SPLA/30/2021
2021 Latest Caselaw 991 UK

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                                  SPLA No.30 of 2021
                                  With
                                  GA No.14 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Siddharth Bisht, learned B.H. for the State/ appellant.

Heard.

This appeal is directed against the judgment and order dated 13.01.2021 passed by learned Addl. Sessions Judge, Rudraprayag, in S.T. No.09 of 2019, State Vs. Tajveer Singh, whereby the learned court below acquitted the respondent under Section 306 of IPC.

Leave to appeal application has been moved, which is supported by an affidavit. Sufficient grounds have been shown in the accompanying affidavit.

Accordingly, leave to appeal application is allowed. Leave is granted.

Admit.

Summon the LCR.

Issue notice to the respondent. Steps to be taken within seven days.

List after service.

(R.C. Khulbe, J.) 17.03.2021 Sukhbant