CRJA/43/2022
2022 Latest Caselaw 1826 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      24.06.2022                        CRJA No.43 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This appeal has been filed by the appellant-Harish through the District Jail, Haridwar against the judgment dated 30.05.2022/ 31.05.2022, passed by the Additional District and Sessions Judge/Special Judge (POCSO), Haridwar in Special Sessions Trial No.194 of 2019, "State vs. Harish", whereby, the appellant has been convicted and sentenced to undergo imprisonment for a period of three years along with a fine of Rs.1,000/- for the offence under Section 354 of IPC, and, he has been convicted and sentenced to undergo imprisonment for a period of five years along with a fine of Rs.1,000/- for the offence under Section 9/10 of the Protection of Children from Sexual Offences Act, 2012. Both the sentences are directed to run concurrently.

Mr. S.R.S. Gill is present before the Court. He is appointed Amicus Curiae to assist the Court.

Heard Mr. S.R.S. Gill, the learned Amicus Curiae and Mr. Pratiroop Pandey, the learned A.G.A. assisted by Mr. Pramod Tiwari, the learned Brief Holder for the State.

Admit.

Summon the LCR.

List after LCR is received.

(Alok Kumar Verma, J.) 24.06.2022

Neha