SUSHIL KUMAR Vs. STATE OF UTTRAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following judgment and orders:-

(2.) Facts which emerged from the record are as follows:-

(3.) It is the case of the prosecution that when the revisionist apprehended, an identity card of Sushil Kumar was recovered from his possession. After investigation charge-sheet under Ss. 419, 420, 467, 468 and 471 of IPC was submitted against the revisionist. On 29/6/2010, charge under Ss. 419, 420, 467, 468 and 471 IPC was framed.