DURGA DEVI Vs. VINOD KUMAR SHARMA

JUDGEMENT

(1.) Crl.Rev.P.364/2000 seeks to challenge the judgment dated 16.06.2000 of the Additional Sessions Judge, Delhi in Sessions Case No.17/92 whereby the learned Judge has acquitted the accused persons of all charges.

(2.) Brief facts of the case as brought out by the learned Additional Sessions judge are as follows:-

(3.) The prosecution in order to establish its case examined 22 witnesses. Of these, PW-1, Durga Devi is the sister, PW-2, Smt.Kaki Bai is the mother and PW-3, Smt.Manju Devi is the widow of the deceased. PW-4, Kuldeep Rai is the neighbour. PW-5, Harkeerat Singh is not supporting the prosecution version. PW-6 is the mechanic at Jalpaiguri, who is alleged to have repaired the Gypsy in which the accused persons traveled from Delhi to Jalpaiguri. PW-7, is Mirza Begh, another mechanic, while PW-9, Raman Kumar is the brother-in-law. PW-1, 3 and 9 depose to the effect that they had seen Vinod along with his friend and the deceased last when they left Delhi on 11.6.1991, purportedly going to Siliguri to sell the Car. While PW-6 and 7 are the mechanics who repaired the Gypsy in Rahimpur, Distt.Jalpaiguri, West Bengal, PW-9, is the brother-in- law of the deceased, who is the witness to the recovery memo.