Uttarakhand High Court

CRLR/147/2025 on 8 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.147 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Vinoda Nand Barthwal, Advocate for the revisionist appeared through video conferencing.

2. Mr. S.C. Dumka, AGA with Ms. Sweta Dobhal, Brief Holder for the State.

3. Heard learned counsel for the parties.

4. This revision is directed against the judgment and order dated 28.02.2025 passed by leaned Additional Session Judge, District Chamoli in Criminal Appeal No.18 of 2023, Guddu Lal vs. State of Uttarakhand, by which the sentence of the revisionist has been affirmed by confirming the judgment and order of Judicial Magistrate, Gairsain, District Chamoli, in Criminal Case No.158 of 2018, whereby the accused was convicted under Section 51 of Wild Life Protection Act, 1972.

5. Admit the revision.

6. Summon the LCR.

7. List this case on 25.08.2025 for final hearing.

(Pankaj Purohit, J.) 08.07.2025 Ravi