CRJA/75/2025
2025 Latest Caselaw 6508 UK

Uttarakhand High Court

CRJA/75/2025 on 22 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

               Office Notes, reports,
             orders or proceedings or
SL.
      Date         directions and                           COURT'S OR JUDGES'S ORDERS
No
              Registrar's order with
                     Signatures

                                        CRJA No.75 of 2025
                                        Hon'ble Pankaj Purohit, J.

Ms. Pushpa Bhatt, learned A.A.G. with Mr. S.C. Dumka, learned A.G.A. for the State of Uttarakhand/respondent.

2. This jail appeal has been filed by the appellant, who is under incarceration, vide judgment and order dated 14/17.11.2025 passed by learned Additional Sessions Judge, Khatima, District Udham Singh Nagar, in Sessions Trial No.01 of 2024 State of Uttarakhand Vs. Pradeep Singh Rana, whereby, the appellant was convicted and sentenced as follows:-

S. Conviction Sentence Fine Sentence in-

lieu of fine No.

1. 307 r/w 07 years' Rs.10,000/- 02 months 120B IPC r.i. additional s.i.

2. 323 IPC 06 months' Rs.500/- 05 days' r.i. additional s.i.

3. 325 IPC 05 years' Rs.5,000/- 01 month's r.i. additional s.i.

4. 506 IPC 01 year's Rs.2,000/- 15 days' R.I. additional s.i.

All the sentences were directed to run concurrently.

3. As per office report, appeal is filed within time.

4. Admit.

5. Let Trial Court Record be summoned.

6. Put up on 11.02.2026.

(Pankaj Purohit, J.) 22.12.2025 PN