CRLA/469/2023
2023 Latest Caselaw 2003 UK

             Office Notes, reports,
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             Registrar's order with
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                                      CRLA No. 469 of 2023
                                      Hon'ble Pankaj Purohit, J.

Mr. Vinod Sharma, learned counsel for the petitioner.

2. Mrs. Pushpa Bhatt, learned D.A.G. for the State of Uttarakhand.

3. This appeal has been filed under Section 374(2) of Cr.P.C. against the judgment and order dated 26.05.2023 passed by Additional Sessions Judge/F.T.C., Haridwar in Special Session Trial No. 166 of 2018, whereby the appellant has been convicted under Section 376(2)(i)(n) IPC and sentenced to undergo 10 years' rigorous imprisonment and a fine of Rs.50,000/-, with default stipulation of further 6 months' additional imprisonment and under Section 5(l)/6 of the Protection of Children from Sexual Offences Act, for 10 years' rigorous imprisonment and a fine of Rs.50,000/-, with default stipulation of further 6 months' additional rigorous imprisonment. Both the sentences were directed to run concurrently.

4. Heard.

5. Admit.

6. Let the Lower Court Record be summoned.

7. List on 12.09.2023.

8. State is directed to file objection to the bail application, in the meantime.

(Pankaj Purohit, J.) 01.08.2023 R.Bisht/PN/-