CRLA/127/2023
2023 Latest Caselaw 1805 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. 127 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Harshpal Sekhon, Advocate for the appellant.

(2) Mr. J.S. Virk, Deputy Advocate General with Mr. Rakesh Kumar Joshi, Brief Holder for the State of Uttarakhand.

(3) In paragraph no. 6 of the impugned judgment, there is reference to arrest memo of co-accused Akash Rana, however, the judgment is absolutely silent as to whether he was acquitted or convicted.

(4) Let learned State Counsel get instruction on this aspect of the matter, within three weeks.

(5) List on 16.08.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 06.07.2023 Navin