ZAHOOR AHMAD SHEIKH Vs. UT OF J&K

JUDGEMENT

(1.) Heard on CrlM No. 649/2024, which is an application for correction of typographical error crept in CrlM No. 415/2024, to the extent of word 'Appeal' instead of 'Writ Petition'.

(2.) Application, for the reasons mentioned in it, is allowed. The typographical error crept in CrlM No. 415/2024 is rectified and shall be read as 'Appeal' instead of 'Writ Petition. MA No. 649/2024 is disposed of. CrlM No. 415/2024:

(3.) Heard on CrlM No. 415/2024, which is an application for grant of suspension of sentence and bail pending appeal. The appellant has already completed 16 years of the sentences of his life imprisonment. As per learned Trial Court, the charge proved is of Sec. 376 and 302 RPC. The victim was a 10 year old girl. Learned counsels for the appellant, Amicus Curiae as well as the learned counsel for the Union Territory have submitted that the conviction is based upon recovery of hair strands from the clothes of the deceased, which FSL report discloses is morphology similar to that of appellant. It is also stated by learned counsels for the appellant and learned Amicus Curiae that there is no last seen evidence in this case and the DNA test is inclusive.