CRLA/285/2022
2022 Latest Caselaw 2466 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      04.08.2022                        CRLA No.285 of 2022
                                         Hon'ble Alok Kumar Verma, J.

The respondent no.2-Prem Prakash Singh was convicted for the offence under Sections 120B, 420, 471, 504, 342, 467, 468 and 506 of IPC, vide judgment dated 03.03.2020, passed by the learned trial court. The respondent no.2 preferred a Criminal Appeal (No.88 of 2020, "Prem Prakash Singh vs. State of Uttarakhand"), against the said judgment of conviction and sentence dated 03.03.2020. The said appeal has been allowed vide judgment dated 23.05.2022, passed by the learned Appellate Court. The judgment dated 03.03.2020 passed by the learned trial court has been set aside and the respondent no. 2 is acquitted. The present Criminal Appeal has been filed by the victim under proviso to Section 372 of the Code of Criminal Procedure, 1973.

Heard Mr. B.P. Nautiyal, the learned Senior Advocate assisted by Mr. Mohd. Matlub, the learned counsel for the appellant and Mr. Pratiroop Pandey, the learned A.G.A. for the State/respondent no.1.

Admit.

Issue notice to the respondent no. 2. Steps to be taken within a week.

List this case on 17.10.2022.

(Alok Kumar Verma, J.) 04.08.2022

Neha