"State vs Unknown
2022 Latest Caselaw 2020 UK

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      06.07.2022                        CRLA No. 247 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Appeal has been filed against the judgment dated 27.06.2022, passed by Special Judge (POCSO Act)/District and Sessions Judge, Tehri Garhwal in Special Sessions Trial No. 2 of 2019, "State vs. Girish Petwal", whereby the appellant Girish Petwal has been convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of `1,000/- for the offence under Section 323 of IPC; he has been convicted and sentenced to undergo simple imprisonment for a period of two years along with a fine of `10,000/- for the offence under Section 452 of IPC; he has been convicted and sentenced to undergo simple imprisonment for a period of one year along with a fine of `2,000/- for the offence under Section 506 of IPC, and, he has further been convicted for the offence under Section 354A and Section 7 read with Section 8 of the Protection of Children from Sexual Offences Act, 2012, and, in view of Section 42 of the said Act, 2012, the appellant has been sentenced to undergo simple imprisonment for a period of four years along with a fine of `10,000/- for the offence punishable under Section 8 of the said Act, 2012. All the sentences are directed to run concurrently.

Heard Mr. R.S. Sammal, learned counsel for the appellant and Mr. S.S. Adhikari, learned Deputy Advocate General for the State.

Admit.

The learned counsel for the State requested two weeks' time to file objection(s) to the bail application.

List this matter on 28.07.2022.

(Alok Kumar Verma, J.) 06.07.2022 AK