STATE OF NCT OF DELHI Vs. HAMID

JUDGEMENT

(1.) State takes exception to order dtd. 21/4/2016 whereby respondent/accused has been acquitted of charge under Sec. 306 IPC 'Indian Penal Code, 1860'.

(2.) Let us take note of the relevant facts.

(3.) On 30/10/2010, Smt. Baby @ Nazrin (wife of accused) was brought to AIIMS 'All India Institute of Medical Sciences' in a gasping state by her relatives, with the alleged history of 'attempted hanging'.