CRLA/652/2023
2023 Latest Caselaw 2942 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.652 of 2023
                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Shashi Kant Shandilya, learned counsel for the appellant.

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 05/06.09.2023, passed by IInd Additional District and Sessions Judge, Haridwar in Sessions Trial No.61 of 2018, whereby the appellant has been convicted and sentenced as under:- S. Conviction Sentence Fine Sentence in-

                                    No.                                                lieu of fine
                                    1.     201 r/w 34    7 years R.I.    Rs.10,000/-   Three
                                           IPC                                         months
                                                                                       additional
                                                                                       S.I.
                                    2.     506 IPC       One year R.I.   Rs.2,000/-    15       days
                                                                                       additional
                                                                                       S.I.

4. Both the sentences have been directed to run concurrently for the appellant.

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 07.12.2023.

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

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