CRLA/710/2023
2023 Latest Caselaw 3092 UK

              Office Notes,
             reports, orders
 .           or proceedings
     Date                                        COURT'S OR JUDGES'S ORDERS
No          or directions and
            Registrar's order
             with Signatures
                                CRLA No.710 of 2023
                                Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Hari Om Bhakuni, Advocate for the appellant.

Mr. J.S. Virk, Deputy Advocate General for the State of Uttarakhand.

2. This is an Appeal against conviction filed under Section 374 (2)Cr.P.C. The appellant has challenged the judgment & order dated 19.09.2023 passed by learned Special Sessions Judge, District Bageshwar in Special Sessions Trial No. 02 of 2023, whereby appellant has been convicted under Section 366-A, 384, 506 I.P.C. and Section 6 of POCSO Act and was awarded maximum punishment of 20 years rigorous imprisonment with fine of ` 25,000/-. The fine was also awarded under the other sections, in which appellant was convicted. The appellant has sought his release on bail.

3. As per office report, the Appeal is within time.

4. Admit.

5. Summon Lower Court's Record.

6. List on 27.12.2023. Objection to the bail application, if any, be filed in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 11.10.2023 Arpan