CRLA/680/2023
2023 Latest Caselaw 3121 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.680 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Vinay Bhatt, learned counsel for the appellants.

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

3. This appeal against conviction has been filed under Section 374(2) of Cr.P.C. By the impugned judgment dated 22.08.2023, passed by Additional Sessions Judge/F.T.S.C. (POCSO), Dehradun in Special Sessions Trial No. 02 of 2019, appellants have been convicted for offence punishable under Sections 363, 366-A, 120-B, 506 IPC and Section 6 of The Protection of Children from Sexual Offences Act, 2012 and have been sentenced to undergo maximum 20 years' rigorous imprisonment each, with fine of Rs. 10,000/- each.

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

6. Heard.

7. Admit.

8. Lower Court Record be summoned.

9. List on 02.01.2024.

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

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