LATIF KHATANA AND ANOTHER Vs. STATE OF J&K

JUDGEMENT

(1.) The CMP no. 2/2017 was filed as back as on 22.08.2017 on behalf of the appellants who are both brothers and stated to be the sons of Ghani Khan. They stand convicted for commission of offences in the case arising out of FIR no. 85/2000 registered by Police Station, Kangan, under Sections 302, 392 RPC read with Section 34 RPC by the judgment dated 30th September, 2008 and sentenced to life imprisonment by the order dated 4th October, 2008.

(2.) So far as the custody is concerned, it has been submitted that the applicants were arrested on 19.10.2000 by the police and were put in judicial custody from 15.11.2000.

(3.) The appellants had assailed the judgment of the Sessions Court, Srinagar, by way of the Criminal Appeal no. 2 of 2009 which appeal is pending consideration till date.