STATE Vs. SAIDA

JUDGEMENT

(1.) Present criminal leave petition has been filed on behalf of the State challenging the judgement dated 3rd August, 2019 passed by Additional Sessions Judge (North East), Karkardooma Courts, Shahdara, Delhi acquitting the accused-respondents in FIR No. 203/2016 registered with Police Station Seelampur, Delhi under Sections 302/34 IPC.

(2.) The relevant facts as noted by the Trial Court are as under:-

(3.) Ms. Aashaa Tiwari, learned APP for the State contends that the Trial Court failed to appreciate that Israr @ Guddu (PW-21) and his wife Kamar Jahan (PW-24) had supported the case of the prosecution. In view of the aforesaid, she states that the impugned judgment be set aside and the accused-respondents be convicted.