NAND KISHOR S. Vs. HARI SINGH YADAV

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C' hereinafter) has been filed on behalf of the Petitioner/father of the deceased to conduct the DNA test from the clothes of the deceased and of accused Hari Singh Yadav @ M.P in case FIR No.260/2013 under Sec. 307/302/34 of the Indian Penal Code, 1860 ('IPC' hereinafter), P.S.Vijay Nagar, Delhi.

(2.) It is submitted that the aforesaid FIR 260/2013 was registered on the DD No.55B dtd. 18/5/2013 about a person having been injured. Subsequently, on 23/5/2015 injured Vikram died and Sec. 302 IPC was added. The accused Hari Singh Yadav @ M.P was arrested on 19/5/2013 at the pointing out of the brother of the deceased.

(3.) The Charge Sheet was filed and Charges framed after which the entire Prosecution evidence has been recorded. The case is pending before the learned Sessions Judge, at the stage of final arguments.