DAWA PHUTI BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Md. Suvani is present in the Court. He has produced his Adhaar Card to show his identity and on perusal of his Adhaar Card his identity is confirmed.

(2.) Let a photocopy of identity card along with his appearance sheet be kept on record.

(3.) It is to note here that appellant No. 24 was having power of attorney for appellants No. 1 to 23 to contest the matter and accordingly, he has signed the Vakalatnama as power of attorney on behalf of all the appellants.