CRLA/527/2023
2023 Latest Caselaw 2377 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA No. 527 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

(1) Mr. R.S. Sammal, learned counsel for the appellants.

(2) Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.

(3) This appeal is filed under Section 374(2) of Cr.P.C. against the judgment and order dated 07.08.2023 rendered by learned Special Sessions Judge, District

of 2016, whereby appellants have been convicted under Sections 302 read with Section 34, 452, 323 read with Section 34 of I.P.C. They have been directed to undergo imprisonment for life each under Section 302 read with Section 34 of I.P.C. with fine of ₹10,000/- and, in default of payment of fine, they were sentenced to undergo further six months simple imprisonment each; they have also been sentenced to undergo rigorous imprisonment for three months each under Section 323 read with Section 34 of I.P.C. with fine of ₹1,000/- and, in default of payment of fine, they were sentenced to undergo further fifteen days simple imprisonment each; and they have also been sentenced to undergo rigorous imprisonment for one year each under Section 452 of I.P.C. with fine of ₹1,000/- and, in default of payment of fine, they were sentenced to undergo further one month simple imprisonment each. It was directed that all the sentences shall run concurrently.

(4) As per Office report, the appeal is filed within time.

(5)     Admit.

(6)     Summon the lower court record.

(7)     List this case on 18.10.2023.

(8) In the meantime, State Counsel shall file objection to the bail application.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 21.08.2023 Aswal