State Of J&K vs Mehtab Ahmed And Anr
2022 Latest Caselaw 1172 j&K

                                                                    S. No. 9


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU
                                                 SLA No. 22/2017
                                                 in
                                                 CONCR No. 22/2017

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


                      Through: None
                 Vs
Mehtab Ahmed and anr.                                       ..... Respondent(s)


                      Through: Respondent No. 1 in person

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
       HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

CONCR No. 22/2017

This is an application filed by the applicant seeking condonation of

delay in filing the acquittal appeal against the judgment dated 12.04.2016 passed

by learned Additional Sessions Judge, Rajouri.

For the reasons stated in the application, the same is allowed. The

delay in filing the appeal is condoned.

Application is, accordingly, disposed of.

SLA No. 22/2017

This is an application filed by the applicant seeking leave to file the

acquittal appeal against the judgment dated 12.04.2016 passed by Additional

Sessions Judge, Rajouri.

CONCR No. 22/2017

We have gone through the judgment passed by the learned trial court

and it is not that the prosecution witnesses have turned hostile, rather, the

evidence led by the prosecution is required to be appreciated by this Court, as

such, we are granting leave to the applicant to file the appeal.

Application is, accordingly, disposed of.

Registry to diarize the appeal and list the same on 12.09.2022.

                            (RAJESH SEKHRI)               (RAJNESH OSWAL)
                                 JUDGE                         JUDGE

Jammu
26.08.2022
Neha