CRLA/731/2023
2023 Latest Caselaw 3162 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.731 of 2023
                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Vikas Anand, learned counsel for the appellant.

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

3. This is an appeal filed under Section 374 (2) Cr.P.C. against judgment and order dated 27.09.2023/05.10.2023, passed by learned Ist Additional Sessions Judge, Rudrapur, Udham Singh Nagar in Sessions Trial No.12 of 2018, whereby appellant has been convicted and sentenced as under:-

S. Conviction Sentence Fine Sentence in-

                                    No.                                               lieu of fine
                                    1.       302 r/w 34   Life           Rs.5,000/-   One month
                                             IPC          Imprisonment                additional
                                                                                      S.I.

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

5. Admit the appeal.

6. Summon the L.C.R.

7. List this case on 04.01.2023.

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

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 13.10.2023 SK