LAWS(UTN)-2009-12-74

DHAM SINGH Vs. STATE OF UTTARAKHAND

Decided On December 01, 2009
Dham Singh Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Mr. Dinesh Chauhan, learned counsel for the revisionists.

(2.) Mr. S. S. Adhikari, learned AGA for the State of Uttarakhand / respondent.

(3.) With the consent of both the parties, this revision is being finally heard and decided at the admission stage.