MOHD BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) THIS judgment will lift the veil of this appeal, which is on the board of this Court for last 20 years.

(2.) IN order to notice the facts, it is necessary to give the brief resume of the facts, the womb of which has given birth to the instant appeal.

(3.) ON 25"August, 1983 at 2 AM, Ghulam Hassan Khan deceased made a verbal report in police station Kupwara which was entered in Naqlimad i.e. daily diary of police station Kupwara as report No.34. The allegations contained in the said report are as under; -