Madan Gurung Vs State Of Sikkim

Sikkim High Court 21 Feb 2024 Criminal Appeal No. 39 Of 2023 (2024) 02 SIK CK 0014
Bench: Division Bench

Judgement Snapshot

Case Number

Criminal Appeal No. 39 Of 2023

Hon'ble Bench

Meenakshi Madan Rai, J; Bhaskar Raj Pradhan, J

Advocates

Umesh Ranpal, Thinlay Dorjee Bhutia, Yadev Sharma, Sujan Sunwar

Judgement Text

Translate:

Meenakshi Madan Rai, J

Heard Learned Counsel for the Appellant.

Issue Notice to the State-Respondent.

Learned Public Prosecutor is present for the State-Respondent on advance Notice and waives formal Notice.

Admit the Appeal.

Call for the records from the Learned Trial Court.

Let Paper-Books be prepared.

List on 01-04-2024.

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Case Metadata
  • Ck Citation: (2024) 02 SIK CK 0014
  • Coram: Meenakshi Madan Rai, J; Bhaskar Raj Pradhan, J
  • Bench: Division Bench
  • Advocates: Umesh Ranpal, Thinlay Dorjee Bhutia, Yadev Sharma, Sujan Sunwar
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