CRLA/57/2023
2023 Latest Caselaw 364 UK

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      09.02.2023                        CRLA No. 57 of 2023

                                        Hon'ble Alok Kumar Verma, J.

The present Appeal has been filed against the judgment dated 04.02.2023, passed by learned IInd Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Sessions Trial No. 288 of 2017, "State Vs. Anubhav Chaudhary @ Mannu & three Others", by which, the appellant Aman Chaudhary has been convicted and sentenced to undergo rigorous imprisonment for a period of three years, along with a fine of Rs. 5,000/- for the offence under Section 411 read with Section 34 IPC; he has been convicted and sentenced to undergo rigorous imprisonment for a period of seven years, along with a fine of Rs. 10,000/- for the offence punishable under Section 413 read with Section 34 IPC; he has been convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs. 5000/- for the offence punishable under Section 414 read with Section 34 IPC, and, he has been further convicted and sentenced to undergo rigorous imprisonment for a period of two years, along with a fine of Rs. 3000/- for the offence punishable under Section 201 IPC. All the sentences have been directed to run concurrently.

Heard Mr. Ahrar Baig, learned counsel for the appellant and Ms. Manisha Rana Singh, learned A.G.A. with Mr. Balvinder Singh and Mr. Tumul Nainwal, learned Brief Holders for the State.

Admit.

Learned counsel for the State requested one week time to file objection(s) to the Bail Application.

List on 16.02.2023.

                        (Alok Kumar Verma, J.)
                               Vacation Judge
Navin                           09.02.2023