STATE OF J&K Vs. PAWAN KUMAR

JUDGEMENT

(1.) Charged under Sections 307/149 RPC and 4/25 of the Arms Act for attacking Mukhtiar Singh with sharp edged weapons and causing him grievous injuries on January 16,1996 at 8 p.m. near his house, the Respondents were acquitted by the leaned Sessions Judge, Samba vide his judgment and order of July 08,2010.

(2.) The State of Jammu and Kashmir has questioned the Respondents' acquittal urging that the trial Court had omitted to appreciate in true and proper perspective the prosecution evidence and its conclusion was contrary to the weight of the evidence. Along with the Appeal, it has moved Motion seeking condonation of 214 days' delay in filing the Appeal.

(3.) Heard learned Senior Additional Advocate General on the merits of the Appeal as well to deal with the State's plea seeking condonation of the delay in filing the Appeal.