CRJA/120/2023
2023 Latest Caselaw 2467 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRJA No.120 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J. Mr. J.S. Virk, learned D.A.G. alongwith Mr. R.K. Joshi, learned Brief Holder for the State of Uttarakhand.

2. This appeal is filed under Section 374(2) of Cr.P.C. against the judgment dated 05.07.2023 rendered by Special Sessions Judge, Chamoli in Special Sessions Trial No. 9 of 2021.

3. By the said judgment, appellant has been convicted for offence punishable under Section 376 (3) of IPC and under Section 3/4 of the Protection of Children from Sexual Offences Act, 2012 and was mainly sentenced to undergo 20 years' rigorous imprisonment with fine of Rs.20,000/- under Section 4(2) of POCSO, with default stipulation of one month's additional simple imprisonment.

4. Appellant has filed this appeal through Superintendent, District Jail, Chamoli.

5. As per office report, the appeal is filed within time.

6. Heard.

7. Admit.

8. Let Lower Court Record be summoned.

9. We appoint Mr. Mukul Dangi, Advocate as Amicus Curiae to appear on behalf of the appellant.

10. Registry shall supply copy of paper book to learned Amicus Curiae within three weeks after receipt of LCR, as per Rules.

11. List on 09.11.2023, showing the name of Mr. Mukul Dangi, Advocate as Amicus Curiae for the appellant in cause list.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 24.08.2023 PN