CRLA/37/2023
2023 Latest Caselaw 309 UK

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                                  CRLA No. 37 of 2023
                                  Hon'ble Ravindra Maithani, J.

Mr. Mehboob Rahi, Advocate for the appellants.

Mr. V.S. Rathore, A.G.A. for the State.

The instant appeal is preferred against the judgment and order dated 23.12.2012, passed in Sessions Trial No. 126 of 2015, State vs. Sumit Kumar & others, by the court of 1st Additional District & Session Judge, Haridwar. By the impugned judgment, the appellants have been convicted and sentenced under Section 302 read with 149 and 201 IPC.

Heard learned counsel for the parties.

Admit.

Call the LCR.

Heard on bail application. List this matter on 02.05.2023 to enable learned State Counsel to file objections.

(Ravindra Maithani, J.) Vacation Judge 20.01.2023

AK