SHANKAR LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Appeal has been filed against the judgment dtd. 4/2/2023, passed by the learned IInd Additional Sessions Judge, District Udham Singh Nagar in Sessions Trial No. 227 of 2015, "State Vs. Sanjeev Sharma alias Tunda and Others", by which, the appellant has been convicted for the offence punishable under Sec. 401 Indian Penal Code, 1860 and has been sentenced to undergo rigorous imprisonment for a period of four years along with a fine of Rs.3,000.00.

(2.) Heard Mr. Kaushal Sah Jagati, learned counsel for the appellant and Mr. T.C. Aggarwal, learned Deputy Advocate General for the State.

(3.) Appeal is admitted.