CRLA/498/2023
2023 Latest Caselaw 2258 UK

             Office Notes, reports,
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             Registrar's order with
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                                      CRLA No. 498 of 2023
                                      Hon'ble Pankaj Purohit, J.

Mr. Arvind Vashisth, learned senior counsel assisted by Mr. Hemant Mehra, learned counsel for the appellant/ applicant.

2. Mr. K.S. Rawal, learned A.G.A. for the State of Uttarakhand.

3. Heard learned counsel for the parties.

4. This appeal has been filed against the conviction recorded on 15.07.2023 by learned II Additional Sessions Judge, Kashipur, District Udham Singh Nagar in S.T. No. 60 of 2010, whereby the appellant/ applicant was convicted under Sections 147, 148, 307/149 and Section 506 of IPC. By the said judgment, the appellant/applicant has been convicted maximum 7 years of rigorous imprisonment along with fine of Rs. 10,000/-, with default stipulation, further three months' additional rigorous imprisonment. The learned II Additional Sessions Judge has directed to run all the punishments concurrently.

5. The appeal is within time.

6. Admit.

7. Let the Lower Court Record be summoned.

8. List on 12.09.2023 for consideration of Bail Application.

9. In the meantime, learned State Counsel may file objection to the Bail Application.

(Pankaj Purohit, J.) 16.08.2023 PN/-