CRLA/728/2025
2025 Latest Caselaw 6570 UK

Uttarakhand High Court

CRLA/728/2025 on 24 December, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                       Office Notes,
                    reports, orders or
                     proceedings or
arNo      Date                                          COURT'S OR JUDGES'S ORDERS
                      directions and
                    Registrar's order
                     with Signatures
       24.12.2025
                                         CRLA No.728 of 2025
                                         Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Ms. Nipush Mola Joshi and Ms. Chetna Latwal, learned counsel for the appellants.

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

3. This is an appeal against conviction. By the impugned judgment, appellants were convicted for the offence punishable under Section 302 read with Section 34 of the IPC.

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

5. Heard.

6. Admit.

7. List this case along with CRLA No.707 of 2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 24.12.2025 SS