BRAHAM SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Bail APPLN. 2150/2017

(2.) It is alleged that on the fateful night the complainant was standing outside his house when two co-accused came and are alleged to have held him from behind and assaulted him. Thereafter, the father of the complainant (deceased) came on the spot and two of the co-accused caught hold of the father of the complainant (deceased) and started beating him with blows and kicks, on account of which, he sustained grievous injuries and when he was shifted to the hospital, he expired.

(3.) The allegations against the petitioner are that the petitioner had sent the co-accused for the purposes of assaulting the complainant and, accordingly, conspired in the subject offence.