SUNIL KUMAR Vs. N C T OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 14th September, 2001 as well as the order of sentence dated 15th September, 2001 in SC No.135/2001.

(2.) The Appellant (Sunil Kumar) was charged on 18th January, 2000 as follows:-

(3.) In so far as Accused No.2 (Kedar Singh) and Accused No.3 (Raj Kumari) are concerned, they are the parents of the Appellant and both of them were acquitted of the charge against them.