CRLA/510/2023
2023 Latest Caselaw 2257 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. 510 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

(1) Mr. D.C.S. Rawat, learned counsel for the appellant.

(2) Mr. Rakesh Joshi, learned Brief Holder for the State of Uttarakhand.

(3) This appeal is filed under Section 374(2) of Cr.P.C. against the judgment and order dated 21.07.2023 rendered by learned F.T.C./Additional District & Sessions Judge, Udham Singh Nagar in Special Sessions Trial No. 238 of 2020, whereby appellant has been convicted under Sections 366 & 376(2) of I.P.C. and Section 5(m)/6 of POCSO. He has been directed to undergo imprisonment for twenty years under Section 5(m)/6 of POCSO with fine of ₹50,000/- and, in default of payment of fine, he was sentenced to undergo further six months simple imprisonment; he has also been sentenced to undergo rigorous imprisonment for seven years under Section 366 of I.P.C. with fine of ₹10,000/- and, in default of payment of fine, he was sentenced to undergo further four months simple imprisonment. It was directed that all the sentences shall run concurrently.

(4) As per Office Report, appeal is filed within time.

(5) Admit.

(6) Summon the lower court record. (7) List this case on 16.10.2023.

(8) In the meantime, learned State Counsel shall file objection to the bail application.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 16.08.2023 Aswal