CRJA/68/2025
2025 Latest Caselaw 6300 UK

Uttarakhand High Court

CRJA/68/2025 on 15 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRJA No.68 of 2025
                                  Hon'ble Pankaj Purohit, J.

Ms. Pushpa Bhatt, D.A.G. with Mr. S.C. Dumka, A.G.A. for the State.

2. This is a criminal jail appeal filed by the appellant, from jail through Jailor, District Jail Haldwani, Nainital, against the judgment and order dated 15.10.2025, passed by learned Additional Sessions Judge, Khatima, Udham Singh Nagar, in S.T. No.18 of 2023, State Vs. Ganesh Singh, whereby the appellant has been convicted and sentenced as under: -

S. No. Conviction Sentence Fine Sentence in-lieu of fine

1. 307 of IPC 7 years imprisonment ₹10,000/- 6 months additional s.i.

2. 326 of IPC 5 years imprisonment ₹5,000/- 1 month additional s.i.

3. 504 of IPC 1 year imprisonment ₹1,000/- 15 days additional s.i.

3. Admit.

4. Sent for T.C.R.

5. List this case on 18.02.2026.

(Pankaj Purohit, J.) 15.12.2025 SK