STATE OF J&K Vs. KHURSHID AHMAD GANIE

JUDGEMENT

(1.) Instant Criminal Acquittal Appeal is directed by the appellant against the judgment and order dtd. 17/7/2013, (impugned herein) rendered by the Court of learned Principal Sessions Judge Bandipora, Kashmir (for short "trial court") in case FIR no. 230/2010 of Police Station Bandipora for commission of offences under Sec. 366/511 RPC in file no. 03/S whereby respondent/accused has been acquitted of the charges leveled against him.

(2.) Being aggrieved of and dissatisfied with the impugned judgment dtd. 17/7/2013, appellant has questioned its legality, propriety and correctness and has sought its setting aside/quashment, and has appealed for the conviction of the respondent/accused on the following grounds:

(3.) In terms of this Court order dtd. 2/6/2022, the instant appeal stands admitted. Learned counsel for the appellant while reiterating the grounds urged in the memo of the acquittal appeal, has vehemently sought setting aside of impugned judgment by canvassing arguments, that the trial court has not rightly appreciated the evidence led by the prosecution and has come to a wrong conclusion of acquittal in favour of the respondent/accused.