UNION OF INDIA Vs. AVADH RAM

JUDGEMENT

(1.) LIST has been revised. None has appeared on behalf of the appellant.

(2.) THE file of this case was transferred from the Allahabad High Court. After transfer of the case, notices were issued to the parties.

(3.) HEARD Sri J.S. Virk, learned counsel for the respondent No.2, learned A.G.A. for the State and perused the record.