DINESH SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) The instant Criminal Conviction Appeal is directed by the appellants against the judgment and order dtd. 29/12/2012 and order of conviction and sentence passed on 31/12/2012 ( for brevity 'impugned orders) rendered by the Court of 1 st Additional Sessions Judge, Jammu in file No. 188/Challan titled State vs. Dinesh Singh and others, ( for brevity 'Trial Court') whereby, the Trial Court had found appellants guilty of offence punishable under Sec. 341, 307/34 RPC and convicted and sentenced to rigorous imprisonment for five years.

(2.) The said impugned order dtd. 31/12/2012 recorded by the Trial Court has been challenged in this appeal by the appellant, precisely on the following grounds.

(3.) Mr. Amit Gupta, AAG learned counsel for the respondent, percontra, has supported the impugned judgment of conviction awarded by the Trial Court. He submits trial court has not only given a well reasoned judgment, but also buttressed it with specific reasons warranting no interference.