CRJA/12/2022
2022 Latest Caselaw 224 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      04.02.2022                        CRJA No. 12 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Jail Appeal is preferred against the judgment and order dated 30.11.2021/01.12.2021, passed by the learned Special Judge, POCSO/Additional Sessions Judge/FTC, Haldwani, District Nainital in Special Sessions Trial No.03 of 2019, "State vs. Vikas Rawat and another", whereby the appellant - accused has been convicted and sentenced to undergo rigorous imprisonment for a period of twenty years along with a fine of Rs.10,000/- for the offence under Section 5/6 of the Protection of Children from the Sexual Offences Act, 2012.

Heard Mr. Lalit Miglani, the learned AGA appearing for the State through video conferencing.

This Criminal Jail Appeal is admitted.

Summon the Lower Court Record. List this case after Lower Court Record is received.

(Alok Kumar Verma, J.) Vacation Judge 04.02.2022

Pant/