SUSHIL KUMAR JAISWAL 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 Ms. Shubhangi Singh, Advocate, holding brief of Shri Abhishek Kumar Singh, the learned counsel for appellants, Shri Diwakar Singh, the learned A.G.A. for the State-opposite party and perused the material available on record.

(3.) Perused the lower court record.