VINOD KUMAR PANDEY Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) Although the matter came up before this Court both, on a Criminal Misc. Application as well as the main Criminal Appeal, the learned counsel for both parties, while consenting for the final adjudication in the main appeal itself, made their final arguments. Thus, the present judgment disposes the main Criminal Appeal as well as the Criminal Misc. Application.

(3.) The present Criminal Misc. Application and the Criminal Appeal, are preferred claiming the following reliefs: