RAJENDER @ KALLU Vs. STATE

JUDGEMENT

(1.) A report has been received from the District Judge (Headquarters) with regard to the compliance of all the directions made by us in our judgment dated 1st August, 2014 being Death Reference No.5/2010 entitled State Vs. Jagtar & Ors. The report shall be kept on record.

(2.) A status report dated 8th September, 2016 under signatures of Inspt.Mukesh Kumar, SHO of the Police Station Maurya Enclave has been handed over in Court which has been taken on record. As per this status report, Smt.Malti Devi, mother of the appellant, is not paralysed and is under treatment as OPD patient. There is, therefore, no need for the suspension of sentence of the appellant for the purposes of caring for her at this stage

(3.) We had also directed the concerned police to conduct enquiry with regard to the juvenility of the appellant Rajender@Kallu. The appellant has placed before us a certificate dated 1st September, 2016 from the North Delhi Municipal Corporation Primary School, Pitampura where the appellant was studying, certifying his date of birth as 1st March, 1990. Our attention is drawn to the other supporting documents including the extracts of the caste registration as well as the school register also. An affidavit of the mother certifying the date of birth of the appellant has also been placed on record. As per these documents, as on 6th June, 2010, which was the date of the incident, the appellant was aged nineteen years and was not a juvenile. No further inquiry is necessary in this regard.