BIRNDAVAN SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) This order is a sequel to the orders passed 23rd November, 2006 by this Court in the following terms:

(2.) Thereafter the appeal filed by the appellant in this Court was dismissed and his conviction for the murder of his wife Meenakshi under Section 302 IPC was upheld and the appellant's sentence for life awarded by the learned Sessions Judge on 27th March 2002 was confirmed. Subsequent thereto, on 16th January 2007, the following order was passed:

(3.) Thereafter, an account was opened in the name of Renu Sharma daughter of the appellant. On 25th April 2007 this Court concluded as follows: A report has been made on behalf of Delhi High Court Legal Service Committee by Mr. Sharma which states that it may not be feasible and desirable to let out the shop and the residence in view of the complications which may arise owing to stay of a tenant. In the report it is also stated that it is better if the premises are retained for the use of the children who may like to stay together in the premises of the father. The report taken on record."