Majid Khan vs Union Territory Of J&K And Another
2021 Latest Caselaw 1716 j&K

                                                                          Sr. No. 58

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
CJ Court

Case: Crl A (D) No. 14 of 2021

Majid Khan                                                .....Appellant/Petitioner(s)

                                  Through :- Sh. Muzaffar Iqbal Khan, Advocate

                          v/s

Union Territory of J&K and another                                 .....Respondent(s)

                                  Through :-


      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                     ORDER

The judgment and order of conviction and sentence dated 25.11.2021

has been impugned in this appeal.

Issue notice to the respondents in the appeal as well as on the

application filed for suspension of sentence.

Office is directed to call for the record of the lower court.

List on 12th April 2022.

                       (JAVED IQBAL WANI)                 (PANKAJ MITHAL)
                                  JUDGE                    CHIEF JUSTICE
JAMMU
21.12.2021
SUNIL-I