SPLA/104/2022
2022 Latest Caselaw 2249 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      22.07.2022                        SPLA No. 104 of 2022
                                        With
                                        GA No. 50 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The respondent-accused was convicted for the offence under Section 304A of IPC and was sentenced to undergo simple imprisonment for a period of six months, and, he was further convicted and sentenced to undergo simple imprisonment for a period of two months for the offence under Section 338 of IPC. The respondent-accused had filed an Appeal. The said Criminal Appeal (No. 219 of 2019, "Naresh Kumar vs. State of Uttarakhand") has been allowed on 06.10.2021. The Government Appeal has been filed against the said impugned judgment dated 06.10.2021 along with an application under Section 378 (3) of the Code of Criminal Procedure, 1973.

Heard Mr. T.C. Aggarwal, learned Deputy Advocate General for the State/appellant and perused the record.

Issue notice to the respondent on the application under Section 378 (3) of the Code of Criminal Procedure, 1973.

List this matter on 12.09.2022.

(Alok Kumar Verma, J.) 22.07.2022

AK