CRLA/729/2023
2023 Latest Caselaw 3119 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.729 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. H.S. Rawal, learned counsel for the appellant.

2. Mr. R.K. Joshi, learned Brief Holder for the State of Uttarakhand.

3. Appellant has been convicted for offence punishable under Sections 323, 376(2)(n) and 506 IPC vide judgment dated 06.10.2023 passed by learned Sessions Judge, Pithoragarh in Sessions Trial No. 09 of 2021 and has been sentenced to undergo maximum 14 years' rigorous imprisonment with fine of Rs.60,000/-.

4. Challenging the said judgment, appellant has filed this appeal under Section 374(2) Cr.P.C.

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

6. Heard.

7. Admit.

8. Lower Court Record be summoned.

9. List on 03.01.2024.

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

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 12.10.2023 PN