BHAGYAN DAS Vs. STATE OF UTTARAKHAND & ANR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the sole accused in Criminal Case No.307 of 2006 on the file of Chief Judicial Magistrate, Uttarkashi, aggrieved by the judgment dated 21st Nov. 2016 passed in Criminal Revision No.168 of 2009 by the High Court of Uttarakhand at Nainital.

(3.) The case in nutshell against the appellant-accused is as follows.