CRJA/104/2023
2023 Latest Caselaw 1947 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRJA No. 104 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. J.S. Virk, learned D.A.G. alongwith Mr. R.K. Joshi and Mr. Pankaj Joshi, learned Brief Holders for the State of Uttarakhand.

2. This jail appeal against conviction has been filed by appellant through Superintendent, Sub-Jail Haldwani, District Nainital.

3. By the impugned judgment, appellant has been convicted for the offences punishable under Sections 377, 506 of IPC and Section 5/6 of The Protection of Children from Sexual Offence, 2012, and mainly sentenced to undergo 20 years rigorous imprisonment with fine of Rs.20,000/-, under Section 5/6 of POCSO Act, 2012.

4. As per office report, the appeal is within time.

5. Heard.

6. Admit.

7. Let Lower Court Record be summoned.

8. List on 04.10.2023.

9. Once LCR be received, Registry is directed to prepare paper book and to supply the same to learned State Counsel, as per Rules, within three weeks.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 25.07.2023 PN