CRJA/129/2023
2023 Latest Caselaw 3245 UK

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date       Registrar's order with
                                                                        COURT'S OR JUDGES'S ORDERS
No
                       Signatures


                                                CRJA No.129 of 2023
                                                Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. R.K. Joshi, learned B.H. for the State.

2. This appeal has been received from the office of Jail Superintendent, District Jail Haridwar. By the judgment dated 26/27.07.2023 passed by learned Second Addl. Sessions Judge (POCSO)/FTC, Haridwar, in S.T. No.180 of 2022, appellant has been convicted and sentenced as under:-

                                                 S.      Conviction    Sentence            Fine          Sentence in-lieu
                                                 No.                                                     of fine
                                                 1.      323 IPC       One       years'    Rs.1,000/-    Four       days'
                                                                       R.I.                              additional
                                                                                                         imprisonment
                                                 2.      328 IPC       Two       years'    Rs.5,000/-    One       month
                                                                       R.I.                              additional
                                                                                                         imprisonment
                                                 3.      363 IPC       Seven years'        Rs.10,000/-   Two months'
                                                                       R.I.                              additional
                                                                                                         imprisonment
                                                 4.      366 IPC       Seven years'        Rs.10,000/-   Two months'
                                                                       R.I.                              additional
                                                                                                         imprisonment
                                                 5.      452 IPC       Two       years'    Rs.10,000/-   Two months'
                                                                       R.I.                              additional
                                                                                                         imprisonment
                                                 6.      506 IPC       Two       years'    Rs.10,000/-   Two months'
                                                                       R.I.                              additional
                                                                                                         imprisonment
                                                 7.      4(ii)/3(a)    Twenty              Rs.50,000/-   Five months'
                                                         POCSO         years' R.I.                       additional
                                                         Act, 2012                                       imprisonment

The aforesaid sentences were directed to run concurrently.

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

4. Admit.

5. Lower Court Records be summoned.

6. List on 12.02.2024.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 19.10.2023 R.Dang