CRLA/670/2023
2023 Latest Caselaw 2920 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.670 of 2023
                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Amit Kapri, 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 11.08.2023, passed by Special Sessions Judge (POCSO), Pithoragarh in Special Sessions Trial No.38 of 2022, whereby the appellant has been convicted and sentenced as under:-

                                    S.     Conviction    Sentence        Fine            Sentence
                                    No.                                                  in-lieu of
                                                                                         fine
                                    1.     376-AB        Life            Rs.1,00,000/-   Five years
                                           IPC           Imprisonment                    Additional
                                                         (Till natural                   R.I.
                                                         life)

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

5. Admit the appeal.

6. L.C.R. be summoned.

7. List this case on 20.12.2023.

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

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