CRLA/485/2023
2023 Latest Caselaw 2039 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA No. 485 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

(1) Mr. R.S. Sammal, learned counsel for the appellant.

(2) Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State of Uttarakhand.

(3) This appeal has been preferred against the judgment & order dated 28.07.2023 passed by learned 1st Additional District & Sessions Judge, Nainital in Sessions Trial No. 05 of 2019, whereby appellant has been convicted under Sections 302, 324 & 147 of I.P.C. He has been directed to undergo imprisonment for life under Section 302 I.P.C. with fine of ₹5,000/- and, in default of payment of fine, he was sentenced to undergo further 6 months simple imprisonment; he has been sentenced to undergo rigorous imprisonment for two years under Section 324 I.P.C. with fine of ₹2,000/- and, in default of payment of fine, he was sentenced to undergo further three months simple imprisonment; he has been directed to undergo imprisonment for one year under Section 147 of I.P.C. with fine of ₹1,000/- and, in default of payment of fine, he was sentenced to undergo further one month simple imprisonment. It was directed that all the sentences shall run concurrently.

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

(5)     Heard.

(6)     Admit.

(7)     Summon the lower court record.

(8)     List this case on25.09.2023.

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

(Pankaj Purohit, J.) (Manoj KumarTiwari, J.) 02.08.2023 Aswal