CRJA/56/2025
2025 Latest Caselaw 4994 UK

Uttarakhand High Court

CRJA/56/2025 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.56 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, District Jail Haridwar.

3. As per Office report, there is delay of 25 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 18.07.2025 passed by Additional Sessions Judge/FTSC, District Haridwar in Special Sessions Trial No.160 of 2022, State vs. Jitendra @ Kaku, whereby the appellant was convicted under Sections 377 r/w Section 511 IPC and sentenced to undergo 05 years' R.I. with fine of Rs.20,000/- with default stipulation of 03 months' additional simple imprisonment under Section 377/511 IPC and under Section 10 of the POCSO Act, 2012, appellant was sentenced to undergo 05 years' R.I. with fine of Rs.20,000/- with default stipulation of three months' additional simple imprisonment. Both the sentences

were directed to run concurrently.

6. Admit.

7. Sent for trial court record.

8. List on 24.11.2025.

(Pankaj Purohit, J.) 17.10.2025 AK