CRLA/637/2023
2023 Latest Caselaw 2939 UK

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                           COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               CRLA No.637 of 2023
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Abhijay Negi, learned counsel for the appellants.

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

3. This is an appeal filed under Section 374 (2) Cr.P.C. against the judgment and order dated 17.08.2023, passed by Additional District and Sessions Judge/F.T.C. (POCSO), Dehradun in Special Sessions Trial No.48 of 2019, whereby the appellants have been convicted and sentenced as under:-

                                S.      Appellant/     Conviction   Sentence   Fine          Sentence
                                No.     accused                                              in-lieu of
                                                                                             fine
                                1.      Sadiq a.k.a    5 (j) ii/6   20 years   Rs.25,000/-   Three
                                        Chand          POCSO        R.I.                     months
                                                       Act                                   additional
                                                                                             S.I.
                                2.      Sadiq a.k.a    506 IPC      2 years    Rs.1,000/-    One
                                        Chand and                   R.I.                     month
                                        Smt.                                                 additional
                                        Hussnojahan                                          S.I.
                                        a.k.a
                                        Husanara
                                3.      Sadiq a.k.a    120-B IPC    20 years   Rs.1,000/-    One
                                        Chand and                   R.I.                     month
                                        Smt.                                                 additional
                                        Hussnojahan                                          S.I.
                                        a.k.a
                                        Husanara
                                4.      Smt.           17 POCSO     20 years   Rs.1,000/-    One
                                        Hussnojahan    Act          R.I.                     month
                                        a.k.a                                                additional
                                        Husanara                                             S.I.

4. All the sentences were directed to run concurrently for all the appellants.

5. As per the office report, the appeal is within time.

6. Admit the appeal.

7. L.C.R. be summoned.

8. List this case on 28.11.2023.

9. Objection to the bail application be filed in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 03.10.2023 SK