CRLA/795/2023
2023 Latest Caselaw 3449 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      10.11.2023                     CRLA No. 795 of 2023
                                     Hon'ble Manoj Kumar Tiwari, A.C.J.
                                     Hon'ble Rakesh Thapliyal, J.

1. Mr. Priyanshu Gairola, learned counsel for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.

3. This is an appeal against conviction under Section 374(2) of Cr.P.C. By impugned judgment dated 18.09.2023 passed by learned IInd Additional District and Sessions Judge, Haridwar in Session Trial No. 03/2019, appellant has been convicted for offence punishable under Section 302 read with Section 34 IPC, and sentenced to life, with fine of Rs. 20,000/-.

4. As per Office Report, appeal is within time.

5. Admit.

6. Since LCR has been summoned in Appeal filed by co-accused in CRLA No. 694/2023, therefore, there is no need to summon LCR in present case.

7. List along with CRLA No. 694/2023.

8. Objection to bail application, if any, be filed in the meantime.

                                      (Rakesh Thapliyal, J.)     (Manoj Kumar Tiwari, A.C.J.)
                                          10.11.2023                    10.11.2023
                                     Rahul