LAXMAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Issue notice. Ms.Rajdipa Behura, learned APP for respondent/State accepts notice.

(2.) With the consent of both the parties this matter is taken up for disposal.

(3.) Petitioner was held guilty vide judgment dated 28.01.2011 and sentence order dated 29.01.2011. Being aggrieved, petitioner had filed the appeal before the Sessions Court. Vide judgment dated 26.08.2011 the appeal of the petitioner has been dismissed.