CRLA/143/2023
2023 Latest Caselaw 744 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA No. 143 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ravindra Maithani, J.

Mr. Yogesh Upadhyaya, Advocate for the appellant.

Mr. J.S. Virk, Deputy Advocate General for the State of Uttarakhand.

Instant appeal is preferred against the judgment & order dated 27.02.2023, passed in Sessions Trial No. 92 of 2017, by the Court of 2nd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar. By the impugned judgment & order, the appellant has been convicted and sentenced under Section 302 read with Section 34 I.P.C and Section 25 of Arms Act.

Heard.

Admit.

Summon the L.C.R.

List after lower Court's record is received.

(Ravindra Maithani, J.) (Manoj Kumar Tiwari, J.) 21.03.2023 Arpan