CRJA/110/2023
2023 Latest Caselaw 2032 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRJA No. 110 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

(1) Mr. Sandeep Adhikari, learned counsel for the appellant.

(2) Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.

(3) Heard.

(4) This is a Jail Appeal filed under Section 374 of Cr.P.C. The appellant has challenged the judgment & order dated 27.05.2023 passed by learned 7th Additional District & Sessions Judge, Dehradun in Sessions Trial No. 62 of 2014, whereby appellant has been convicted under Section 302 read with Section 34 of I.P.C. and sentenced to life with fine of `1,00,000/- and, in default of payment of fine, he was sentenced to undergo one year additional imprisonment.

(5) As per Office report, appeal is filed within time.

(6) An application for exemption from requirement of filing affidavit has been filed by counsel for the appellant.

(7) For the reasons indicate in the

of 2023) is allowed.

(8) Admit.

(9) Summon the lower court record. (10) List this case on 03.10.2023.

(11) In the meantime, State Counsel may file objection to the bail application, if any.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 02.08.2023 Aswal