CRLA/487/2023
2023 Latest Caselaw 2043 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. 487 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

(1) Mr. Harshit Sanwal, 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 20.06.2023 passed by learned Special Sessions Judge (POCSO), Pithoragarh in Special Sessions Trial No. 14 of 2021, whereby appellant has been convicted under Section 376(2)(I)(3) of I.P.C. and 3(1)(XII) of Scheduled Castes & Schedule Tribes (Prevention of Atrocities Act). He has been directed to undergo imprisonment for twenty years under Section 376(2)(I)(3) of I.P.C. with fine of ₹25,000/- and, in default of payment of fine, he was sentenced to undergo further five years rigorous imprisonment; he has been sentenced to undergo rigorous imprisonment for five years under Section 3(1)(XII) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act with fine of ₹10,000/- and, in default of payment of fine, he was sentenced to undergo further one year additional 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 on 05.10.2023.


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