CRJA/125/2023
2023 Latest Caselaw 2958 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRJA No. 125 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Ravi Shankar Kandpal, learned counsel for the appellant.

2. Mr. J.S. Virk, learned D.A.G. for the State of Uttarakhand.

3. An application seeking exemption from the requirement of filing affidavit in support of bail application has been filed. For the reasons indicated, exemption application (IA/2/2023) is allowed.

4. This is a criminal jail appeal filed under Section 374(2) read with Section 383 of Cr.P.C. against the judgment and order dated 01.08.2023, passed by Special Judge (POCSO Act)/District and Sessions Judge, Tehri Garhwal in Special Sessions Trial No. 30 of 2022.

5. By the impugned judgment, appellant has been convicted for offence punishable under Sections 376(2)(n) IPC and Section 5(l) read with Section 6 of The Protection of Children from Sexual Offences Act, 2012 and has been sentenced to undergo 20 years' rigorous imprisonment with fine of Rs. 10,000/-, with default stipulation of six months' additional imprisonment.

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

7. Heard.

8. Admit.

9. Lower Court Record be summoned.

10. List on 26.12.2023.

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

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 04.10.2023 PN