CRLA/621/2023
2023 Latest Caselaw 2709 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA 621/2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Alok Kumar Verma, J.

Mr. Mr. D.K. Sharma, Senior Advocate, assisted by Mr. Maneesh Bisht, Advocate for the appellants.

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

(2) This is an appeal filed under Section 374(2) CrPC. By the impugned judgment, passed by Ist Additional Sessions Judge, Roorkee, District Haridwar, appellant no. 1 has been convicted for the offences punishable under Section 302, 201 and 302/120B IPC and appellant no. 2 has been convicted for the offence under Section 120B/302 and 201 IPC. Maximum sentence awarded to each of the appellant is to undergo R.I. for life.

                                 (3)        Admit. Summon LCR.
                                 (4)       Objection against the bail

application be filed within three weeks.

(5) List on 23.11.2023.

(Alok Kumar Verma, J.) (Manoj Kumar Tiwari, J.) 14.9.2023 Pr