LAWS(DLH)-2007-9-19

SUMER SINGH Vs. STATE OF DELHI

Decided On September 03, 2007
SH. SUMER SINGH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Petitioner is an accused in aforenoted FIR. Charges have been framed against him under Section 302/120B/34 IPC.

(2.) As per the FIR two boys on a scooter came from the side of Dhichaun Depot and in front of a gali fired at two women. Both women died at the spot. The two boys ran away. Investigation revealed that the deceased women were Ms. Beermati and Ms. Raj Bala.

(3.) Both women were real sisters.