CRLA/700/2025
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Uttarakhand High Court

CRLA/700/2025 on 23 December, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

              Office Notes,
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      Date    or directions                      COURT'S OR JUDGE'S ORDERS
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                               CRLA No. 700 of 2025
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

There is no representation for the appellant.

2. Mr. Rakesh Kumar Joshi, Brief Holder for the State of Uttarakhand.

3. This is appeal against conviction. By the impugned judgment dated 7.11.2025, rendered by Special Judge (POCSO) / Additional Sessions Judge/FTC, Haldwani, District Nainital in Special Sessions Trial No. 56 of 2021, appellant was convicted for offence punishable under Sections 363 & 366 IPC and Section 5 (l) r/w Section 6 of POCSO Act and was awarded maximum punishment of life imprisonment with fine of `20,000/-.

4. Admit the Appeal.

5. List on 26.02.2026.

6. Objection to the bail application be filed in the meantime.

(Subhash Upadhyay, .J.) (Manoj Kumar Tiwari, .J.) 23.12.2025 Navin