RAM NATH Vs. STATE

JUDGEMENT

(1.) THIS is a victim's appeal under the proviso to Section 372 of the Code of Criminal Procedure challenging the judgment dated 21.05.2010 passed by the learned Additional Sessions Judge, Rohini Courts, Delhi, in sessions case No.67/2008 arising out of FIR No.121/2008, registered at P.S. Nangloi, under Section 302/34 IPC.

(2.) IN this case there were originally five accused, three of them were juveniles and, therefore, they were being dealt with by the Juvenile Justice Board. The respondent nos 2 and 3, namely, Sushil @ Anil and Sunil @ Kala have faced trial before the said court and have been acquitted.

(3.) INSOFAR as the recovery of "blood stained clothes" is concerned, although there is recovery of clothes belonging to the accused Sushil, but, since there were no blood stains on them, there was nothing to connect these clothes with the alleged murder of the appellant's son Ram Babu.