CRLA/552/2023
2023 Latest Caselaw 2547 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                               COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                   CRLA No.552 of 2023
                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. B.S. Bhandari, learned counsel for the appellants.

2. Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Joshi, learned Brief Holder for the State.

3. Vide judgment dated 10/11.08.2023, both the appellants are convicted by learned Additional Sessions Judge, Karanprayag, Chamoli in Sessions Trial No. 3 of 2019 for the offence punishable under Sections 302 IPC and sentenced to undergo life imprisonment with a fine of `25,000/- each and in lieu of fine to undergo six months additional imprisonment. They are further convicted under Section 201 r/w Section 34 and sentenced to undergo rigorous imprisonment for seven years with a fine of `10,000/- each and in lieu of fine to undergo two months simple additional simple imprisonment.

4. Feeling aggrieved by the impugned judgment dated 10/11.08.2023, the appellant has approached this Court under Section 374 (2) of Cr.P.C.

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

6. Admit.

7. L.C.R be summoned.

8. List this case on 07.11.2023 along with CRLA No.549 of 2023.

9. Objection, if any, to the bail application be filed in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 28.08.2023 SK