CRLA/156/2022
2022 Latest Caselaw 1544 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      19.05.2022                        CRLA No.156 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed by the appellant against the judgment dated 24.03.2022/26.03.2022, passed by the District and Sessions Judge/Special Sessions Judge (POCSO), Bageshwar in Special Sessions Trial No.08 of 2021, "State of Uttarakhand vs. Khushal Singh", whereby, the appellant- Khushal Singh has been convicted and sentenced to undergo rigorous imprisonment for a period of three years for the offence punishable under Section 354A of IPC; he has been convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.5,000/- for the offence punishable under Section 354D of IPC, and, in default of payment of fine, the appellant has been directed to undergo further additional imprisonment for a period of six months; he has been convicted and sentenced to undergo rigorous imprisonment for a period of seven years along with a fine of Rs.5,000/- for the offence under Section 376 read with Section 511 of IPC, and, in default of payment of fine, he has been directed to undergo further additional imprisonment for a period of six months; he has been convicted and sentenced to undergo rigorous imprisonment for a period of two years for the offence punishable under Section 504 of IPC, and, he has been further convicted and sentenced to undergo rigorous imprisonment for a period of seven years along with a fine of Rs.5,000/- for the offence under Section 9(m)/10 of the Protection of Children from Sexual Offences Act, 2012, and, in default of payment of fine, he has been directed to undergo further additional imprisonment for a period of six months. All the sentences under the provisions of the Indian Penal Code are directed to run concurrently.

Heard Mr. Piyush Garg, the learned counsel for the appellant and Mr. Lalit Miglani, the learned A.G.A. for the State.

Admit.

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

Post this case on 09.06.2022.

(Alok Kumar Verma, J.) 19.05.2022 Neha