KIMOD KUMAR RAJU Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.C. No. 4357/2011

(2.) IN pursuance to order dated 21.12.2011, respondent no. 2 namely Ms. Pooja, D/o Mr. Sadan, R/o 7 35/4 -B, Gali No. 11, Mandawali, Delhi -92, is personally present in the court with her counsel Ms. Khairul Nisa. W/ASI Rajesh, ZO of the case has already present in the court and has identified her as respondent no. 2.

(3.) LEARNED counsel for the petitioner has submitted that after full trial of the case, vide judgment dated 16.09.2011, the petitioner has been acquitted from all the charges against him. However, when he received certified copies of the judgment then he came to know about that in the said judgment, it is recorded, the petitioner is husband of respondent no. 2. He informed respondent no. 2 about her statement and asked her as to whether on 16.09.2011 while the recording of her statement she stated that "accused is now my husband".