VIJAY CHAUDHARY Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned Additional Sessions Judge in Sessions Case No.11/96 dated 21-8.1997 and 27.8.1997 respectively.

(2.) The short question which arises for determination of this case is whether the offence under Section 302 or 304 Part II is made out or not in the facts and circumstances of this case?

(3.) The police station, Saraswati Vihar, received DD No.18A on 6.9.1988 which was handed over to SI Deep Chand. He went to the spot, 15 Harsh Vihar, along with Constable Narender Kumar and Constable Bansi Lal where ASI Ranjeet Singh along with Constable Ram Singh and Harpool Singh were already present. He saw blood in the drawing room of the said house. The appellant Vinay Chaudhary was apprehended by the people of the locality.