CRJA/9/2022
2022 Latest Caselaw 215 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      01.02.2022                        CRJA No.9 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Jail Appeal has been preferred against the judgment and order dated 18.12.2021, passed by the learned Sessions Judge, Almora in Sessions Trial No.03 of 2021, "State vs. Manoj Singh", whereby the learned Trial Court has convicted the appellant for the offence punishable under Section 427 of IPC and sentenced him to undergo imprisonment for a period of one year along with a fine of Rs.500/- with default stipulation. The appellant has been further convicted and sentenced to undergo 3 and ½ years imprisonment along with a fine of Rs.1000/- for the offence punishable under Section 436 of IPC with default stipulation.

Both the sentences are directed to run concurrently.

Heard Mr. Lalit Miglani, learned A.G.A. for the State through video conferencing.

Admit.

Summon the LCR.

Post this case on 07.03.2022.

(Alok Kumar Verma, J.) Vacation Judge 01.02.2022

Neha