GA/107/2022
2023 Latest Caselaw 1833 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SPLA No. 243 of 2022
                                  in
                                  GA No. 107 of 2022

                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Pankaj Joshi, learned Brief Holder for the State of Uttarakhand/ appellant.

2. Mohd. Umar, learned counsel for the respondent.

3. This is an appeal against the acquittal recorded by learned IV Additional Sessions Judge, Haridwar in Criminal Appeal No.96 of 2010.

4. Learned State Counsel points out that the learned trial court had convicted the respondent and sentenced him to one year rigorous imprisonment, however, learned Appellate Court reversed the judgment rendered by learned trial court and acquitted him.

5. Learned counsel for the respondent submits that the appeal is cognizable by learned Single Judge and it is wrongly filed before the Division Bench.

6. Registry is directed to list this Appeal before the appropriate Bench.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 13.07.2023 PN