STATE OF J&K Vs. DEEPAK SINGH SALATHIA

JUDGEMENT

(1.) Crl LP No. 23/2020

(2.) We have gone through the judgment dtd. 23/10/2018 passed by the learned Principal Sessions Judge, Samba in case titled "State Vs. Deepak Singh Salathia and another" for commission of offences under Sec. 302/201/34 RPC, 4/25 Arms Act.

(3.) In view of the statements made by the brothers of the deceased, we are of the view that leave is required to be granted to the applicant to file the acquittal appeal.