LAWS(J&K)-2009-4-51

SAT PAL Vs. STATE

Decided On April 15, 2009
SAT PAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) JAGATTAR Singh, a resident of Village Kothe Netar Barnai, was murdered at his house while he was sleeping with his wife and two minor daughters on May 19, 1992 at about 10.30 p.m. Faiz Singh, PW -4, his father, too was injured by the assailants on the same day.

(2.) EIGHTEEN persons, found involved in the incident by the police, were sent for trial of the Murder of Jagattar Singh and causing injuries to his father.

(3.) ACQUITTING others, learned Second Additional Sessions Judge, Jammu, the trial Court, has convicted Sat Pal, Joginder Lal and Naresh Kumar, sentencing them to: -