CRLA/71/2025
2025 Latest Caselaw 2074 UK

Uttarakhand High Court

CRLA/71/2025 on 14 February, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

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


                                      CRLA No. 71 of 2025
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Ayush Agarwal, learned counsel for the appellant.

2. Mr. Sandeep Sharma, learned Brief Holder for the State.

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

4. Admit the appeal.

5. Summon the trial court record.

6. This instant appeal has been preferred by the appellant (convict) against the judgment and order dated 28.01.2025 passed by learned Sessions Judge, Nainital in Session Trial No. 70 of 2018 whereby appellant has been convicted and sentenced to undergo 10 year rigorous imprisonment with the fine of Rs. 20,000/- for the offence punishable under Section 307 read with 34 IPC. He has also been convicted and sentenced to undergo 5 year rigorous imprisonment with the fine of Rs. 10,000/- for the offence punishable under Section 452 IPC. Both the sentences are directed to run concurrently.

7. Let objection to the bail application be filed by the State within two weeks.

8. List on 10.03.2025.

(Rakesh Thapliyal, J.) 14.02.2025 SKS