CRLA/125/2022
2022 Latest Caselaw 1400 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLA No.125 of 2022
                                   Shri Manoj Kumar Tiwari, J.

Shri Ramesh Chandra Khulbe, J.

Mr. Yogesh Upadhyay, learned counsel holding brief of Mr. P.C. Petshali, learned counsel for the appellants.

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

Heard.

This appeal is preferred against the judgment and order dated 06.04.2022 passed by 1st Additional Sessions Judge, Udham Singh Nagar in Sessions Trial No.174/2012, "State vs. Lokendra and Others", whereby the appellants have been convicted under Section 302 r/w 34 IPC and sentenced to undergo imprisonment for life along with a fine of Rs.5,000/- and in default of payment of fine to undergo one month's additional simple imprisonment.

Admit.

Summon the LCR.

List after the LCR is received.

(R.C. Khulbe, J.) (Manoj Kumar Tiwari J.) 05.05.2022 BS/SS