PAPPI MOHAMMAD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) State of Himachal Pradesh vs. Pappi Mohammad, was affirmed and the appeal filed by the accused was dismissed.

(2.) The brief facts, giving rise to the present revision petition, can succinctly be summarized as under:

(3.) Feeling aggrieved, the accused/convict preferred an appeal before the learned Sessions Judge, against the judgment of the learned Trial Court, which was dismissed, hence the instant revision petition.