Jammu & Kashmir High Court
State Of J&K vs Farman Ali And Another on 11 October, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 2
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SLA No. 72/2016
c/w
CONCR No. 65/2016
State of J&K .....Appellant(s)/Petitioner(s)
q
Through: Mr. Ravinder Gupta, AAG
vs
Farman Ali and another ..... Respondent(s)
Through: Ms. Mandeep Reen, Advocate for R-1
Mr. Vastav Sharma, Advocate for R-2
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
CONCR No. 65/2016
This is an application seeking condonation of delay in filing the acquittal appeal.
For the reasons stated in the application coupled with no objection from the other side, the delay in filing the acquittal appeal is condoned.
Application is, accordingly, disposed of.
SLA No. 72/2016 This is an application seeking leave to file the acquittal appeal against the judgment dated 08.10.2015 delivered by learned Additional Sessions Judge, Kathua.
We have gone through the judgment passed by the trial court. We are of the opinion that the matter requires appreciation of evidence and the same can be done only if, we grant leave to the applicant to file the appeal. Accordingly, we grant leave to the applicant to file the acquittal appeal.
Application is, accordingly, disposed of.
2 SLA No. 72/2016CONCR No. 65/2016 Registry to diarize the appeal and list the same on 21.10.2022. Name of Ms. Mandeep Reen, Advocate be also reflected in the cause list.
(RAJESH SEKHRI) (RAJNESH OSWAL)
JUDGE JUDGE
Jammu
11.10.2022
Neha