HASSAN LONE Vs. STATE OF J&K

JUDGEMENT

(1.) THE appellant has been held guilty and convicted by the Sessions Judge, Pulwama, for the offence punishable under sections 373/511 RPC and sentenced to one yearâ„¢s rigorous imprisonment and to a fine of Rs.200/ -.

(2.) THIS appeal challenges the legality and the validity of the said order of conviction and sentence,

(3.) THIS order of conviction emerged from the trial of the case which emanated from the report of investigation filed in respect of FIR No.173 of 1991 P/S Awantipora for the offence under sections 373/511 RPC. The facts of the case need to be briefly noticed: -