Haridas Rai vs State Of Uttarakhand
2026 Latest Caselaw 2943 UK

Citation : 2026 Latest Caselaw 2943 UK
Judgement Date : 10 April, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

Haridas Rai vs State Of Uttarakhand on 10 April, 2026

              Office Notes,
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             or proceedings
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             and Registrar's
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                               CRLA No. 176 of 2026
                               Haridas Rai                              ....Appellant
                                                    Vs.
                               State of Uttarakhand                   ......Respondent
                               Hon'ble Ashish Naithani, J.

Mr. Vikas Kumar Guglani, learned counsel for the Appellant through video conferencing.

2. Mr. S.S. Chauhan, learned Deputy Advocate General assisted by Mr. Pramod Tiwari, learned A.G.A. for the State of Uttarakhand.

3. The present Criminal Appeal has been filed against the judgment of conviction dated 23.03.2026 and the judgment/order of sentence dated 24.03.2026, passed by the learned Ist Additional Sessions Judge, Udham Singh Nagar, in Sessions Trial No. 208 of 2022, "State of Uttarakhand vs. Haridas Rai", for the offences under Sections 307 and 506 of the IPC, arising out of First Information Report No. 288 of 2022, registered at Police Station Transit Camp, District Udham Singh Nagar, whereby the learned Trial Court convicted the Appellant for the offence under Section 307 IPC and sentenced him to undergo rigorous imprisonment for seven years along with a fine of Rs. 10,000/-. The Appellant was further convicted for the offence under Section 506 IPC and sentenced to undergo rigorous imprisonment for one year, and in default of payment of fine, to undergo additional rigorous imprisonment for two months.

4. Learned State Counsel prays for and is granted three weeks' time to file objection to the bail application.

5. Summon the Trial Court Record. Upon receipt of the same, the Registry is directed to prepare the paper book and supply the same to learned counsel for the parties in accordance with the Rules.

6. List this case on 12.05.2026.

(Ashish Naithani, J.) 10.04.2026 Shiksha