STATE OF DELHI ADMN Vs. UDHAM SINGH

JUDGEMENT

(1.) Criminal Appeal No. 151 of 1985 has been filed by the State challenging the acquittal of the respondents by the Additional Sessions Judge, Delhi vide his judgment dated 28/11/1984.

(2.) Brief facts of the case, as have been noted by the learned Additional Sessions Judge, are:

(3.) The Prosecution, in order to establish its case, examined as many as 26 witnesses. The trial court, however, has primarily based its decision on three dying declarations, namely, the MLC, Ex. PW-6/A, Ex. PW-25/A and Ex. PW-8/B. The first of these was recorded in the MLC by Dr. N. Sarmah to the following effect: