CRLA/362/2015
2023 Latest Caselaw 1787 UK

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                                  CRLA No.362 of 2015
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

There is no representation for the appellant.

2. Mr. Rakesh Joshi, learned Brief Holder for the State.

3. This appeal has been preferred by the appellant against the judgment and order dated 03.09.2015 in Sessions Trial No.120 of 2014, State vs. Mahanand, passed by learned Special Judge (POCSO)/ FTC/Additional District & Sessions Judge, Haldwani, District Nainital, whereby appellant has been convicted under Sections 376 (2) IPC and sentenced to fifteen years rigorous imprisonment along with fine of Rs.20,000/- with default stipulation of three months. The appellant has further been convicted under Section 323 IPC and sentenced to six months rigorous imprisonment.

4. The appeal was filed in the year 2015, however, it is yet to be admitted.

5. Admit the appeal.

6. LCR be summoned.

7. List this matter on 07.08.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 05.07.2023 AK ds