Uttarakhand High Court

CRLA/412/2025 on 7 July, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA No. 412 of 2025
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Gaurav Singh, learned counsel for the appellant.

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

3. This is an appeal against the judgment and order dated 30.05.2025 rendered by learned Additional Sessions Judge, Kotdwar, Pauri Garhwal in Sessions Trial No. 01 of 2023, whereby appellant has been convicted under Sections 354A, 302 & 201 of I.P.C. and Section 5(1)(d) of the Immoral Traffic (Prevention) Act, 1956 and was sentenced to life imprisonment.

4. As per Office report, the appeal is filed within time.

5. Admit.

6. Trial court record be summoned.

7. List this case on 18.11.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 07.07.2025

Aswal