JAVED IQBAL Vs. STATE OF J&K

JUDGEMENT

(1.) Ia No.1/2018

(2.) We have heard Mr. P.N.Raina, learned senior counsel who appears for the appellant and Mr. A.M.Malik, Dy. AG for the State.

(3.) The appellant was implicated in FIR No.159/1998 registered at Police Station, Bhaderwah for the commission of offence under Section 302/34 RP.C. The appellant was subjected to trial, where after vide judgment dated 9 th of May, 2012, he was convicted for commission of offence with which he was charged. An order dated 11th May, 2012 was passed whereby the appellant was sentenced to rigorous imprisonment for life and a fine of Rs.10,000/- by the Principal Sessions Judge, Jammu.