LAWS(UTN)-2024-4-49

AMIT SHARMA Vs. STATE OF UTTARAKHAND

Decided On April 30, 2024
AMIT SHARMA Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

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

(2.) Learned Senior Counsel appearing for the revisionists would submit that it is a case, in which, the revisionists would be released on probation. She would submit that to the extent of examining the sentence awarded to the revisionists, the revision may be admitted.

(3.) Sentence is always subject to discussion.