STATE Vs. HARISH & ORS.

JUDGEMENT

(1.) The State by this petition seeks leave to appeal against the judgment and order of the learned Additional Sessions Judge, Delhi dated 02.05.2001 and 04.05:2001 in S.C.No. 65/96. The respondents had been made to face trial for the offences punishable under Sections 302/307/323/324/34 IPC.

(2.) By the impugned judgment the Trial Court acquitted all respondents/accused save the first i.e., Harish who had been convicted for the offence punishable under Section 304 Part (1) IPC and sentenced to undergo seven years imprisonment with fine. The said respondent i.e., Harish had appealed to this Court against his conviction and sentence by preferring Crl. A.No. 1324/2002. The order sheet in this case would disclose that on 27th November, 2006 this Court had been made aware of the appeal preferred by Harish and had directed the counsel to report as to what has transpired in that matter.

(3.) The order dated 22.03.2010 in Harish's case i.e., Crl.A.No. 1324/2002 reads as follows :--