CRLA/367/2021
2022 Latest Caselaw 2727 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  IA No. 1 of 2021
                                  IA No. 2 of 2022
                                  In
                                  CRLA No. 367 of 2021
                                  Hon'ble Sharad Kumar Sharma, J.

Dr. Kartikey Hari Gupta, Advocate, for the appellant.

Mr. V.S. Rathore, A.G.A, assisted by Mr. Promod Chandra Tiwari, Brief Holder, for the State of Uttarakhand.

This Criminal Appeal has been preferred against the judgment of conviction dated 25th October, 2021, passed by the learned Special Sessions Judge POCSO, Pithorgarh in Special Sessions Trial No.40 of 2019, State Vs. Sunil Kumar.

The Coordinate Bench of this Court by an order dated 18th November, 2021, had summoned the lower Court's record, but the Criminal Appeal has not yet been admitted.

Admit the Criminal Appeal. Paper book has already been prepared by the Registry.

Learned counsel for the parties are directed to collect the paper book, if not already received, from the Registry, as per Rules.

The Criminal Appeal is ripe for hearing. Put up this Criminal Appeal for hearing on th 11 October, 2022.

of 2022, stands disposed of.

(Sharad Kumar Sharma, J.) Dated 29.08.2022 Shiv