CRLR/144/2021
2021 Latest Caselaw 3280 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.144 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Manoj Bhatt, learned counsel holding brief of Mr. Amit Kapri, learned counsel for the revisionist.

Mr. V.K. Jemini, learned DAG for the State. Mr. Naman Kamboj, learned counsel appearing on behalf of respondent no.2.

Heard.

This criminal revision is preferred against the judgment and order dated 04.08.2014 passed by learned Judicial Magistrate, 1st, Didihat, District Pithoragarh, in criminal complaint case no.260 of 2010, 'Smt. Manorma Parki vs. Kailash Ram Karki and another' as well as order dated 24.02.2021 passed by learned Sessions Judge, Pithoragarh in criminal appeal no.21 of 2014, 'Kailash Ram Parki vs. Manorama Parki and another'.

Admit.

Summon the LCR List this matter on 27.09.2021. Meanwhile, Registry will obtain a report from the jail concerned about the sentence served by the revisionist with remission.

(R.C. Khulbe, J.) 25.08.2021 BS