CRJA/39/2022
2022 Latest Caselaw 1798 UK

                      Office Notes,
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         Date                                     COURT'S OR JUDGES'S ORDERS
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      16.06.2022                        CRJA No. 39 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The present Criminal Jail Appeal has been filed by the appellant- Raju Kashyap through the District Jail, Haridwar against the judgment dated 06.04.2022, passed by the 4th Additional Sessions Judge, Haridwar in Sessions Trial No. 85 of 2019, "State vs. Raju Kashyap", whereby, the appellant has been convicted for the offence punishable under Section 307 of IPC and has been sentenced to undergo rigorous imprisonment for a period of five years along with a fine of Rs. 35,000/-.

Mr. Karan Anand, the learned counsel submitted that he has 17 years experience in criminal cases. He is appointed Amicus Curiae to assist the Court.

Heard Mr. Pratiroop Pandey, the learned A.G.A. for the State.

Admit.

Summon the Lower Court Record. List this case on 18.07.2022.

(Alok Kumar Verma, J.) 16.06.2022

SB