PHOOL BAGH SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) MR. APOORV Sarvaria Amicus Curiae appointed on behalf of the appellant in the preceding session states that he has gone through the file and is prepared to argue the appeal.

(2.) VIDE impugned judgment and order dated 19. 4. 2001, the appellant has been convicted for the offence of murdering Roshan Lal.

(3.) AS per the prosecution PW-6, son of Roshan Lal is an eye witness to the murder of his father.