ABDULLAH SOFI AND ANR. Vs. STATE AND ANR.

JUDGEMENT

(1.) Convicted and sentenced, by learned Sessions Judge, Budgam, vide his judgment and order of August 20, 2007, to imprisonment for Life and fine of Rs.10,000/-, with Default sentence of six months, under Section 302 RPC, for committing the Murder of Ms. Saleema, his niece, on April 25, 2000, at village Peth Sharan, Beerwah, Kashmir, Abdullah Sofi, the appellant, has filed this Appeal seeking setting aside of the learned Sessions Judge's aforementioned judgment and order.

(2.) Finding a case for trial, the appellant was charged under Sections 302, 376/511 RPC by the learned Sessions Judge, Budgam, hereinafter to be referred as the 'trial Court', for short.

(3.) Pleading 'Not Guilty' to the charge, the appellant claimed to be tried.