CRLR/717/2025
2025 Latest Caselaw 5097 UK

Uttarakhand High Court

CRLR/717/2025 on 29 October, 2025

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



                                  CRLR No. 717 of 2025
                                  Hon'ble Ashish Naithani, J.

Mr. Devesh Upreti, learned counsel for the Revisionist.

2. Mr. G. C. Joshi, learned A.G.A. for the State.

3. The present criminal revision under Section 438/442 of BNSS is moved on behalf of the Revisionist to call for the records of Criminal Case No.623 of 2017 from the trial court and Criminal Appeal No.43 of 2023 from the Appellate Court and to set-aside the impugned judgment and order dated 16.10.2025 passed by the learned Sessions Judge, Champawat and conviction/sentence dated 31.10.2023 passed by the learned Chief Judicial Magistrate, Champawat and also to acquit the Revisionist of all charges under Section 51 of the Wildlife (Protection) Act, 1972 and in alternative, grant the benefit of probation or reduce the sentence to the period already undergone.

4. Heard.

5. Admit.

6. L.C.R. be summoned.

7. Objections, if any, to be filed by the Respondents by the next date of listing.

8. List this matter on 20.11.2025.

(Ashish Naithani, J.) 29.10.2025 Akash