AMRISH ALIAS KALIA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Ms. Manisha Bhandari, learned counsel for the appellant and Mr. J.S. Virk, learned Deputy Advocate General for the State.

(2.) This is the second bail application. The First Bail Application was rejected on 19/10/2020.

(3.) The appellant is under incarceration while he is convicted under Ss. 302, 376 IPC and Sec. 4 of the POCSO Act and has been sentenced for 10 years rigorous imprisonment with a fine of Rs.30,000.00 in default of payment of fine, six months additional rigorous imprisonment and under Sec. 302 for life imprisonment with a fine of Rs.10,000.00 in default of fine six months rigorous imprisonment.