ZILE SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) APPELLANT Zile Singh, father of deceased Seema impugns the order dated 24.11.2010 passed by the learned Additional Sessions Judge (ASJ) by virtue of the newly added provision i.e. proviso to Section 372 Code of Criminal Procedure

(2.) SEEMA died on 17.05.2007 due to asphyxia on account of ante mortem hanging leading to filing of charge -sheet under Section 173 Code of Criminal Procedure against the present Respondents i.e. husband and parents -in -law of the deceased and four others i.e. elder brothers of the husband and their wives.

(3.) TWO elder brothers of the Respondent Umesh and their wives were discharged by order dated 11.08.2009 passed by the learned Additional Sessions Judge whereas charges for the offence punishable under Section 498 -A/304 -B/34 IPC were framed against the Respondent i.e. the husband and parents in law.