CRLA/536/2023
2023 Latest Caselaw 2457 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA 536/2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Rajendra Dobhal, Senior Advocate, assisted by Mr. Vikas Kumar Guglani, Advocate for the appellant.

Mr. J.S. Virk, Deputy Advocate General, assisted by Mr. Rakesh Kumar Joshi, Brief Holder for the State.

(2) This appeal, under Section 374(2) CrPC, is directed against the judgment of conviction dated 7.8.2023 and order of sentence dated 8.8.2023, passed by Ist Additional Sessions Judge, Udham Singh Nagar (Rudrapur), in Sessions Trial No. 56 of 2012, whereby appellant has been convicted, inter alia, under Section 302 read with Section 34 IPC and sentenced to rigorous imprisonment for life and to pay a fine of rupees one lakh with default sentence of one month simple imprisonment.

                                 (3)        Admit.
                                 (4)        Summon the LCR.

(5) List on 19.10.2023. Objection, if any, to the bail application be filed in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 23.8.2023 Pr