STATE Vs. DILBAGH RAI BHOLA AND ORS

JUDGEMENT

(1.) The record of the lower court has been received. We have heard learned counsel for the parties. The instant petition has been filed under Section 378(1) of the Code of Criminal Procedure by the State seeking leave to appeal against the judgment dated 25th May, 2010 passed by the Ld. Additional Sessions Judge (East) FTC, E-Court Karkardooma Court, Delhi in Sessions Case No.81/09.

(2.) The case arose from FIR No.167/2002 registered by the police under Sections 304/498A/406/120B/34 of IPC which was registered by the police station Geeta Colony. One Sh. Roshan Lal, resident of Jind, Haryana had two sons, namely, Dilbagh Rai Bhola and Rajender Kumar @ Nitu and two daughters Suman Rani and Chancal.

(3.) Sh. Prithviraj Bhola, a resident of Geeta Colony, Delhi has one son Jagmohan Bhola and a daughter Rashmi.