SPLA/245/2022
2023 Latest Caselaw 2097 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPLA 245/2022
                                 With
                                 GA 109/2022
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Pankaj Joshi, Brief Holder, for the State/applicant.

(2) Learned State Counsel points out that maximum jail sentence provided for the offence for which respondent was charged and stood convicted is up to ten years and the learned Trial Court sentenced the respondent to undergo R.I. for one year. However, Appellate Court allowed the respondent's appeal and set aside his conviction and sentence. Now, State has sought leave to appeal against the judgment and order of Appellate Court. He thus submits that the matter is cognizable by Single Judge.

(3) In such view of the matter, list before appropriate Bench.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 4.8.2023 Pr