SHER SINGH DAGAR Vs. SUMIT SAUNDAL AND ANOTHER

JUDGEMENT

(1.) This appeal by special leave arises out of a judgment and order dated 30th May, 2012 passed by the High Court of Delhi in Criminal Appeal No. 1472 of 2011, whereby Crl.L.P. No. 95 of 2012 and Crl. Appeal No. 1472 of 2011 challenging the acquittal of Respondent No.1 for an offence punishable under Section 302 of the Indian Penal Code (in short 'the IPC') have been dismissed and the acquittal of the said respondent by the trial Court affirmed.

(2.) Respondent No. 1 - Sumit Saundal, was tried for offences punishable under Sections 498-A, 302 and 304-B of the IPC. By a judgment and order dated 28th September, 2011 the trial Court eventually acquitted the said respondent for the offence of murder punishable under Section 302 IPC, while convicting him for offences punishable under Sections 498-A and 304-B of the IPC.

(3.) Aggrieved by the judgment and order and order afore-mentioned the State and the father of the deceased victim preferred Crl.L.P. No. 95 of 2012 and Criminal Appeal No. 1472 of 2011 challenging the acquittal of the respondent. The said appeals were, as noticed above, heard and dismissed by a Division Bench of the High Court of Delhi vide judgment and order dated 30th May, 2012. The present appeal, by special leave, filed by the complainant - father of the deceased assails the correctness of the said judgment and order.