MOHD. ALTMASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant against the judgment and order dtd. 7/1/2023, passed by the learned F.T.S.C./Additional Sessions Judge, Roorkee, District Haridwar in Special Sessions Trial No.8 of 2021, "State of Uttarakhand vs. Altmash", by which, the appellant has been convicted for the offence under Ses. 363 IPC and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.10,000.00, and, in default of payment of fine, the appellant has been further directed to undergo additional imprisonment for a period of three months.

(2.) Heard Mr. Raj Kumar Singh, learned counsel for the appellant and Mr. Lalit Miglani, learned A.G.A with Mrs. Shivangi Gangwar, learned Brief Holder for the State.

(3.) Appeal is admitted.