MOHD YAQOOB Vs. STATE OF J&K

JUDGEMENT

(1.) First Additional Sessions Judge, Jammu, the trial Court, convicted appellant, Mohd. Yaqoob, under Section 302 of the Ranbir Penal Code on 1 -05 -2003 and sentenced him to suffer imprisonment for life and a fine of Rs.25,000/ - (Rupees twenty five thousand) on 17.05.2003. He, accordingly, submitted his proceedings to this Court for confirmation under Section 374 of the Code of Criminal Procedure, Svt. 1989.

(2.) FACTS , necessary for decision of the reference and the appellants appeal, may be summarized thus:

(3.) A charge under Section 302 RPC was framed by the trial Court on 08 -05 -1999 against the appellant, who denied the charge and claimed to be tried.