"State vs Unknown
2022 Latest Caselaw 1725 UK

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      09.06.2022                        CRLA No. 186 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed by the appellant - child in conflict with law, against the judgment dated 23.04.2022, passed by the Special Judge (POCSO)/ Children Court/ Additional District and Sessions Judge, Dehradun in Special Sessions Trial No.17 of 2017, "State vs. Rajesh Thapa", whereby, the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of seven years along with a fine of Rs.50,000/- for the offence under Section 304 Part ii of IPC; he has been convicted and sentenced to undergo rigorous imprisonment for a period of six months for the offence under Section 323 of IPC; he has been convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.10,000/- for the offence under Section 325 of IPC, and, he has been further convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.20,000/- for the offence under Section 308 of IPC. In default of payment of fine, the appellant has been directed to undergo further additional rigorous imprisonment for a period of three months.

Heard Mr. Vishwa Prakash Bahuguna, 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(s) to the Bail Application (IA No.01 of 2022).

List this case on 24.06.2022.

(Alok Kumar Verma, J.) 09.06.2022 Pant/