CRLA/797/2024
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Uttarakhand High Court

CRLA/797/2024 on 18 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. 797 of 2024
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Vikas Singh Yadav, learned counsel for the appellant.

2. Mr. V.S. Pal, learned Assistant Government Advocate for the State.

3. Mr. Deep Prakash Bhatt, learned counsel for the complainant.

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

5. Admit the appeal.

6. Summon the trial court record.

7. The instant appeal has been preferred by the appellant - Mukesh Rana against the judgment and order dated 07.12.2024 passed by learned 1st Addl. Sessions Judge, Nainital in Session Trial No. 02 of 2021 whereby appellant has been convicted for the offence punishable under Section 304 (1) / 34 and 323 / 34 IPC and sentenced to undergo 10 year rigorous imprisonment with the fine of Rs. 50,000/-.

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

9. List on 07.03.2025 along with CRLA No. 793 of 2024.

(Rakesh Thapliyal, J.) 18.02.2025 SKS