CRLA/224/2023
2023 Latest Caselaw 1091 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      21.04.2023                        CRLA No. 224 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Present Criminal Appeal has been filed against the judgment dated 28.03.2023, passed by learned Ist Additional District and Sessions Judge, Haldwani in Sessions Trial No. 25 of 2022, "State of Uttarakhand vs. Phool Chandra", by which, the appellant has been convicted and sentenced to undergo simple imprisonment for a period of ten years along with a fine of Rs. 1,00,000/-, and, in default of payment of fine, he has been directed to undergo additional simple imprisonment for a period of three years.

Heard Mr. Shubham Pandey, learned counsel for the appellant and Mr. T.C. Agarwal, learned Deputy Advocate General along with Mrs. Lata Negi, learned Brief Holder for the State.

Admit.

Learned counsel for the State requested three weeks' time to file objection to the Bail Application.

List on 11.05.2023.

(Alok Kumar Verma, J.) 21.04.2023 Shiksha