KAPIL KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) ADMIT .

(2.) WITH the consent of the Counsel appearing for the parties the matter is taken up for final hearing.

(3.) ON the other hand Counsel for the respondents submits that there in no infirmity in the order passed by the Tribunal as the Tribunal after relying upon the deposition of PW-3 and cross-examination of PW-3 has given the finding. Counsel for the respondents further submits that Rakesh Kumar was simply planted later on just because the appellants wanted to wriggle out of the said incident.