CRLA/681/2023
2023 Latest Caselaw 3062 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. 681 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Rajveer Singh, Advocate for the appellant.

2. Mr. Rakesh Joshi, Brief Holder for the State.

3. This is an appeal against conviction filed under Section 374 Cr.P.C. by the impugned judgment and order, the appellant has been convicted for the offences punishable under Section 376-D and 323 IPC and sentenced to 20 years rigorous imprisonment with a fine of Rs. 30,000/- under Section 376-D and sentenced to six months additional imprisonment with a fine of Rs. 500/- under section 323 IPC with a default of payment of fine, additional imprisonment of seven days.

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

5. Admit.

6. Summon the LCR.

7. List on 27.12.2023.

8. In the meantime, objections to the bail application be filed by the State.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 10.10.2023 Ujjwal