CRLA/622/2023
2023 Latest Caselaw 2887 UK

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                      COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               CRLA No. 622 of 2023
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Ms. Divya Jain & Ms. Shweta Jain, Advocates for the appellant.

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

3. This is an appeal against conviction filed under Section 374 CrPC against judgment and order dated 12.07.2023 passed by learned First Additional District & Sessions Judge, Haridwar in Sessions Trial No. 17 of 2022, whereby appellant has been convicted under Section 302 I.P.C. and sentenced to undergo rigorous imprisonment for life with fine of ` 20,000/- and, in default of payment of fine, he was sentenced to undergo six months' additional simple imprisonment.

Delay Condonation Application (IA No. 1 of 2023)

4. As per office report, there is 2 days' delay in filing this appeal.

5. Learned State Counsel fairly submits that he does not propose to file any objection to the delay condonation application.

6. For the reasons indicated in the delay condonation application, the same is allowed. Delay of 2 days' in preferring the appeal is condoned.

7. Admit.

8. Summon the Lower Court Record.

9. List on 05.12.2023.

10. Objection, if any, to the application filed under Section 389 CrPC be filed in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 27.09.2023 Navin