CRLA/74/2022
2022 Latest Caselaw 1562 UK

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         Date                                      COURT'S OR JUDGES'S ORDERS
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      20.05.2022                        CRLA No.74 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed by the appellant-Kulveer against the judgment dated 10.01.2022/13.01.2022, passed by the Additional Sessions Judge/F.T.S.C., Haridwar in Special Sessions Trial No.127 of 2019, "State vs. Kulveer", whereby the appellant 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 363 of IPC; he has been convicted and sentenced to undergo rigorous imprisonment for a period of six months for the offence under Section 342 of IPC; he has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.25,000/- for the offence under Section 376(2)(n) of IPC, and, he has been further convicted for the offence under Section 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, and has been sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.25,000/-. In default of payment of fine, the appellant has been directed to undergo further additional imprisonment. All the sentences are directed to run concurrently.

Heard Mr. Sanjay Kumar, the learned counsel for the appellant and Mr. Lalit Miglani, the learned A.G.A. assisted by Mr. P.S. Uniyal, 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 10.06.2022.

(Alok Kumar Verma, J.) 20.05.2022 Neha