CRLA/178/2022
2022 Latest Caselaw 1704 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
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      07.06.2022                        CRLANo.178 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed by the appellant Abbas against the judgment dated 21.05.2022/23.05.2022, passed by the 1st Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Sessions Trial No.239 of 2017,"State Vs. Abbas", whereby, the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of five years along with a fine of Rs.1 lakh for the offence under Section 304 Part II of IPC. In default of payment of fine, the appellant has been directed to undergo further additional simple imprisonment for a period of one year.

Heard Mr. Abhishek Verma, 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 to the bail application.

List this case on 17.06.2022 after fresh.

(Alok Kumar Verma, J.) 07.06.2022

Ravi