STATE Vs. TRILOK & ORS

JUDGEMENT

(1.) The present petition filed by the State seeks leave to appeal against the judgment and order of the Ld.Addl.Sessions Judge in SC No.119/2009 dated 18.05.2011. The impugned judgment convicted two accused i.e. Vijay Pal and Samir and acquitted three co-accused i.e. Pradeep, Trilok and Arjun.

(2.) The prosecution's allegation was that the main accusedSamir had a relationship with a girl in Munirka. This was a source of conflict between him and his friends on the one hand, and Aman (deceased) and his friends such as Kishan and PW-8 on the other hand. It was alleged that some time prior to the incident Samir had been beaten up by Aman and his associates.

(3.) Aman's body was found in a pool of blood in the morning of 05.10.2004; the body had several injuries, including a stab wound on the chest. It was found in Sector 12, R.K.Puram. On being informed, the police reached the spot. It was alleged that eye witness, Mukesh (PW- 8) also reached the spot; his narration was the basis for lodging of the FIR.