CRLA/441/2021
2022 Latest Caselaw 842 UK

SL.           Office Notes,
No.   Date   reports, orders           COURT'S OR JUDGE'S ORDERS
             or proceedings
              or directions
             and Registrar's
               order with
               Signatures
                               CRLA No. 441 of 2021

                               Shri Sanjaya Kumar Mishra, ACJ.
                               Shri Ramesh Chandra Khulbe, J.

Ms. Lovely Grover, learned counsel for the appellant.

Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State.

Heard.

Admit.

Call for the scanned copy (both soft and hard) of the Trial Court records.

It is apparent from the record that death penalty has been awarded to the accused-appellant under Section 302, 316 and 201 of I.P.C. by the learned Additional Sessions Judge, Tehri Garhwal in Sessions Trial No. 02 of 2015 vide judgment and order dated 24.08.2021.

Today, Criminal Reference No. 02 of 2021 is not listed.

List on 24.03.2022 along with Criminal Reference No. 02 of 2021.

(R.C. Khulbe, J.) (S.K. Mishra, ACJ.) 22.03.2022 A/-