CRJA/52/2025
2025 Latest Caselaw 4991 UK

Uttarakhand High Court

CRJA/52/2025 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.52 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. From the record, it transpires that the appeal is within time.

4. This criminal jail appeal is directed against the judgment and order dated 04.09.2025 passed by Second Additional Sessions Judge, Udham Singh Nagar in Sessions Trial No.195 of 2013, State vs. Nabi Hussain @ Nabiya, whereby the appellant was convicted under Section 412 IPC and sentenced to undergo four years' R.I. with fine of Rs.15,000/- with default stipulation of 15 days' additional simple imprisonment.

5. Admit.

6. Sent for trial court record.

7. List on 21.11.2025.

(Pankaj Purohit, J.) 17.10.2025 AK