CRLA/520/2023
2023 Latest Caselaw 2296 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLA No.520 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Rohit Kumar Gaur, learned counsel holding brief of Mr. B.M. Pingal, learned counsel for the appellant.

2. Mr. V.S. Rawat, learned Brief Holder for the State.

3. This is a criminal appeal filed under Section 374 (2) of Cr.P.C. under conviction recorded by learned Ist Additional District and Sessions Judge, Nainital in Sessions Trial No.5 of 2019. By the impugned judgment dated 28.07.2023, appellant was convicted for the offences punishable under Sections 302 IPC and was sentenced for life imprisonment and fine of `5,000/- with default stipulation of six months additional simple imprisonment, under Section 324 IPC and was sentenced for two years rigorous imprisonment and a fine of `2,000/- with default stipulation of three months additional simple imprisonment, under Section 147 IPC and was sentenced for one year rigorous imprisonment and a fine of `1,000/- with default stipulation of one month additional simple imprisonment. All sentences were directed to run concurrently.

4. As per the office report, the appeal is within time.

5. Admit.

6. List this case along with CRLA No. 501 of 2023.

7. Since L.C.R. is summoned in the connected appeal, therefore, there is no need to summon the L.C.R. in this appeal.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 17.08.2023 SK