Supreme Court - Daily Orders
Karandeep Sharma @ Razia @ Raju vs The State Of Uttarakhand on 16 July, 2019
ITEM NO.25 REGISTRAR COURT. 1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR ANIL LAXMAN PANSARE
Criminal Appeal No(s). 630-631/2018
KARANDEEP SHARMA @ RAZIA @ RAJU Appellant(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
(DEATH CASE TO BE REGISTERED BEFORE LD. REGISTRAR COURT FOR SERVICE
COMPLIANCE. )
Date : 16-07-2019 These appeals were called on for hearing today.
For Appellant(s)
Mr. Sadashiv, AOR
For Respondent(s)
Mr. Aviral Saxena, Adv.
Mr. Saurabh Trivedi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Original records have been received but whole noting portion of original Trial Court record is in vernacular language. Let it be sent back to the concerned Court for translation into English language in terms of Circular No.F.No.70/Judl./2010 dated 18.11.2010 and as per this Hon'ble Court's order dt. 20.11.2018 in Crl.A.No.1256/2017, thereafter matter be listed before this Court on 22.10.2019. Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.07.18 16:54:45 IST
Reason: ANIL LAXMAN PANSARE
Registrar