STATE Vs. FAKAR

JUDGEMENT

(1.) Ms. Aashaa Tiwari, learned APP for the State has handed over a report of the SHO, Police Station Mangol Puri, Delhi wherein it is stated that Fakar (respondent No.1) had received injuries on 27th October, 2019 and had subsequently succumbed to the same on 29th October, 2019. In view of the aforesaid, present proceedings qua Fakar (respondent No.1) stand abated.

(2.) It is pertinent to mention that the present criminal leave petition has been filed on behalf of the State challenging the judgment/order of acquittal dated 25th July, 2019 passed by Additional Session Judge - 03, North-West, Rohini, Delhi, in Sessions Case No.04/2016 arising out of FIR No. 1691/2015 registered with Police Station Mangol Puri.

(3.) The Trial Court in the impugned judgment while acquitting the respondents under Sections 324/307/34 IPC has held as under:-