CRJA/36/2014
2022 Latest Caselaw 2129 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRJA No. 36 of 2014

                                 Hon'ble S.K. Mishra, J.

Hon'ble Alok Kumar Verma, J.

Mr. K.C. Tiwari, the learned Amicus Curiae for the appellant.

Mr. Amit Bhatt, the learned Deputy Advocate General for the State.

This Criminal Jail Appeal has been filed against the judgment dated 18.06.2014, passed by learned Sessions Judge, Chamoli in Sessions Trial No. 21 of 2012 arising out of Case Crime No. 03 of 2012.

The matter is taken up for hearing. After conclusion of hearing, the Criminal Jail Appeal is allowed, as per the judgment dictated in a separate sheet in the Court.

"The Criminal Jail Appeal No. 36 of 2014 is allowed. The conviction and sentence are hereby set-aside. The appellant is acquitted of the charges and she be set at liberty forthwith."

(Alok Kumar Verma, J.) (S.K. Mishra, J.) 14.07.2022

AK/SB