CRJA/14/2018
2023 Latest Caselaw 1312 UK

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                         COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               CRJA No.14 of 2018
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Amar Shukla, Amicus Curiae for the appellant.

Mr. J.S. Virk, Deputy Advocate General with Mr. Pankaj Joshi, Brief Holder for the State of Uttarakhand.

This is a Jail Appeal filed under Section 374 (3) Cr.P.C. The appellant has challenged the judgment & order dated 26.02.2018 passed by learned Sessions Judge, Rudraprayag in Sessions Trial No.06 of 2017, whereby appellant has been convicted under Section 302 I.P.C. and sentenced to rigorous imprisonment for life with fine of ` 10,000/- and, in default of payment of fine, he was sentenced to undergo one year additional rigorous imprisonment. He has also been convicted under Section 436 I.P.C. and has been directed to undergo five years rigorous imprisonment with fine of ` 5,000/- and, in default of payment of fine, he was sentenced to undergo one year additional rigorous imprisonment. He has further been convicted under Section 201 I.P.C. and has been directed to undergo three years rigorous imprisonment with fine of ` 5,000/- and, in default of payment of fine, he was sentenced to undergo six months additional rigorous imprisonment. It was directed that all the sentences shall run concurrently.

2. The Appeal is filed within time.

3. Admit.

4. List for hearing on 19.07.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 10.05.2023 Arpan