MOHD AFZAL WANI Vs. STATE OF J&K

JUDGEMENT

(1.) "Dies -non" seeks to unveil itself in its true legal character and real contextual spirit. This Latin word has ironically suffered in its texture and legal meaning at the hands of authorities, who as per their own understanding and choice, have been giving different meaning at different times to it.

(2.) WEBSTER (1913) defines "Dies -non" to mean;

(3.) APPELLANT who belongs to noble calling of Medical profession even after being out of service seeks to get "Dies -non" explored for the reasons and the consequences not known.