SUBHASH AGGARWAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) Filicide or suicide is the vexing question in the above case where a father was tried and convicted under Sec. 302 of the Indian Penal Code, 1860 ['the I.P.C.'] read with Sec. 25/27 of the Arms Act, 1959. The Trial Court sentenced the accused to imprisonment for life under Sec. 302 and rigorous imprisonment respectively of one year and seven years for offences under Ss. 25 and 27 of the Arms Act, 1959 besides a fine of Rs.1,000.00 with default sentence, confirmed by the High Court.

(3.) We heard Mr. Varun Dev Mishra, learned counsel appearing for the appellant and Ms.Aakanksha Kaul, learned counsel representing the State.