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Judgment
10 paragraphs · 250 wordsAlok Kumar Verma, J
Proposed Criminal Revision has been filed challenging the judgment dated 01.08.2023, passed by learned IInd Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Criminal Appeal No.266 of 2021, by which, the Appeal, filed against the judgment dated 29.11.2021, passed by learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar in Criminal Case No.2239 of 2012, by which, the revisionists-accused persons were convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs. 2,000/- each for the offence under Section 411 of the Indian Penal Code 1860, has been dismissed.
Mrs. Sheetal Selwal, Advocate, submits that there are material contradictions in the statements of the prosecution’s witnesses, therefore, there are substantial doubts about the conviction.
Admit.
List on 27.12.2023.
Heard on Bail Application (IA No. 01 of 2023).
Mrs. Sheetal Selwal, Advocate, contended that the revisionists were on bail during the trial and appeal, and, the conditions of bail were never misused nor violated by them.
Considering the facts and circumstances of the case, this Court is inclined to grant bail to the revisionists Anees and Farjand. Bail Application is allowed.
Let the revisionists be released on bail on their executing personal bonds and furnishing two reliable sureties, each in the 0like amount, to the satisfaction of the Trial Court.0
Urgency Applications (IA Nos. 02 of 2023, 03 of 2023 and 04 of 2023) stand disposed of accordingly.