NAJMI BEGUM Vs. STATE OF U. P.

JUDGEMENT

(1.) Pleadings have already been exchanged between the parties and are on the record. The case is ripe up for final hearing.

(2.) Heard Sri Nadeem Murtaza, learned counsel for the appellant along with Sri Wali Nawaz Khan and Ms. Snidha Singh and Sri Manoj Singh, learned A.G.A. for the State and perused the material available on record.

(3.) Perused the lower court record.