CRLA/671/2023
2023 Latest Caselaw 2906 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                           COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                   CRLA No.671 of 2023
                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Aditya Singh and Mr. Rishab Ranghar, learned counsel for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Joshi, learned Brief Holder for the State.

3. This is an appeal filed under Section 374 (2) Cr.P.C. against the judgment and order dated 05.08.2023, passed by Special Sessions Judge (POCSO), Pithoragarh in Special Sessions Trial No.43 of 2021, whereby the appellant has been convicted and sentenced as under:-

S. Conviction Sentence Fine Sentence in-

                                    No.                                                lieu of fine
                                    1.     363 r/w 34    Seven years     Rs.10,000/-   One       year
                                           IPC           R.I.                          Additional
                                                                                       R.I.
                                    2.     366 IPC       Ten    years    Rs.20,000/-   Two years
                                                         R.I.                          Additional
                                                                                       R.I.
                                    3.     376 (2) (i)   Twenty          Rs.50,000/-   Five years
                                           (3)           years R.I.                    Additional
                                                                                       R.I.

4. There is no sentence for Section 5/6 of POCSO Act, in view of the provision contained in Section 42 of the POCSO Act.

5. As per the office report, the appeal is within time.

6. Admit the appeal.

7. L.C.R. be summoned.

8. List this case on 21.12.2023.

9. Objection, if any, to the bail application be filed, in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 29.09.2023 SK