CRLA/127/2023
2023 Latest Caselaw 747 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. 127 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ravindra Maithani, J.

Mr. Jasmeet Singh, Advocate, holding brief of Mr. Harshpal Sekhon, 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 06.02.2023, passed in Sessions Trial No. 200 of 2013, by the Court of 1st 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., Section 394 read with Section 34 I.P.C., Section 411 read with Section 34 I.P.C. and Section 201 I.P.C.

Heard.

Admit.

Summon the L.C.R.

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

List thereafter.

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