Hon'Ble Alok Kumar Verma vs Unknown
2022 Latest Caselaw 2166 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      19.07.2022                        CRLA 268 of 2022
                                        Hon'ble Alok Kumar Verma, J.

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Present Criminal Appeal has been filed against the judgment dated 01.07.2022, passed by the Special Sessions Judge, Chamoli in Special Sessions Trial No.24 of 2018, "State vs. Rahul", by which, the present appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs. One lakh for the offence punishable under Section 376(2)

(f)(n) of I.P.C.; he has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs. One lakh for the offence punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012; he has been further convicted and sentenced to undergo rigorous imprisonment for a period of six months along with a fine of Rs.500/- for the offence punishable under Section 506 of I.P.C. All the sentences are directed to run concurrently.

Heard Mr. B.S. Bhandari, learned counsel for the appellant and Mr. B.S Thind with Mrs. Shivangi Gangwar, learned Brief Holder for the State.

Admit.

The learned counsel for the State requested three weeks' time to file objection(s) to the Bail Application.

List this case on 08.08.2022.

(Alok Kumar Verma, J.) 19.07.2022

JKJ/Pant