MOHINDER PAL Vs. STATE OF J&K

JUDGEMENT

(1.) Present appeal challenges the judgment and order dtd. 5/6/2009, passed by the Division Bench of the High Court of Jammu and Kashmir at Jammu (High Court for short) in Criminal Appeal No. 09 of 1991, thereby dismissing the appeal filed by Appellants-accused and confirming the order of conviction and sentence awarded on 23/3/1991 by learned Sessions Judge, Kathua (Sessions Judge for short) in Trial Case No. 89/1990.

(2.) The facts leading to present appeal are as under:

(3.) Being aggrieved thereby the present Appeal was filed by Accused No.3-Mohinder Pal, Accused No.7-Madan Lal and Accused No.4-Basant Kumar.