Citation : 2021 Latest Caselaw 4125 UK
Judgement Date : 20 October, 2021
CRLA No.311 of 2021 Hon'ble Ravindra Maithani, J.
Mr. B.D. Pandey, Advocate holding brief of Mr. Shashank Pandey, Advocate for the appellant.
Mr. Lalit Miglani, A.G.A. with Ms. Lata Negi, Brief Holder for the State.
Instant appeal is preferred against the Judgment and Order dated 21.09.2021, passed in Special Sessions Trial No.144 of 2019, State of Uttarakhand vs. Anil by the court of FTSC/Additional Sessions Judge, Roorkee, District Haridwar. By the impugned judgment and order appellant has been sentenced under Section 366 IPC and Section 16/17 of the Protection of Children from the Sexual Offences Act, 2012 and sentenced thereunder.
Before admission, this Court is of the view that the lower court record needs to be perused.
Let it be called for.
List on 18.11.2021 for admission.
(Ravindra Maithani, J.) 20.10.2021 Sanjay
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