STATE OF SIKKIM Vs. PADAM BAHADUR PANDAY (CHETTRI)

JUDGEMENT

(1.) Heard Dr. Doma T. Bhutia, learned Additional Advocate General, Sikkim. Also heard Mr. Karma Thinlay, learned Senior Counsel, assisted by Ms. Sonam Wangmo Dorji, appearing for the respondent.

(2.) After hearing the learned Counsel for the parties and on consideration of the materials on record, we are satisfied that it is a fit case where leave to appeal ought to be granted. Accordingly, Crl. L.P. No.09/2019 is allowed by granting leave.

(3.) Crl. L.P. No.09/2019 is disposed of.