JITENDER Vs. MANOHAR LAL

JUDGEMENT

(1.) The present appeal is filed against the order of sentence dated 16.4.2010 passed by the learned ASJ, Delhi in SC No.147/2009 titled State vs. Manohar Lal & Ors., FIR No.221/2004 under Section 308/506/34 IPC P.S. Prasad Nagar on behalf of the complainants.

(2.) The brief facts leading to the filing of present appeal are as under:-

(3.) The case was committed to Sessions wherein charge under Section 308/34 IPC was framed against the respondents.