Alok Singh, J. - (1.) Mr. Dinesh Chauhan, learned Counsel for the revisionists.
(2.) Mr. S.S. Adhikari, learned A.G.A. for the State of Uttarakhand/ respondent.
(3.) With the consent of both the parties, this revision is being finally heard and decided at the admission stage. Brief facts of the present revision are that one Parveen Singh was challenged under section 8/20 of Narcotic Drugs And Psychotropic Substances Act. In Session Trial No. 13 of 2009, State v. Parveen Kumar , statement (Examination in Chief) of P.W. 1 Arjun Singh was recorded. In his examination in chief P.W. I stated "accused Parveen Kumar during investigation disclosed him that Charas was of Dham Singh S/o Bahadur Singh R/o Village Ghansi. Accused was told to deliver this Charas to Jodh Singh Hotel wala of Bharodi. This fact is also mentioned by P.W. 1 in the Recovery memo".;