CHANDRAKANT JHA Vs. STATE

JUDGEMENT

(1.) The applicant/appellant has preferred this application under Section 391 of the Code of Criminal Procedure read with Section 482 of the Code of Criminal Procedure for taking the replies under Right to Information Act, 2005 (hereinafter referred to 'RTI' for short) obtained after the pronouncement of the final judgment passed by the Trial Court in Sessions Case No. 89/2011 (FIR No.243/2007); SC No.90/2011 (FIR No. 609/2006) and SC No. 91/2011 (FIR No.279/2007) all of Hari Nagar police station, on record as additional evidence. The applicant has filed three criminal appeals bearing Criminal Appeal Nos. 655/2013 (S.C No. 89/2011 in FIR No.243/2007); 656/2013 (S.C No. 91/2011 in FIR No. 279/2007) and 216/2015 (SC No. 90/2011 in FIR No. 90/2011) which is pending adjudication.

(2.) The cases against the appellant relate to serial killings in the year 2006 and 2007 in Delhi where the victims were beheaded, dismembered and their limbs were thrown outside Central Jail, Tihar and at other places around Delhi.

(3.) The applicant has averred that after filing of the criminal appeals, he has collected certain information through the mechanism of RTI and such information are required to be taken on record as additional evidence, for a just decision in appeal.