STATE Vs. GURJINDER SINGH @ BARJINDER SINGH

JUDGEMENT

(1.) THE present leave to appeal petition is directed against the judgment dated 27.08.2012 acquitting Gurjinder @ Barjinder Singh and Birju Dass for offences punishable under Section 302/201/34 of the Indian Penal Code (IPC for short) in prosecution arising out of FIR No.156/2009, Police Station Mukherjee Nagar.

(2.) GURJINDER @ Barjinder Singh is a former police officer in Delhi Police and Birju Dass is a chhole wala. The allegation is that they had caused injuries to Harminder Singh, a suspended police officer of Police Station Mukherjee Nagar which had ultimately resulted in his death on 28.05.2009 after being admitted to Hindu Rao Hospital on 22.05.2009.

(3.) WE have considered the contention raised by the learned Prosecutor but we do not find any merit in the same and agree with the findings and opinion of the Trial Court.