LAKHAN SINGH Vs. AMARJEET SINGH

JUDGEMENT

(1.) Leave granted.

(2.) By way of this appeal, complainant of the criminal case arising from FIR No. 211 of 2011 has questioned the order dtd. 29/3/2022 passed by the High Court of Delhi at New Delhi in Crl.M.A. No. 1828 of 2020 in Criminal Appeal No. 453 of 2019, whereby the High Court allowed an application moved by the accused-applicant (appellant before the High Courtrespondent No.1 herein) with reference to Ss. 311 and 391 of the Code of Criminal Procedure, 1973('CrPC', for short.) and directed the Trial Court to take on record the additional evidence and documents, as mentioned in the subject application; and to send the file back along with additional evidence.

(3.) The relevant background aspects of the matter are that the said appeal bearing No.453 of 2019 has been filed by the applicant-respondent No.1 against the judgment of conviction dtd. 15/12/2018 and order on sentence dtd. 19/12/2018, as passed by the Additional Sessions Judge, Tis Hazari Courts, West Delhi in relation to FIR No. 211 of 2011, whereby he was convicted of the offence punishable under Sec. 302 of the Indian Penal Code, 1860('IPC', for short.) and was sentenced to imprisonment for life with fine of Rs.1.00 lakh.