State Th. Cbi vs Raman Kumar
2021 Latest Caselaw 435 j&K

                                                                  Sr. No. 214


               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU

                                             SLA No. 09/2013
                                             in
                                             CRAA No. 66/2013

State Th. CBI
                                                               ...Petitioner(s)
                          Through:- Ms. Monika Kohli, Advocate

                                     V/s
Raman Kumar
                                                              ...Respondent(s)
                          Through:- Mr. G. S.Thakur, Advocate

CORAM:          HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                  ORDER

SLA No. 09/2013

Heard.

Learned counsel for the petitioner-appellant submitted that a judgment

of conviction was passed against the respondent by the trial court i.e., Court

of learned Chief Judicial Magistrate, Jammu which has been set aside by

appellate court i.e., Court of learned Addl. Sessions Judge, Jammu thereby

acquitting the respondent.

According to learned counsel, the fact that the two courts below have

expressed different views with regard to the culpability of the respondent is

a good enough ground for grant of leave to file the appeal.

Having regard to the arguments advanced by learned counsel for the

petitioner, a case for grant of leave is made out. Accordingly, leave is

granted for filing the appeal against the impugned judgment of the learned

appellate court.

Application stands disposed of.

Appeal is taken on board.

CRAA No. 66/2013

Heard.

Appeal is admitted to hearing.

Trial court record be summoned.

List for final hearing on 06.05.2021.

(SANJAY DHAR) JUDGE

JAMMU 05.04.2021 Bir

BIR BAHADUR SINGH 2021.04.07 11:26 I attest to the accuracy and integrity of this document