Citation : 2023 Latest Caselaw 2093 UK
Judgement Date : 4 August, 2023
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. 114 of 2023
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Pankaj Purohit, J.
Mr. Rakesh Kumar Joshi, Brief Holder for the State of Uttarakhand.
2. This Appeal under Section 374(2) Cr.P.C. has been preferred against the judgment & order dated 18.07.2023, passed by learned Vth Additional Sessions Judge, District Haridwar in Special Sessions Trial No. 112 of 2019, whereby appellant has been convicted under Section 304-B I.P.C. and sentenced to undergo 20 years rigorous imprisonment.
3. As per office report, the Appeal is within time.
4. Admit.
5. Summon the Lower Court's Record.
6. List on 09.10.2023.
(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 04.08.2023 Arpan
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