STATE OF NCT OF DELHI Vs. NEERAJ

JUDGEMENT

(1.) WE have heard learned counsel for the State.

(2.) BY the impugned judgment and order dated 25. 2. 2008, the respondents have been acquitted for the offence punishable under Section 304 IPC and Section 308 ipc. They have been convicted for the offence punishable under Section 323 IPC. Needless to state, since the number of accused were more than one and less than five, the learned Trial Judge has taken the aid of Section 34 IPC.

(3.) THE genesis of the offence relates to past animosity between the family members of the respondents and the deceased as also the injured.