State vs Abdul Qayoom And Anr
2021 Latest Caselaw 47 j&K

                                                                                    Serial No.108

                                HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU
                                             (Through Virtual Mode)
                                                               Crl Ref (L) No. 01/2021

           State                                                           ...Appellant(s)
                                            Through:- None
                     V/s
           Abdul Qayoom and anr.                                           ...Respondent(s)
                                            Through:-
           CORAM:

           HON'BLE MR. JUSTICE ALI MOHAMMAD MAGREY, JUDGE
           HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                                     ORDER

This criminal reference is registered on the request of learned

Additional Sessions Judge, Rajouri seeking confirmation of the judgment of

conviction rendered in F.I.R No. 81/2014 of Police Station, Rajouri for the

commission of offence under Sections 302/307/326 and 109 RPC and 3/30

Arms Act against the convicts.

We have perused the reference and considered the matter. We

feel appropriate to seek assistance of the learned Government counsel,

therefore, notice be issued to learned Advocate General for making

arrangement of a counsel in the matter.

In the meanwhile, the Registrar Judicial shall ensure the

preparation of the paper book and scanning of the trial Court record along

with the judgment with copy in advance to the assisting counsel.

Registry shall also ensure listing of the conviction appeal, if

any, filed by the convicts.

List on 16.03.2021.

                                            (Puneet Gupta)     (Ali Mohammad Magrey)
                                                 Judge                        Judge
           JAMMU
           02.02.2021
TARUN KUMAR GUPTA
           Tarun
2021.02.02 15:05
I attest to the accuracy and
integrity of this document