STATE Vs. DEEP CHAND

JUDGEMENT

(1.) Deep Chand (the respondent) and Arvind (a juvenile) were accused in FIR No.233/2010 PS Aman Vihar for an offence punishable under Section 302/34 IPC.

(2.) We are not concerned with Arvind who was referred to the Juvenile Justice Board for trial.

(3.) Vide decision dated October 03, 2012 Deep Chand has been acquitted.