JAGDISH RAJ Vs. STATE

JUDGEMENT

(1.) Appellant vide judgment impugned dated 18.08.2009 has been convicted for having committed murder punishable under Section 302 RPC. After hearing on quantum vide order dated 19.08.2009 has been sentenced to undergo imprisonment for life and fine of Rs.2,000/-.

(2.) The learned trial court has submitted the proceedings of the case for confirmation of the sentence as required in terms of Section 374 CrPC. Same stand registered as Confirmation No.16/2009.

(3.) Registration of the case as Crime No.34/1998 P/S Nowshera Rajouri on completion of investigation has culminated in filing the Charge sheet (Challan) before the Court of Judicial Magistrate First Class (Sub Judge) Nowshera on 206.1998 for commission of offence punishable under Section 306 RPC. Learned Magistrate on the same date committed the case to the Court of Sessions Judge Rajouri.