CRJA/58/2023
2023 Latest Caselaw 1233 UK

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                                  CRJA No.58 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Amit Bhatt, Deputy Advocate General along with Mr. Pankaj Joshi, Brief Holder for the State.

2. Heard learned counsel for the parties.

3. This Appeal has been received from Jail against the judgment and order dated 21.03.2023, passed by learned Special Sessions Judge, Champawat in Special Sessions Trial No.14 of 2019, whereby appellant has been convicted under Section 363 IPC and sentenced to undergo seven years rigorous imprisonment with fine of Rs.10,000/- and, in default of payment of fine, he was sentenced to undergo three months additional simple imprisonment. He has also been convicted under Section 376 AB IPC and sentenced to undergo twenty years rigorous imprisonment with fine of Rs.40,000/- and, in default of fine, he was sentenced to undergo one year additional imprisonment. It was directed that all the sentences shall run concurrently.

4. Admit the appeal.

5. LCR be summoned.

6. Mr. B.N. Molakhi, Advocate is appointed as Amicus Curiae to represent the appellant.

7. List this matter on 17.07.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 03.05.2023 AK