CRLA/523/2023
2023 Latest Caselaw 2332 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
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                                 CRLA No.523 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Aditya Pratap Singh, 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 18.07.2023 passed by learned Special Judge POCSO/Additional Sessions Judge/ F.T.C., Haldwani, District Nainital in Special Sessions Trial No.69 of 2022, whereby appellant has been convicted under Section 3/4 of POCSO Act and sentenced to undergo 20 years rigorous imprisonment with fine of ` 10,000/- and, in default of payment of fine, he was sentenced to undergo six months additional simple 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 13.09.2023. Objection to the bail application, if any, be filed in the meantime.

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