PAWAN KUMAR Vs. STATE

JUDGEMENT

(1.) Heard Mr. Sunil Sethi, learned senior counsel for the appellant and Mr. Rajesh Thapa, learned Deputy Advocate General for the State on this application, seeking suspension of sentence.

(2.) It appears that the appellant along with his brother Ashok Kumar were implicated in the case arising out of FIR No.234/2009 on 14/12/2009 registered by the Police Station, Reasi under Ss. 302/34 RPC.

(3.) Mr. Sethi has pointed out that a civil dispute regarding land which has been sold by the relative of Joginder Singh to the appellant was a subject matter of the civil litigation.