CRLA/52/2023
2023 Latest Caselaw 346 UK

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      03.02.2023                        CRLA No.52 of 2023
                                        Hon'ble Alok Kumar Verma, J.

The present Appeal has been filed against the judgment and order dated 20.01.2023/21.01.2023, passed by F.T.S.C./Additional Sessions Judge, Roorkee, District Haridwar in Sessions Trial No. 144 of 2021, "State Vs. Durgesh", by which, the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.60,000/- for the offence punishable under Section 376 of the Indian Penal Code, 1860.

Heard Mr. Rajendra Singh Azad, learned counsel for the appellant through video conferencing.

Mr. Lalit Miglani, learned A.G.A. with Mr. P.S. Uniyal, learned Brief Holder for the State.

Admit.

Summon the Lower Court Record. Learned counsel for the State requested three weeks time to file objection(s) to the Bail Application.

List this case on 24.02.2023. Urgency Application (I.A. No. 1 of 2023) stands disposed of accordingly.

(Alok Kumar Verma, J.) Vacation Judge 03.02.2023

Shubham