MOHD SHAFI DAR Vs. STATE

JUDGEMENT

(1.) NOOR Mohd. Dar, was injured at his shop, and on the road abutting, situated at Humhama, Budgam, Kashmir, in the afternoon of April 23, 2004, with a knife. His father lodged a Report with Station House Officer, Police Station, Budgam to the effect that he had gone to offer Assar prayers in a Mosque, that Mohd. Shafi Dar and Mushtaq Ahmed Dar, the appellants armed with knife and churi, attacked his son NOOR Mohd. at the shop and again at the road abutting where, injured he reached, with the help of M/s. Zahoor Ahmed, Mohd. Ahsraf, Bilal Ahmed and Riyaz Ahmed Bhat, with the intention to commit his murder.

(2.) FIR No. 138/2004 was registered at Police Station, Budgam under Sections 307, 452 and 120-B RPC in this respect.

(3.) AFTER completion of the investigation, a Final Police Report was laid with the Chief Judicial Magistrate, Budgam, who committed it to the Sessions where all the appellants were charged under Sections 302, 452, 120- B, RPC.