JAI NARAIN Vs. BRAHAM SINGH

JUDGEMENT

(1.) PETITIONER is the brother of deceased, who is aggrieved by impugned order of 10th February, 2006 vide which respondent No.1- accused has been acquitted in FIR No. 485/1997, under Sections 302 of the IPC, registered at police station Punjabi Bagh, Delhi. Holding that prosecution has failed to substantiate the case against respondent No.1- accused, the trial court has acquitted first respondent herein.

(2.) THE trial court proceeds to acquit respondent No.1-accused by holding that in circumstantial evidence case, the conduct of the respondent No.1-accused militates against his being guilty of the offence in question. The finding returned by the trial court on this aspect is as under:-

(3.) ON the motive aspect, the finding returned by the trial court is as under:-