MANOJ PUNJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present criminal revision has been filed against the judgment and order dated 08.08.2017 passed by the Sessions Judge, Dehradun in criminal appeal no. 99 of 2017 Manoj Punj Vs. State and another directing the revisionist to deposit an amount of Rs. 7,50,000.00 as amount of compensation to respondent no.

(3.) Vide order dated 06.09.2017, the co-ordinate Bench has passed the interim order in the favour of the revisionist directing the revisionist to deposit 50% of compensation within six weeks. Thereafter, time extension application has been filed by the revisionist which was allowed vide order dated 110.2017 and time was extended to deposit the amount of compensation by 15.11.2017 only.