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Judgment
5 paragraphs · 102 wordsMeenakshi Madan Rai, J
It is submitted by Learned Counsel for the Appellant that the evidence of two Psychiatrists, i.e., Dr. Satish Rasaily and Dr. Bibhusan Dahal, who treated the Appellant, have been recorded before the Learned Trial Court. That, the Counsel for the Appellant opted to drop the Assistant Superintendent of Prison Mr. Renu Raj Chettri as a witness as the required information has been obtained from the above mentioned two Psychiatrists.
In view of the submissions, let the evidence recorded by the Learned Trial Court be taken on record.
Supplementary Paper-Books be prepared.
List the matter after the Winter Vacation.