STATE Vs. RAM NATH CHOUDHARY

JUDGEMENT

(1.) By the present Leave Petition filed under Section 378(1) of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.'), the State seeks enhancement of sentence pursuant to the judgment dated 23.09.2019 passed by Additional Sessions Judge, Special Judge (NDPS), North District, Rohini Courts, New Delhi, whereby the respondents (accused persons before the Trial Court) were convicted for the offences punishable under Sections 304(II)/34 of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) The brief facts of the case, as recorded by the learned Trial Court are reproduced as under:

(3.) On completion of the investigation, a charge sheet was filed against the accused persons and charges for the offences under Section 302/34 of IPC were framed against them to which they pleaded not guilty and claimed trial, however, accused Govind was declared as a juvenile and proceedings qua him were initiated before Juvenile Justice Board.