WAKILA Vs. STATE

JUDGEMENT

(1.) THIS appeal under Section 372 Cr.P.C has been preferred by the appellants against the judgment dated 26th October 2010 passed by learned ASJ-II-NE, Rohini Courts acquitting the accused persons from the charges under Sections 366/365/376/343 read with Section 34 IPC. The appellant Wakila was the complainant in the case.

(2.) THE learned Sessions Judge after recording entire evidence analyze the evidence and came to following conclusions: