ROYAL SINGH Vs. UT OF J & K

JUDGEMENT

(1.) CrlM No. 844/2020 in Crl A (D) No. 15/2020 :

(2.) The alleged occurrence of 29.8.2009 resulted into the death of Amandeep Singh who was stated to be shot by the accused Jatinder Singh with desi-katta outside his house. The appellant was also stated to accompanying the said Jatinder Singh and holding pistol at the time of occurrence. FIR 247 of 2009 was registered with police station Gandhi Nagar, Jammu in connection with the occurrence. Later on SIT also came to be constituted and more persons were made accused in the case for their alleged post occurrence role. It may be mentioned herein that nine accused were charge sheeted in the challan and six accused stand acquitted by the trial court whereas two of the accused died during the trial.

(3.) The appellant has filed application for suspension of order of execution of sentence and releasing him on bail on the ground that there is no legal evidence upon which the conviction and sentence has been based. Further as the convict is in custody for the last more than ten years and there may not be possibility of the appeal being heard therefore the sentence of the appellant be suspended and admitted to bail.