LAKHVINDER SINGH Vs. STATE

JUDGEMENT

(1.) On 20-4-85, Shri V. S. Aggarwal, Addl. Sessions Judge, Delhi framed the following charge against the accused Lakhvinder Singh :-

(2.) The accused pleaded not guilty to the charge and claimed trial.

(3.) In support of their case, the prosecution examined as many as 9 witnesses out of which PW 1 Dharam Raj Giri is the injured while PW 4 Shri Ravinder Kumar is the eye-witness of the occurrence. The remaining evidence is of formal nature.