CRJA/56/2023
2023 Latest Caselaw 1212 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRJA No. 56 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. J.S. Virk, Deputy Advocate General and Mr. Rakesh Kumar Joshi, Brief Holder for the State of Uttarakhand.

2. This is an Appeal filed from jail under Section 374 Code of Criminal Procedure against the judgment and order dated 10.02.2023 passed by learned Special Sessions Judge, Champawat, whereby appellant has been convicted under Section 5(n) of Protection of Children from Sexual Offences Act, 2012.

3. Heard.

4. Admit.

5. Summon the Lower Court's Record.

6. Mr. Tapan Singh, Advocate is appointed as Amicus Curiae on behalf of appellant to assist the Court.

7. Paper book shall be prepared within four weeks and supplied to learned counsel for the parties as per Rules.

8. List on 12.06.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 01.05.2023 Navin