Hon'Ble Alok Kumar Verma vs Unknown
2022 Latest Caselaw 1811 UK

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      23.06.2022                        CRLA No.221 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The present Criminal Appeal has been filed by the appellant Iliyas against the judgment dated 02.06.2022/ 04.06.2022, passed by the Additional Sessions Judge/FTSC, Udham Singh Nagar in Special Sessions Trial No.304 of 2019, "State vs. Iliyas", whereby, the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.2,000/- for the offence punishable under Section 363 of IPC; he has been convicted for the offence under Section 366 of IPC and has been sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.3,000/-; he has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.5,000/- for the offence under Section 376(2) of IPC, and, he has been further convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.5,000/- for the offence punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012. All the sentences are directed to run concurrently.

Heard Mr. Avidit Noliyal, the learned counsel for the appellant and Mr. Pratiroop Pandey, the learned A.G.A. assisted by Mr. Pramod Tiwari, the learned Brief Holder for the State.

Admit.

The learned counsel for the State requested three weeks' time to file objection(s) to the bail application.

Post this case on 13.07.2022.

(Alok Kumar Verma, J.) 23.06.2022

Neha