CRJA/30/2022
2022 Latest Caselaw 1612 UK

Citation : 2022 Latest Caselaw 1612 UK
Judgement Date : 24 May, 2022

Uttarakhand High Court

CRJA/30/2022 on 24 May, 2022

CRJA No.30 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Lalit Miglani, A.G.A. for the State.

This jail appeal is preferred against conviction of the appellant recorded in Sessions Trial No. 89 of 2017, State Vs. Baljinder alias Balwinder, by the court of 1st Additional District and Sessions Judge, Kashipur, District Udham Singh Nagar. By the impugned judgment, the appellant has been convicted and sentenced under Sections 307 & 323 IPC. This appeal is received from jail.

Heard.

Admit.

Let LCR be requisitioned and paper books be prepared.

List this matter on 09.06.2022, just after fresh cases.

(Ravindra Maithani J.) 24.05.2022

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