PRADEEP KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The applications of Dalbir Singh son of Late Sri Doongar Singh R/o. Village Hazratpur, P.S. Khurja Dehat, Bulandshahar, U.P. being first informant of one of the FIRs and father of the victim are granted. He is impleaded as additional respondent in these appeals. Amended memo of parties shall be filed.

(2.) The applications are disposed of.

(3.) The applicants are appellants in these five criminal appeals, each bringing a challenge to the judgment dated 14.03.2019 and order dated 20.03.2019, passed by the additional sessions judge of Shahdara District, Delhi in sessions case 29/2011. The case pertained to FIR Nos. 1003/2006 and 1004/2006 of police station - Sector 20, Noida, U.P. It was transferred to the sessions court in Delhi for trial under directions of the Supreme Court, some grievances having been raised as to the fairness of the investigation and further judicial process in State of Uttar Pradesh (U.P.).