YASH PAL Vs. STATE OF J AND K

JUDGEMENT

(1.) After recording the statements of material witnesses produced by the prosecution to support its Charge under Sections 302/34 RPC and 4/25 Arms Act, against the respondents for committing Murder of Satish Kumar, learned Sessions Judge, Samba acquitted the respondents vide his Order dated 28.6.2010 dispensing with recording of statements of rest of the prosecution witnesses.

(2.) The acquittal of the respondents does not appear to have been appealed against by the State.

(3.) The petitioner-the father of the deceased has approached this Court seeking quashing of respondents acquittal.