STATE GNCT OF DELHI Vs. JASPREET SINGH

JUDGEMENT

(1.) Crl.M.A No.12718/2010 This is an application seeking condonation of delay in filing the leave petition. For the reasons stated in the application delay is condoned. CRL.LP No.248/2010

(2.) This is a petition under Section 378 of Code of Criminal Procedure by the State against the judgment dated 25th August, 2009 passed by Additional Sessions Judge acquitting the respondent of the charges under Section 302 of Indian Penal code in FIR No. 381/2003, PS Hari Nagar acquitting him of the charge of killing his father Sh.Joginder Singh.

(3.) The case of the petitioner is that on 26th August, 2003, in House No. K-44A, First Floor, Fateh Nagar, the dead body of Sh. Joginder Singh, Son of late Sh. Mangal Singh was found on a double bed with injuries on the right side of the head. The walls and the almirah in the room had blood stains.