State Of J&K vs
2021 Latest Caselaw 499 j&K

                                                                   S. No.217
                HIGH COURT OF JAMMU AND KASHMIR
                              AT JAMMU

                                                Crl LP No. 64/2019
                                                c/w
                                                CrlA (AS) No. 19/2019
                                                (Through Video Conferencing)


     State of J&K                                                 ...Petitioner(s)

                      Through :- Mr. Aseem Sawhney, AAG
                     v/s
                      <




't
     Tariq Hussain                                            .....Respondent(s)

                     Through :- Mr. Sidhant Gupta, Advocate


Coram:          HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE


                                       ORDER

Crl LP No. 64/2019

I have heard the learned counsel for the parties and gone through the

impugned judgment.

Learned counsel for the petitioner has contended that even though

family members of the deceased have supported the case of the prosecution, yet

the learned trial Court has disbelieved their statements on the ground that their

statements have not been corroborated by independent witnesses. This

observation of the learned trial Court, according to learned counsel for the

petitioner, is not in accordance with law.

Having heard learned counsel for the parties and having regard to

the contentions raised by the learned counsel for the petitioner, a case for grant of

leave to file appeal is made out. The application is, therefore, allowed and the

petitioner is granted leave to file appeal against the impugned judgment.

Main appeal is taken on Board.

CrlA (AS) No. 19/2019

I have heard the learned counsel for the parties.

The appeal is admitted to hearing.

Record of the trial Court be summoned.

Registry shall prepare the paper book and process the case for final

hearing.

List on 26.07.2021.

(SANJAY DHAR) JUDGE JAMMU 22.04.2021 Paramjeet