MAHESH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to order dtd. 2/2/2024, passed in Sessions Trial No.06 of 2024,, State Vs. Mahesh Chandra Tamta alias Agari, by the court of Additional Sessions Judge, Ramnagar. District-Nainital ('the trial'). By it, an application for discharge moved by the revisionist has been rejected.

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

(3.) In the trial, the revisionist filed an application for discharge under Sec. 227 of the Code of Criminal Procedure, 1973 ('the Code'). One of the grounds was that the revisionist was not provided with all the copies, as required under Sec. 207 of the Code.