LAWS(DLH)-2019-5-335

STATE Vs. NARESH KUMAR

Decided On May 29, 2019
STATE Appellant
V/S
Naresh Kumar And Ors Respondents

JUDGEMENT

(1.) The present proceeding has been instituted to challenge the acquittal of the respondents vide the impugned judgment dated 25.02.2000 in Sessions Case No.82/1995 arising out of FIR No.431/1990, P.S. Punjabi Bagh.

(2.) The leave to appeal, in the present case, was granted vide order dated 16.07.2003.

(3.) The facts of the prosecution, as noted by the trial court, are: