CRJA/66/2024
2025 Latest Caselaw 2944 UK

Uttarakhand High Court

CRJA/66/2024 on 13 June, 2025

              Office Notes,
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      Date    or directions                    COURT'S OR JUDGE'S ORDERS
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                               CRLA No. 66 of 2024

                               Hon'ble Ashish Naithani, J.

Mr. Ravi Shankar Kandpal, learned Legal Aid Counsel for the appellant/convict.

2. Mr. Chitrarth Kandpal, learned Brief Holder for the State of Uttarakhand.

3. This is a Jail Appeal preferred against the judgment and order dated 14.02.2024, passed by the learned District and Sessions Judge, Bageshwar, in Special Sessions Trial No. 17 of 2023. By the said judgment and order, the appellant/convict was convicted for the offence of aggravated penetrative sexual assault/rape against a minor girl aged eleven years. The appellant/convict was sentenced to undergo five years of rigorous imprisonment, along with a fine of ₹5,000/-, and in default of payment of fine, to further undergo six months of simple imprisonment under Sections 511 and 376 of the IPC and Section 10 of the POCSO Act, 2012. The benefit under Section 428 Cr.P.C. was also granted to the convict for the period already undergone during trial, as per the jail manual.

4. As per the direction of the Court, the paper book has been furnished.

5. Let a custody report be called for.

6. List this matter on 23.06.2025.

(Ashish Naithani, J.) 13.06.2025 Shiksha