CRLA/204/2022
2022 Latest Caselaw 1791 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                     15th June, 2022

             CRIMINAL APPEAL NO. 204 of 2022


Between:

Hardev Singh                                     ...Appellant

and

State of Uttarakhand.                            ...Respondent



Counsel for the Appellant   : Mr. S.R.S. Gill.

Counsel for the State       : Mr. Pratiroop Pandey,
                              learned A.G.A. assisted by
                              Mr. Pramod Tiwari, learned
                              Brief Holder for the State.

Counsel for the Victim       : Mr. Lalit Sharma

Hon'ble Alok Kumar Verma,J.

This Criminal Appeal has been filed against the

judgment dated 08.06.2022/09.06.2022, passed by the

2nd Additional Sessions Judge, Udham Singh Nagar in

Sessions Trial No. 241 of 2010, "State vs. Hardev Singh",

whereby, the appellant- Hardev Singh has been convicted

and sentenced to undergo rigorous imprisonment for a

period of one year along with a fine of Rs. 1,000/- for the

offence punishable under Section 25 of the Arms Act,

1959, and, he has been further convicted and sentenced

to undergo rigorous imprisonment for a period of seven

years along with a fine of Rs. 2,000/- for the offence

punishable under Section 27 of the Arms Act, 1959. Both

the sentences are directed to run concurrently.

2. Heard Mr. S.R.S. Gill, the learned counsel for

the appellant, Mr. Pratiroop Pandey, the learned A.G.A.

assisted by Mr. Pramod Tiwari, the learned Brief Holder for

the State and Mr. Lalit Sharma, the learned counsel for

the victim.

3. The present Criminal Appeal is admitted.

4. Learned counsel appearing for the victim

requested time to file objection to the bail application.

5. List this case on 22.06.2022 after fresh.

6. Objection (s), if any, may be filed by the victim

as well as by the State, meanwhile.

___________________ ALOK KUMAR VERMA, J.

Dt: 15th June, 2022 SB