STATE OF NCT OF DELHI Vs. SHASHI KIRAN

JUDGEMENT

(1.) The State is aggrieved by the order dated 20.08.2011whereby the learned ASJ has discharged the respondent Shashi Kiran in case FIR no. 95/2011 under Ss. 364/302/201/120 -B IPC, PS Saket, Delhi.

(2.) The grievance of the State is that it was a case of conspiracy to eliminate Sanjeev Kumar - the business partner of the respondent Shashi Kiran who stands discharged. There was enough material on record to establish the motive on account of financial dispute between the deceased and the respondent over the money which the deceased was earning from the business but allegedly not properly accounting for.

(3.) The grounds on which the impugned order has been challenged by the State are: -