meanwhile, the defects as pointed out by the Registry may also be removed.

(Narayan Singh Dhanik, J.) (Sudhanshu Dhulia, J.) 07.01.2021 Nitesh/