JOGINDER PAL Vs. STATE OF J&K

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 05.01.2012 and order of sentence dated 06.01.2012 formulated by learned Sessions Judge, Rajouri in Sessio'ns Case File No. 25-A/Session titled "State Vs. Joginder P'l" by virtue whereof the appellant (hereinafter to be referred to as accused) has been convicted of offence under Section 302 RPC and sentenced to simple imprisonment for life and a fine of Rs.5000/-, in default to undergo further imprisonment for one month. Aggrieved of his conviction and sentence, the accused has preferred the instant appeal. Reference has also been made by the learned Sessions Judge for confirmation of life sentence slapped on the accused. Appeal and the Confirmation Reference were heard together.

(2.) Prosecution version is as follows:-

(3.) Brief resume of prosecution evidence is reproduced herein below:-