NAVEEN KUMAR SHARMA Vs. STATE OF UP

JUDGEMENT

(1.) List has been revised. None is present either from the side of the revisionists or from the side of opposite party No. 2. Learned A.GA. is present.

(2.) I have heard learned A.G.A. and perused the records.

(3.) It is evident that both the Courts below have held that the facts of the case are undisputed.