CRJA/121/2023
2023 Latest Caselaw 2468 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.121 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

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

2. Heard learned counsel for the parties.

3. This Appeal has been received from Jail against the judgment and order dated 24.07.2023, passed by learned Sessions Judge, Pithoragarh in Sessions Trial No.07 of 1999, whereby appellant has been convicted under Section 302 IPC and sentenced to undergo life imprisonment with fine of Rs.20,000/- and, in default of payment of fine, he was sentenced to undergo five years' additional rigorous imprisonment. He has also been convicted under Section 201 IPC and sentenced to undergo seven years' rigorous imprisonment with fine of Rs.10,000/- and, in default of fine, he was sentenced to undergo one year additional rigorous imprisonment. He has also been convicted under Section 5 read with Section 27(1) of the Arms Act and sentenced to undergo seven years' imprisonment with fine of Rs.5,000/- and, in default of fine, he was sentenced to undergo one year additional imprisonment. It was directed that all the sentences shall run concurrently.

4. Admit the appeal.

5. LCR be summoned.

6. Mr. Rajesh Joshi, Advocate is appointed as Amicus Curiae to represent the appellant.

7. Registry shall provide the copy of the paper book to the learned counsel for the parties within three weeks of receipt of LCR.

8. List this matter on 10.11.2023.

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