STATE OF NCT OF DELHI Vs. ISHWAR SINGH

JUDGEMENT

(1.) Crl. M.A. No. 4307/2016 (Delay)

(2.) Application is disposed of.

(3.) It is the case of the prosecution that during the course of investigation besides getting the mechanical inspection done of the Maruti car bearing No. HR 26AE 5248 proved by report Ex.PW-1/A, statements of two eye witnesses were recorded, that is, eye witness Sandeep and Ashok Kumar who appeared in the witness box and deposed in favour of the prosecution. However, the learned Trial Court disbelieved the statements of these two witnesses and acquitted the respondent.