MOHAMMAD IQBAL Vs. STATE OF J&K

JUDGEMENT

(1.) By medium of this Criminal Appeal, Judgment and order both dated 30.11.2013 passed by learned Sessions Judge Bhaderwah recording conviction and awarding sentence, are assailed.

(2.) For confirmation of sentence of life imprisonment, reference in terms of Sec. 374 Crimial P.C. (State Code) has been made, same is registered as Confirm No.27/2013.

(3.) Learned counsel for the appellant at the very outset argued that there may be little scope for denying the occurrence but alleged act committed by the appellant does not fall within the ambit of Sec. 300 RPC punishable under Sec. 302 RPC. The act committed at the most may fall within the ambit of Sec. 326 RPC and even if the extreme view is taken, it may attract applicability of Sec. 304 Part-II RPC.