CRJA/32/2017
2025 Latest Caselaw 4344 UK

Uttarakhand High Court

CRJA/32/2017 on 15 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      15.09.2025                        CRLA No.342 of 2017
                                        With
                                        CRJA No.32 of 2017
                                        CRLA No.343 of 2017
                                        Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Ms. Manisha Bhandari and Mr. Sharang Dhulia, learned counsel for the appellants.

2. Mr. Siddhartha Bisht, learned AGA for the State.

3. In these appeals, on the last occasion, it was indicated that the impugned judgment records that all the trials were consolidated. Although, in para 2 of the impugned judgment, it is recorded that four sessions trail are being decided by a common judgment, as they relate to the same FIR.

4. On these aspects, arguments were heard today, however, they remain unconcluded.

5. List on 22.09.2025.

(Alok Mahra, J.) (Ravindra Maithani, J.) 15.09.2025 BS