LAWS(UTN)-2018-5-115

SONU @ SHIV KUMAR Vs. STATE OF UTTARAKHAND

Decided On May 11, 2018
Sonu @ Shiv Kumar Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admit the appeal.

(3.) Summon the Lower court record.