STATE Vs. PARVEEN SHARMA AND ORS.

JUDGEMENT

(1.) THE present appeal on behalf of the State is directed against the judgment and order of acquittal dated 2.9.2011 passed by the learned Additional Sessions Judge -02 (South), Saket Courts, New Delhi in SC No. 222/2009 (refer FIR No. 250/2009, P.S. Malviya Nagar) whereby the Respondents herein have been acquitted of the charges under Section 302/201 and 34 of the Indian Penal Code (IPC for short).

(2.) THE Respondents namely Praveen Sharma and Hemant Sharma were charged for murdering one Babu Lal @ Mukul in furtherance of their common intention as also for destroying the evidence of the crime by throwing the dead body and parking the motorcycle of the deceased near a drain at Sheikh Sarai, Delhi.

(3.) THE identity of the owner of the motorcycle could be garnered on the basis of certain documents, which were found in the motorcycle. It was found to be belonging to one Babu Lal, son of Ram Kishore. P.W. 13, prepared a rukka (Ex. P.W. 13/A) and an FIR No. 250/2009 was registered under Sections 302/201 and 34 of the IPC (Ex. P.W. 1/B).