CRLA/175/2022
2022 Latest Caselaw 1715 UK

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      08.06.2022                        CRLA No.175 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed, along with an application to condone the delay of 10 days in filing the appeal, against the judgment dated 15.03.2022/16.03.2022, passed by the Additional Sessions Judge, Khatima, District Udham Singh Nagar in Sessions Trial No.175A of 2019, "State vs. Rajendra Singh alias Rajveer alias Daroga", whereby the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of five years along with a fine of Rs.5,000/- for the offence under Section 392 read with Section 34 of IPC and, in default of payment of fine, the appellant has been directed to undergo further additional simple imprisonment for a period of three months. The appellant has been further convicted and sentenced to undergo rigorous imprisonment for a period of five years along with a fine of Rs.5,000/- for the offence under Section 307 read with Section 34 of IPC and, in default of payment of fine, the appellant has been directed to undergo further additional simple imprisonment for a period of three months. Both the sentences are directed to run concurrently.

Heard Mr. Yogesh Pant, learned counsel for the appellant and Mr. V.S. Rathore, learned A.G.A. for the State on Delay Condonation Application No.1 of 2022.

The Delay Condonation Application is not opposed.

The Delay Condonation Application (IA No.1 of 2022) is allowed. The delay in filing this criminal appeal is condoned.

Admit.

(Alok Kumar Verma, J.) 08.06.2022

JKJ/Neha