BIRMATI @ BHRAMI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Heard.

(2.) The petitioner is accused playing prime note in commission of murder of one Virender @ Pappy.

(3.) It is alleged that there was some dispute between the petitioner and her brother-in-law, Subhash in regard to a piece of land where the deceased, at the instance of Subhash, wanted to start a factory. This was being objected to by the petitioner. She alongwith her co-accused Neelam, Navin, Arvind and Ashok Kumar had allegedly been administrating threats of dire consequences to Virender @ Pappy, deceased for some time, to make him desist from starting the factory on the piece of land under dispute between her and her brother-in-law, Subhash. Since the deceased did not relent, the petitioner in conspiracy with her said co-accused decided to eliminate him. In prosecution of common object of criminal conspiracy so hatched, co-accused Ashok Kumar fired at the deceased from a country made pistol resulting into his death.