KAWAL SHARMA Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Instant petition under Section 482 of the Code of the Criminal Procedure, 1973 (hereinafter referred to as "the Code") has been preferred challenging the order dated of the 04.05.2019, 28.06.2019 and 11.11.2019 passed in Criminal Appeal No. 26 of 2019 Kawal Sharma Vs. State of Uttarakhand and another by the Court of learned Sessions Judge, Nainital (for short "the Appeal").

(2.) Facts, necessary for the disposal of the instant petition are briefly stated as hereunder:-

(3.) Heard learned counsel for the parties through video conferencing and perused the record.