STATE OF SIKKIM Vs. ASAL KUMAR THAPA

JUDGEMENT

(1.) I.A. No.02 of 2020 This is an application for placing on record the charge sheet as well as the statements recorded under Section 161 of the Code of Criminal Procedure, 1973 of prosecution witnesses before the learned Special Judge. Considered. The application is allowed. The documents are taken on record. The application is disposed of.

(2.) Crl Rev. P. No.03 of 2020

(3.) Heard Dr. Doma T. Bhutia, learned Public Prosecutor assisted by Mr. S. K. Chettri, learned Additional Public Prosecutor and Mr. Ajay Rathi, learned counsel for the respondent nos. 1, 2 and 3.