CRLA/628/2023
2023 Latest Caselaw 2735 UK

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                                  CRLA No.628 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Aditya Singh, learned counsel for the appellant.

2. Mr. K.S. Rawal, learned A.G.A for the State.

3. This is an appeal under Section 374 (2) Cr.P.C. against the judgment and order dated 15.07.2023, passed by IInd Additional Sessions Judge, Kashipur, Udham Singh Nagar, whereby the appellant has been convicted and sentenced as under:-

S. Conviction Sentence Fine Sentence in-

                                   No.                                           lieu of fine
                                   1.    147 IPC      One year     Rs.5,000/-    One        month
                                                      R.I.                       additional
                                                                                 imprisonment
                                   2.    148 IPC      Two years    Rs.5,000/-    One        month
                                                      R.I.                       additional
                                                                                 imprisonment
                                   3.    506 IPC      Two years    Rs.5,000/-    One        month
                                                      R.I.                       additional
                                                                                 imprisonment
                                   4.    307/149      Seven        Rs.10,000/-   Three months
                                         IPC          years R.I.                 additional
                                                                                 imprisonment


                                  4.     Admit the appeal.

5. Since L.C.R. in the connected appeals has already been received, there is no need to send for L.C.R.

6. Learned counsel for the State prays for and is granted two weeks' time for filing objection to the bail application moved by the appellant.

7. List this case on 20.10.2023.

(Pankaj Purohit, J.) 18.09.2023 SK