STATE Vs. MUKESH KUMAR GUPTA

JUDGEMENT

(1.) On 15.02.2010 while granting leave to appeal, it was directed that the appeal would be listed at the end of "After Notice Miscellaneous Matters" on 04.03.2010 i.e. today.

(2.) Mr.M.N.Dudeja learned counsel for the State and Mr.B.S.Rana learned counsel for the respondent state that appeal may be heard today itself.

(3.) With reference to the report Ex.PW-17/A of the ballistic expert Sh.K.C.Varshney PW-17, and the evidence of a fired cartridge being recovered from the spot where the crime took place, Sh.B.S.Rana learned counsel for the respondent very fairly concedes that there is evidence to link the cartridge with the Belgium pistol of which the licensed holder is the respondent.