Ut Of J&K vs Respondent(S)
2024 Latest Caselaw 2047 j&K

Jammu & Kashmir High Court

Ut Of J&K vs Respondent(S) on 7 October, 2024

                                                                                   2
    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU


                                                           Crl LP(S) No. 25/2024


    UT of J&K                                            .....appellant/petitioner(s)



                         Through: Mr. Sumit Bhatia, GA.
q




                    vs
                                                                     ..... Respondent(s)
Mohd. Shafi & Ors.
                         Through:
Coram: HON'BLE MR. JUSTICE MOHD. YOUSUF WANI, JUDGE


                                         ORDER

07.10.2024

The instant criminal appeal has been filed by the UT of J&K through SHO Police Station, Pouni, impugning the judgment of acquittal dated 30.04.2024 passed by the Court of learned Principal Sessions Judge, Reasi, in Criminal file no. 190/2013 titled "UT of J&K vs. Mohd. Shafi & Ors.", bearing FIR No. 55/2012, offences under Sections 302, 307, 458, 366, 382, 376, 147, 148, 323, 120-B RPC. The respondents as per the impugned judgment have faced trial on the charge of the offences, out of which some offences are punishable with a sentence of death or life imprisonment.

As per the High Court Rules, the instant appeal cannot be heard by a Single Bench.

Accordingly, Registry is directed to list the instant appeal before the Roster Division Bench in the regular cause list.

(Mohd. Yousuf Wani) Judge

Jammu 07.10.2024 Abinash