CRLA/786/2023
2023 Latest Caselaw 3382 UK

Citation : 2023 Latest Caselaw 3382 UK
Judgement Date : 7 November, 2023

Uttarakhand High Court

CRLA/786/2023 on 7 November, 2023

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                          COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLA No.786 of 2023
                                  With
                                  IA No.1/2023 (Bail Application)
                                  Hon'ble Manoj Kumar Tiwari, ACJ.
                                  Hon'ble Pankaj Purohit, J.

Mr. Deep Prakash Bhatt, learned counsel for the appellant.

2. Mr. Rakesh Joshi, learned B.H. for the State.

3. This is an appeal under Section 374 Cr.P.C. against the judgment and order dated 27.09.2023/05.10.2023, passed by Additional Sessions Judge, Khatima, U.S. Nagar whereby appellant has been sentenced as under:- S. Conviction Sentence Fine Sentence in-

No. lieu of fine
1. 302/34 Life Rs.10,000/- Six months
IPC Imprisonment additional
S.I.
2. 201/34 Three years Rs.5,000/- Three
IPC R.I. months
additional
S.I.
3. 364A/34 Life Rs.10,000/- Six months
IPC Imprisonment additional
S.I.
4. 342/34 One year R.I. Rs.1,000/- One month
IPC additional
S.I.
5. 120B/34 Life Rs.10,000/- Six months
IPC Imprisonment additional
S.I.
6. 212/34 Three years Rs.5,000/- Three
IPC R.I. months
additional
S.I.

Aforesaid sentences were directed to run concurrently.

4. As per office report, appeal is within time.

5. Admit the appeal.

6. LCR be summoned.

7. List this case on 15.02.2024.

8. In the meantime, objections to the bail application be filed.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, ACJ.) 07.11.2023 AK/SK