RAM PARWAR Vs. STATE OF DELHI AND ORS.

JUDGEMENT

(1.) Crl. Rev. P. No. 562/2004

(2.) AGGRIEVED by the judgment dated 02.11.2002 passed by the learned Additional Sessions Judge, by virtue of which, the accused persons [respondents No. 2 to 4] were acquitted, the father of the deceased, has filed the present Revision petition under Section 397 read with Section 401 of the Code of Criminal Procedure.

(3.) THE prosecution had examined Twenty (24) witnesses. No evidence was led by the defence.