State Of J&K vs Krishan Lal
2022 Latest Caselaw 1477 j&K

                                                                         Sr. No. 10


     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                                                         SLA No. 33/2018
                                                         c/w
                                                         CRA No. 16/2018
State of J&K                                        .....Appellant(s)/Petitioner(s)
                        Through: Ms. Chetna Manhas, Advocate vice
q
                                 Mr. Ravinder Gupta, AAG.
                   vs
Krishan Lal                                                   ..... Respondent(s)
                        Through: None.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
       HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                     ORDER

SLA No. 33/2018

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

and it is not the case that the prosecution witnesses have not supported the

prosecution case in total, rather we find that the matter requires appreciation of

evidence.

In view of this, we allow the present application seeking leave to file

the appeal. Applicant is permitted to file the appeal.

The present application is, accordingly, disposed of.

CRA No. 16/2018

Notice be issued to Mr. Mumtaz Chowdhary, Advocate.

List on 30.11.2022.

                         (PUNEET GUPTA)                  (RAJNESH OSWAL)
                              JUDGE                           JUDGE

Jammu
19.10.2022
Sahil Padha