CRLA/246/2022
2022 Latest Caselaw 2043 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      07.07.2022                        CRLA No. 246 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed by the appellants, namely, Kuldeep Singh alias Kaka and Angrej Singh alias Babu, against the judgment dated 11.05.2022, passed by the Ist Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Sessions Trial No.164 of 2016, "State vs. Kuldeep Singh alias kaka and Another", whereby the appellants have been convicted and sentenced to undergo rigorous imprisonment for a period of seven years along with a fine of Rs.5,000/- each for the offence punishable under Section 398 of IPC.

Heard Mr. Shariq Khurshid, learned counsel for the appellants and Mr. S.S. Adhikari, learned Deputy Advocate General with Mr. Balvinder Singh, learned Brief Holder for the State.

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

List this case on 02.08.2022.

(Alok Kumar Verma, J.) 07.07.2022 Pant/