CRLA/519/2023
2023 Latest Caselaw 2310 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.519 of 2023
                                      Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Sachin and Mr. Kunwar Vikramaditya Shah, learned counsel for the appellants.

2. Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Joshi, 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 Sessions Judge, Udham Singh Nagar in Sessions Trial No.243 of 2015. By the impugned judgment, appellants were convicted for the offence punishable under Section 302 read with Section 34 IPC and were sentenced for life imprisonment and fine of `5,000/- with default stipulation of one month additional simple imprisonment.

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

5. Admit.

6. Summon the L.C.R.

7. List this case on 30.10.2023.

8. Objection, if any, to the bail application be filed, in the meantime.

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