Citation : 2023 Latest Caselaw 2873 UK
Judgement Date : 26 September, 2023
Office Notes,
S reports, orders
L. or proceedings
Date COURT'S OR JUDGES'S ORDERS
N or directions and
o Registrar's order
with Signatures
26.09.2023 CRLR No. 658 of 2023
Hon'ble Alok Kumar Verma, J.
Present proposed Criminal Revision has been filed against the judgment dated 11.08.2023, passed by learned IVth Additional Sessions Judge, Dehradun in Criminal Appeal No. 181 of 2018, by which, the Appeal, filed against the judgment dated 15.11.2018, passed by learned IVth Additional Chief Judicial Magistrate, Dehradun in Criminal Case No. 4697 of 2011 (Old No. 512 of 2004), by which, revisionist-accused Sunil Kumar was convicted and sentenced under Section 279, 337, 338 and Section 304A of the Indian Penal Code, 1860, has been dismissed.
2. Heard Mr. Nalin Saun, learned counsel for the revisionist and Mr. Vipul Painuli, learned Brief Holder for the State on the Correction Application (IA No. 2 of 2023).
3. Correction Application is allowed.
4. Corrected copy of paper no. 44 is taken on record.
5. Summon the Original Record.
6. List on 18.10.2023 for arguments on Admission.
(Alok Kumar Verma, J.) 26.09.2023
Shiksha
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