RAMESH CHILWAL @ BOMBAYYA Vs. STATE OF UTTARAKHAND
LAWS(SC)-2012-7-50
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on July 20,2012

RAMESH CHILWAL @ BOMBAYYA Appellant
VERSUS
STATE OF UTTARAKHAND Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the appellant as well as for the respondent- State.
(3.) On 9th April, 2012, this Court issued notice confining to the question of sentence only that too for clarifying that all the sentences to run concurrently.;


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