CRLR/723/2023
2023 Latest Caselaw 3037 UK

                      Office Notes,
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         Date                                         COURT'S OR JUDGES'S ORDERS
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      09.10.2023                        CRLR No.723 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Present Criminal Revision has been filed against the judgment dated 08.08.2023, passed by learned Ist Additional Sessions Judge, Rishikesh, District Dehradun in Criminal Appeal No.31 of 2019, by which the Appeal, filed against the judgment dated 02.03.2019, passed by learned Additional Chief Judicial Magistrate, Rishikesh, District Dehradun in Criminal Case No.410 of 2017, by which, the revisionists - accused persons were convicted and sentenced to undergo simple imprisonment for a period of five years along with a fine of Rs.10,000/- each for the offence under Section 326 of the Indian Penal Code, 1860, has been dismissed.

2. Heard Mr. Asif Ali, learned counsel with Ms. Nisha Dhami, learned counsel for the proposed revisionist and Mrs. Manisha Rana Singh, learned AGA for the State.

3. Admit.

4. Learned counsel for the State has sought two weeks' time to file objection(s) to the Bail Application (IA No.01 of 2023).

5. List on 01.11.2023.

(Alok Kumar Verma, J.) 09.10.2023 Pant/