AMIT RAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Vipul Sharma, Advocate, for the revisionist. Mr. P.S. Danu, Brief Holder for the State/respondent No. 1.

(2.) MRS . Pushpa Joshi, Sr. Adv. assisted by Mr. Saurav Adhikari, Advocate, for the private respondent No. 2.

(3.) DURING deposition, he made the statement in his examination -in -chief that on 17.10.2005 he went to prison Almora for recording the statement of accused/revisionist Amit Raj where the culprit confessed his guilt.