CRJA/54/2025
2025 Latest Caselaw 4979 UK

Uttarakhand High Court

CRJA/54/2025 on 17 October, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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




                                                CRJA No.54 of 2025
                                                Hon'ble Pankaj Purohit, J.

Ms. Pushpa Bhatt, learned DAG along with Mr. S.C. Dumka, learned AGA and Mr. Pramod Tiwari, learned Brief Holder (appeared through V.C.) for the State.

2. This criminal jail appeal filed by the appellant is received through Superintendent, Sub-Jail Haldwani, District Nainital.

3. As per Office report, there is delay of 20 days' in filing the appeal. Since the appeal is filed through Jail by the appellant, therefore, the delay is not seriously opposed by learned State Counsel.

4. Accordingly, the delay in filing the criminal jail appeal is condoned.

5. This criminal jail appeal is directed against the judgment and order dated 23.07.2025 passed by 2nd Additional District & Sessions Judge, Udham Singh Nagar in Sessions Trial No.196 of 2013, State vs. Nabi Hussain @ Nabiya, whereby the appellant was convicted under Sections 395 & 397 IPC and sentenced to undergo 7 years' R.I. with fine of Rs.20,000/- with default stipulation of one month additional simple imprisonment under Section 395 IPC; to undergo 7 years' R.I. with fine of Rs.20,000/- with default stipulation of one month additional simple imprisonment under Section 397 IPC and two years' R.I. with default stipulation of one week additional

simple imprisonment under Section 25 of the Arms Act. All the sentences were directed to run concurrently.

5. Admit.

6. Sent for trial court record.

7. List on 21.11.2025.

(Pankaj Purohit, J.) 17.10.2025 AK