State Of J&K vs Sehdev Singh ...
2022 Latest Caselaw 305 j&K

                                                                          Serial No. 47



          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                                      Crl LP No. 69/2019
                                                      In
                                                      CrlA (AS) No. 24/2019

State of J&K                                          ...Appellant(s)/Petitioner(s)
                          Through:-    Mr. Raman Sharma, AAG
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                              v/s

Sehdev Singh                                    ...Non-applicant(s)/Respondent(s)

                          Through:-    None

    Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                           ORDER

Crl LP No. 69/2019

Through the medium of instant application, leave is being

sought to file appeal against judgment dated 29.12.2018 passed by the Court

of Special Judge Anti Corruption, Jammu in case titled as "State vs. Sehdev

Singh".

It is being stated in the application that the evidence led by the

prosecution before the trial court sufficiently connected the accused persons

with the commission of the offences and that the charges levelled against the

accused persons stands established on the basis of substantial evidence led in

the matter and despite that, the trial court failed to appreciate the prosecution

material evidence on record and consequently acquitted the accused persons.

The evidence led by the prosecution is stated to have been overlooked while

considering the matter for final disposal and as in the process caused serious

prejudice to the applicant.

Heard learned and perused the record.

Sufficient material seemingly is on record warranting grant of

leave to the applicant for filing the appeal against judgment of acquittal

dated 29.12.2018.

Application is accordingly, allowed.

Registry to prepare and also to furnish the paper book to

appearing counsel for the parties.

List the main appeal on 13.03.2022.

(JAVED IQBAL WANI) JUDGE

Jammu 02.03.2022 SUNIL-I