CRLA/47/2025
2025 Latest Caselaw 1958 UK

Uttarakhand High Court

CRLA/47/2025 on 4 February, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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

                               CRLA No.47 of 2025
                               Hon'ble Pankaj Purohit, J.

Mr. B.S. Adhikari, Advocate for the appellant.

2. Mr. B.C. Joshi, A.G.A for the State.

3. This is a criminal appeal filed under Section 415 of B.N.S.S. 2023 against the judgment and order dated 08.01.2025, passed by learned Special Sessions Judge, Pithoragarh in S.S.T. No.13 of 2024, State Vs. Narendra Singh alias Nari Bora and others, whereby the appellant was convicted under Section 376 (AB) IPC and Section 5(l)(m) and Section 6 of POCSO Act, 2012 and sentenced 25 years r.i. with a fine of ₹75,000/- under Section 376 (AB) with default stipulation of 5 additional s.i.

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

5. Admit.

6. Sent for T.C.R.

7. List this case on 25.03.2025 for consideration on the bail application.

8. State may file objection to the bail application, in the meantime.

(Pankaj Purohit, J.) Vacation Judge 04.02.2025 SK