CRLA/149/2022
2022 Latest Caselaw 3884 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLA No. 149 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Lokendra Dobhal, Advocate, for the appellant.

Mr. Pratiroop Pandey, A.G.A., for the State of Uttarakhand.

This is an admitted Criminal Appeal against the judgment of conviction. The paper book has already been prepared by the Registry.

Learned counsel for the appellant is directed to collect the same from the Registry on the payment of usual charges.

Put up this Criminal Appeal, as soon as the paper book is supplied to the learned counsel for the appellant.

(Sharad Kumar Sharma, J.) Dated 02.12.2022 Shiv