JAGMANDEEP SINGH Vs. UT OF J&K

JUDGEMENT

(1.) The application has been moved by the applicant-Convict, Jagmandeep Singh for suspension of sentence dtd. 4/5/2022 and stay of the judgment of conviction dtd. 30/4/2022, passed by the trial Court and also for release of the appellant on bail.

(2.) The learned Senior counsel appearing for the applicant has argued that there is no evidence on the file which apparently connects the applicant with the commission of offence for which he has been held guilty and sentenced by the trial court. He has taken the court through the judgment matters passed by the trial court in order to convince the court that there was no evidence on record connecting the accused with the commission of offence. Of course, he has also referred to the statements of some witnesses while arguing the application.

(3.) Learned Additional Advocate General appearing on behalf of the respondent has, however, submitted that the trial Court after thrashing the evidence that was brought on record in the challan and analyzing all the facts and circumstances of the case held the applicant and other accused guilty and convicted accordingly.