MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant revision is preferred against the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) This revision has yet not been admitted. Learned Amicus Curiae would submit that the quantum of sentence may be revisited and its legality, correctness and propriety may be examined. Therefore, with the consent of both the parties, the revision is being heard and finally decided at the stage of admission itself.