CRLA/631/2023
2023 Latest Caselaw 2724 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      18.09.2023                        CRLA No.631 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Hon'ble Pankaj Purohit, J.

Proposed Criminal Appeal has been filed challenging the judgment dated 20.07.2023/21.07.2023, passed by learned Special Judge, POCSO/ Additional Sessions Judge/FTC, Haldwani, District Nainital, by which, appellant-Akeel Ahmand has been convicted under Sections 377, 506 of the Indian Penal Code, 1860 and Section 5(l) read with Section 6 and Section 11(vi) read with Section 12 of the Protection of Children from Sexual Offences Act, 2012 (in short "the Act, 2012") and in view of Section 42 of the Act, 2012, the appellant has been sentenced to undergo rigorous imprisonment for a period of twenty years along with a fine of Rs.10,000/- for the offence under Section 5(l) read with Section 6 of the Act, 2012; he has been sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.1,000/- under Section 11(vi) read with Section 12 of the Act, 2012. He has been further convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000/- under Section 506 of the Indian Penal Code, 1860. All the sentences have been directed to run concurrently.

2. Heard Mr. Deep Chand Joshi, 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