CRLA/480/2023
2023 Latest Caselaw 2014 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. 480 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J. Mr. H.S. Rawal, 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. Appellant has challenged the judgment dated 18.07.2023 passed by Special Sessions Judge/POCSO, Pithoragarh in Special Sessions Trial No. 14 of 2022.

4. By the said judgment, appellant has been convicted for offences punishable under Sections 363, 366, 376(2)(i)(3) of IPC and 3/4 of the Protection of Children from Sexual Offence Act, 2012 and mainly sentenced to undergo 20 years rigorous imprisonment with fine of Rs.50,000/- under Section 376(2)(i)(3) IPC.

5. As per office report, the appeal is filed within time.

6. Heard.

7. Admit.

8. Let Lower Court Record be summoned.

9. List on 27.09.2023.

10. Objection, if any, to the bail application, be filed in the meantime.

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