MOHD ASHRAF & ANR Vs. STATE OF JAMMU AND KASHMIR
LAWS(SC)-2019-3-67
SUPREME COURT OF INDIA
Decided on March 05,2019

Mohd Ashraf And Anr Appellant
VERSUS
STATE OF JAMMU AND KASHMIR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) These appeals have been filed against the judgment dated 16.11.2018 passed by the High Court by which the criminal appeal filed by the appellants is dismissed.;


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