SWARAN SINGH Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) This appeal arises out of the judgment and orderpassed by the High court of Jammu and Kashmir in Criminal Appeal 'no. 15 of 1985 and Criminal Reference for confirmation Case No. 15 of 1985.

(2.) The appellant - Swaran Singh was tried alongwith Mohinder Singh for causing death of Kesar Singh and injuries to Man Singh. The Trial court convicted Mohinder Singh under S. 302 and 307 RPC. Swaran Singh was convicted under S. 302 and 307 both read with Section 109 RPC.

(3.) The High court confirmed the conviction and sentence of both the accused. Both of them then filed Special leave petition in this court. Special leave petition of Mohinder Singh was rejected and only Swaran Singh was grant d leave to file an appeal.