CRLA/504/2023
2023 Latest Caselaw 2166 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
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                                  CRLA No.504 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. H.C. Pathak, learned counsel for the appellant.

2. Mr. Amit Bhatt, learned Deputy Advocate General for the State through video conferencing.

3. This is a criminal appeal filed by appellant- Vinod Lamkoti, who has been convicted by learned Special Judge (POCSO), Almora, by reason of judgment and order dated 13.07.2013, passed in Special Sessions Trial No. 48 of 2021, whereby the appellant was convicted for an offence punishable under Section 458 IPC and was sentenced for three years rigorous imprisonment with a fine of `3,000/- with default stipulation for further two months rigorous imprisonment, under Section 323 IPC and was sentenced for two years rigorous imprisonment with a fine of `2,000/- with default stipulation for further one month rigorous imprisonment, Section 506 IPC and was sentenced for two years rigorous imprisonment with a fine of `2,000/- with default stipulation for further one month rigorous imprisonment and under Section 5(n) r/w Section 6 of POCSO Act, 2012, and was sentenced for twenty years rigorous imprisonment with a fine of `20,000/- with default stipulation for further six months rigorous imprisonment. All sentences were directed to run concurrently.

4. As per the Office report, this criminal appeal is well within time.

5. Admit.

6. Summon the L.C.R.

6. List this case on 10.10.2023.

7. In the meantime, objection to the bail application be filed.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 09.08.2023 SK