CRLA/137/2023
2023 Latest Caselaw 746 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
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                                 CRLA No. 137 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ravindra Maithani, J.

Mr. Arvind Vashishta, Senior Advocate, assisted by Mr. Hemant Singh Mehra, Advocate, holding brief of Mr. Vivek Pathak, 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 17.02.2023, passed in Sessions Trial No. 335 of 2014, by the Court of 1st Additional Sessions Judge, Roorkee, District Haridwar. By the impugned judgment & order, the appellant has been convicted and sentenced under Section 302 read with Section 120-B/302 I.P.C and Section 25 of Arms Act.

Heard.

Admit.

Summon the L.C.R.

Let objection to the bail application be filed within three weeks.

of 2023.

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