Jammu & Kashmir High Court
State Of J&K vs Sat Paul And Anr on 16 August, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
S. No. 10
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SLA No. 17/2018
CrlM No. 1281/2021
in
CONCR No. 11/2018
State of J&K .....Appellant(s)/Petitioner(s)
Through: Mr. Bhanu Jasrotia, GA
Vs
Sat Paul and anr. ..... Respondent(s)
Through: None.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
CONCR No. 11/2018 This is an application filed by the applicant seeking condonation of delay in filing the acquittal appeal against the judgment dated 15.09.2017 passed by learned Principal Sessions Judge, Udhampur.
For the reasons stated in the application, the same is allowed. The delay in filing the acquittal appeal is condoned.
Application is, accordingly, disposed of.
SLA No. 17/2018 This is an application filed by the applicant seeking leave to file the acquittal appeal against the judgment dated 15.09.2017 passed by learned Principal Sessions Judge, Udhampur.
2 SLA No. 17/2018CONCR No. 11/2018
After perusing the judgment dated 15.09.2017, we are of the opinion that the evidence is required to be appreciated. In view of the statements of the witnesses more particularly, PW-Mohd. Ismail, PW-Mohd. Muzaffar and PW- Pawan Abrol, we grant leave to the applicant to file the acquittal appeal.
Application is, accordingly, disposed of.
Registry to diarize the appeal and list the same on 30.08.2022.
(RAJESH SEKHRI) (RAJNESH OSWAL)
JUDGE JUDGE
Jammu
16.08.2022
Neha