SUBHASH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) SINCE limited submissions have been urged at the hearing of the appeal today, we propose to note the charge laid against the appellant and co -accused Manoj and the evidence marshalled against the appellant. We note that the co -accused Manoj has been acquitted. The State has not filed any appeal challenging the impugned order in so far Manoj has been acquitted.

(2.) DEEPAK son of Subhash aged 3 years was murdered in the early hours on 3rd July 2002 at the terrace of the house of his grandmother Maya Devi PW -7.

(3.) SUBHASH son of Maya Devi was blessed with a son Deepak and three daughters. The second son of Maya Devi namely Manoj, the co -accused, was issue -less.