SUNIL RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This is an application under provisions of Section 391 read with Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking to remand the matter back to the trial Court for a limited purpose to produce an Exhibit, the Hotel Attri Reception Entry Register (Serial No. 01 to 08) with blue plastic cover seized vide property seizure memo (Exhibit 6) on 01.08.2013 and also further adduce additional evidence.

(2.) Mr. S. S. Hamal, Learned Advocate assisted by Ms. Dechen Bhutia, Advocate appearing for the appellant seeks to contest the application at the admission stage itself, thus, the application is taken up for final disposal at this stage itself.

(3.) The brief facts relevant for the purpose of disposal of the application are that the appellant was convicted and sentenced for offences punishable under Section 489-B and 489-C of the Indian Penal Code, 1860 (for short "IPC").