STATE (NCT) OF DELHI Vs. VIJAY AND ORS

JUDGEMENT

(1.) Crl.M.A No.2503/2015

(2.) The respondent No.1 was charged for offence under Section 304/34 and Section 509 of the IPC whereas respondent Nos.2 & 3 were charged for the offences under Section 304/34 of the IPC.

(3.) The facts giving rise to the filing of the present appeal are as hereunder.