MANOJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Second Bail Application (No.2867 of 2022), has been filed by the appellant for the regular bail. The first bail application was rejected by the Co-ordinate Bench of this High Court on 29/7/2020.

(2.) This Criminal Appeal has been filed by the appellant against the judgment and order dated 21/23/8/2019, passed by the learned F.T.C./Additional Sessions Judge, Special Judge (POCSO), Haridwar in Special Sessions Trial No.26 of 2015, "State vs. Manoj", whereby, the appellant has been convicted and sentenced to undergo life imprisonment along with a fine of Rs.20,000.00 for the offence under Sec. 302; he has been convicted and sentenced for life imprisonment along with a fine of Rs.20,000.00 for the offence under Sec. 376(2)(i) of the IPC. The appellant has been further convicted and sentenced for life imprisonment along with a fine of Rs.20,000.00 for the offence punishable under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012. All the sentences are directed to run concurrently.

(3.) Heard Mr. Tapan Singh, the learned counsel appearing for the appellant and Mr. Dinesh Chauhan, the learned Brief Holder for the State.