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Judgment
Sudhanshu Dhulia, J
This criminal appeal has been filed by the appellant/applicant against the judgment and order dated 11/16.07.2019 passed by the learned 1st Additional District and Session Judge, Kashipur, District Udham Singh Nagar in Session Trial No.120 of 2017, whereby the appellant/applicant has been convicted under Sections 376D, 354A, 354B, 342 and 323 read with 34 of IPC, and the appellant has been sentenced to undergo twenty years rigorous imprisonment with a fine of Rs.20,000/- (Rupees Twenty Thousand Only) under Section 376D of IPC, to undergo three years rigorous imprisonment with a fine of Rs.5,000/- (Rupees Five Thousand Only) under Section 354A of IPC, to undergo five years rigorous imprisonment with a fine of Rs.5,000/- (Rupees Five Thousand Only) under Section 354B of IPC, to undergo one year rigorous imprisonment under Section 342 of IPC, and to undergo one year rigorous imprisonment under Section 323/34 of IPC. All the sentences are directed to run concurrently.
Learned counsel for the appellant has argued on the bail application of the appellant/applicant.
Heard on the bail application.
Considering the facts and circumstances of the case, this Court is not inclined to grant the bail to the appellant.
The bail application moved on behalf of appellant stands dismissed.
List this matter in due course.
However, the appellant would be at liberty to move an appropriate application for expeditious hearing of the case.