ASHOK KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) The present criminal revision petition assails the legality and correctness of an order dated May 11, 1984 of Shri H.P. Bagchi, Additional Sessions Judge, Delhi. By way of the impugned order, Dev Raj Dewan son of Ishar Dass and Bhim Singh son of Tek Ram were discharged in respect of offences punishable under section 302 read with section 34 I.P.C.

(2.) The person murdered was Vinod Kumar Kapur. He was younger brother of the present petitioner Ashok Kumar, who was convicted in respect of murder of Bhagwan Dass and is undergoing imprisonment for life. It was through jail that the present petition was received, Originally it was ordered that Legal Aid Society should provide a counsel to the present petitioner but thereafter he himself engaged Shri D.P. Bhandari, Advocate.

(3.) Dev Raj Dewan, respondent No. 2, is running a hotel and restaurant known as Kamal Restaurant situated at Anand Parbat, Delhi. Ashok Kumar, petitioner was one of the employees of Dev Raj Dewan. It appears that afterwards the petitioner left his service.