STATE GOVT OF DELHI Vs. RAJBIR SINGH

JUDGEMENT

(1.) . Respondents had been tried by the learned Additional Sessions Judge, Delhi with respect to offences punishable under Sections 174/148/149/452/325/326/307/34 Indian Penal Code.

(2.) . The State assails the said Order and seeks leave to appeal against the judgment of acquittal, referred to above, and also condonation of delay in filing the same.

(3.) . The relevant facts of the prosecution case are that information was received at Police Post Bawana from Police Station Narela that a quarrel was going on at Chowk Bawana. Entry was made in Daily Diary No.28 on 6.4.1983. Sub Inspector Mahipal Singh, along with members of his police force, went to Bawana Chowk and was informed that injured had already been removed to Hindu Rao Hospital. SI Mahipal Singh went to Hindu Rao Hospital. He obtained the medico legal reports of Jagan Singh, Khazan Singh besides Zile Singh deceased. Khazan Singh had been declared fit to make statement.