CRLA/464/2023
2023 Latest Caselaw 1962 UK

                  Office Notes,
                 reports, orders
                 or proceedings
SL. No   Date                                     COURT'S OR JUDGES'S ORDERS
                or directions and
                Registrar's order
                 with Signatures
                                    CRLA No. 464 of 2023
                                    Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. H.S. Rawal, Advocate for the appellant.

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

3. Heard.

4. This is an appeal filed under Section 374(2) Cr.P.C. against conviction recorded by learned Special Sessions Judge (POCSO Act), Pithoragarh, vide judgment and order dated 15.05.2023, in Special Sessions Trial No. 24 of 2020. By the said judgment, appellant has been convicted under Sections 363, 366A, 376(3) I.P.C.

Delay Condonation Application (IA No. 2 of 2023)

5. As per office report, there is 9 days' delay in filing this appeal.

6. Learned State Counsel fairly submits that he does not propose to file any objection to the delay condonation application.

7. For the reasons indicated in the delay condonation application, the same is allowed. Delay of 9 days' in preferring the appeal is condoned.

8. Admit.

9. Summon the Lower Court Record.

10. List on 15.09.2023.

11. Objection, if any to the bail application, be filed in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 28.07.2023 Navin