CRLA/525/2023
2023 Latest Caselaw 2331 UK

                   Office Notes,
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SL. No   Date                                         COURT'S OR JUDGES'S ORDERS
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                                     CRLA No.525 of 2023
                                     Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Abhishek Joshi, Advocate for the appellant.

Mr. J.S. Virk, Deputy Advocate General for the State of Uttarakhand.

2. This is an Appeal filed under Section 374 (2) Cr.P.C. The appellant has challenged the judgment & order dated 16.06.2023 passed by learned IInd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar in Sessions Trial No.236 of 2019, whereby appellant has been convicted under Section 302 read with Section 34 I.P.C. and sentenced to imprisonment for life with fine of ` 5,000/- and, in default of payment of fine, he was sentenced to undergo six months additional imprisonment. The appellant has sought his release on bail.

3. The Appeal is filed within time.

4. Admit.

5. Summon the Lower Court's Record.

6. List on 18.10.2023. Objection to the bail application, if any, be filed in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 18.08.2023 Arpan