STATE Vs. GAURAV @ MOHIT

JUDGEMENT

(1.) Present criminal leave petition has been filed on behalf of the State challenging the judgment dated 9th August, 2019 passed by Additional Sessions Judge-05 (Shahdara District), Karkardooma Courts, Delhi acquitting the accused in FIR No. 177/2017 registered with Police Station Jafrabad, Delhi under Section 307/34 IPC.

(2.) The relevant facts as noted by the Trial Court are as under:-

(3.) On the next day i.e. 13.05.17, supplementary statement of the complainant was recorded wherein he identified the other two persons accompanying Bobby as Gaurav @ Mohit and Tarun Sharma. On 21.05.17, Gaurav @ Mohit was arrested in FIR No. 190/17 u/s 25 Arms Act. Similarly, accused Bobby was arrested on 07.06.17 in case FIR No. 234/17 u/s 394/411/34 IPC of PS Bhajanpura. Both the said accused were thereafter formally arrested in the present case with the permission of the court. Accused Tarun Sharma was also arrested on 03.07.17 on the pointing out of secret informer.