CRLA/496/2023
2023 Latest Caselaw 2116 UK

                Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                  CRLA No. 496 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J. Mr. Aditya Singh, learned counsel for the appellant.

2. Mr. J.S. Virk, learned D.A.G. alongwith Mr. R.K. Joshi and Mr. Pankaj Joshi, learned Brief Holders for the State of Uttarakhand.

3. Appellant has been convicted for offences punishable under Sections 302 read with 34 and 506 of IPC, vide judgment dated 12.07.2023 rendered by learned V-Additional Sessions Judge, Haridwar in Sessions Trial No. 178 of 2012.

4. Challenging the said judgment, appellant has filed this appeal under Section 374(2) of Cr.P.C.

5. The appeal is within time.

6. Heard.

7. Admit.

8. Let Lower Court Record be summoned.

9. List on 27.09.2023.

10. Objection(s) to the bail application be filed, in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 07.08.2023 PN