CRLA/776/2023
2023 Latest Caselaw 3386 UK

                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.776 of 2023
                                  With
                                  IA No.1/2023 (Bail Application)
                                  Hon'ble Manoj Kumar Tiwari, ACJ.
                                  Hon'ble Pankaj Purohit, J.

Ms. Anmol Sandhu, learned counsel holding brief of Mr. Lalit Sharma, 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 IPC      Life            Rs.10,000/-   Six months
                                                        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.

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 13.02.2024.

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

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