DINGAL Vs. STATE

JUDGEMENT

(1.) With the consent of the counsel, instead of taking up the bail application for consideration, we have taken up the appeal for hearing and disposal.

(2.) Dingal impugns and challenges his conviction under Section 302 of the Indian Penal Code, 1860 (IPC, for short) for having committed murder of Noor Mohammad @ Kalia on the intervening night between 31st December, 2011 and 1st January, 2012.

(3.) The impugned judgment dated 17th October, 2014 arises out of FIR No. 1/2012, Police Station Kashmere Gate. The impugned judgment acquitted the other two co- accused, namely, Farid @ Mota and Sushil Kumar @ Sushil Dass. State has not preferred any appeal against their acquittal.