CRLA/630/2023
2023 Latest Caselaw 2722 UK

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      18.09.2023                        CRLA No.630 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Hon'ble Pankaj Purohit, J.

Present Criminal Appeal has been filed against the judgment dated 05.09.2023/ 06.09.2023, passed by learned IInd Additional District and Sessions Judge, Haridwar in Sessions Trial No.61 of 2018, by which, the appellant has been convicted and sentenced to undergo rigorous life imprisonment along with a fine of Rs.20,000/- under Section 302 read with Section 34 of the Indian Penal Code, 1860 (in short, "IPC"); he has been convicted and sentenced to undergo rigorous imprisonment for a period of seven years along with a fine of Rs.10,000/- under Section 201 read with Section 34 IPC; he has been convicted and sentenced to undergo rigorous life imprisonment along with a fine of Rs.5,000/- under Section 120-B read with Section 302 IPC, and, he has been further convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.2,000/- under Section 506 IPC. All the sentences have been directed to run concurrently.

2. Heard Mr. Himanshu Joshi, learned counsel holding brief of Mr. Vishwa Prakash Bahuguna, learned counsel for the appellant and Mr. J.S. Virk, learned Deputy Advocate General for the State.

3. Admit.

4. Learned counsel for the State has sought four weeks' time to file objection to the bail application.

5. List on 20.10.2023.

(Pankaj Purohit, J.) (Alok Kumar Verma, J.) 18.09.2023 Ravi