CRLA/596/2023
2023 Latest Caselaw 2655 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.596 of 2023
                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Ms. Sadhna Arya, Advocate holding brief of Mr. B.S. Adhikari, Advocate for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General for the State.

3. The appellant has been convicted for offence punishable under Section 302 IPC vide judgment dated 01.08.2023, passed by learned IIIrd Additional District and Sessions Judge, Rudrapur, Udham Singh Nagar in Sessions Trial No.36 of 2020. Challenging the judgment rendered by learned Additional District and Sessions Judge, appellant has filed this appeal under Section 374(2) of Cr.P.C., 1973.

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

5. Admit.

6. L.C.R. be summoned.

7. List this case on 22.11.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 11.09.2023 SK