CRLA/481/2023
2023 Latest Caselaw 2013 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                         COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLA No. 481 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Piyush Garg, learned counsel for the appellant.

2. Mr. J.S. Virk, learned D.A.G. alongwith Mr. R.K. Joshi and Mr. Pankaj Joshi, learned Brief Holders for the State of Uttarakhand.

3. Mr. B.S. Adhikari, learned counsel for the complainant.

4. This appeal is filed under Section 374(2) of Cr.P.C. against judgment dated 22.06.2023 rendered by Sessions Judge, Nainital in Sessions Trial No. 89 of 2017.

5. By the said judgment, appellant has been convicted for offences punishable under Sections 302 r/w 34, 394, 411, 120-B of IPC and mainly sentenced to undergo rigorous imprisonment for life with fine of Rs.50,000/- under Section 302 r/w 120-B of IPC.

6. As per office report, appeal is within time.

7. Heard.

8. Admit.

9. Let Lower Court Record be summoned.

10. List on 29.09.2023.

11. In the meantime, objection, if any, to the bail application, be filed.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 01.08.2023 R.Bisht/PN