Hon'Ble Alok Kumar Verma vs Unknown
2022 Latest Caselaw 216 UK

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      02.02.2022                        CRJA No.11 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Jail Appeal is preferred against the judgment and order dated 04.12.2021/07.12.2021, passed by the learned Additional Sessions Judge/F.T.S.C.,

of 2019, " State vs. Satish", whereby the appellant-accused has been convicted under Section 363 of IPC and has been sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs. 5,000/-; he has been sentenced to undergo rigorous imprisonment for a period of twenty years along with a fine of Rs. 25,000/- for the offence punishable under Section 376(3) of IPC; and he has been further convicted and sentences to undergo rigorous imprisonment for a period of ten years along with a fine of Rs. 25,000/- for the offence under Section 5/6 of the Protection of Children from Sexual Offences Act, 2012, with default stipulation. All the sentences are directed to run concurrently.

Heard Mr. Lalit Miglani, learned A.G.A for the State through Video Conferencing.

Admit.

Summon the Lower Court Record. List on 16.03.2022.

(Alok Kumar Verma, J.) Vacation Judge 02.02.2022

Nahid