GULZAR AHMED Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present appeal is on behalf of the victim against the order passed by learned Additional Sessions Judge, Mewat on 27.03.2015 acquitting the accused of an offence under Section 302, 201 and 34 of Indian Penal Code (for short 'IPC').

(2.) An appeal filed by the State against the said judgment bearing CRM-A No.1436-MA of 2015 titled State of Haryana v. Aarif and another, stands dismissed on 29.09.2015 as no illegality has been found in the main judgment in an appeal filed by the State.

(3.) In view of the said order, we find that there is no reason to examine the argument raised by learned counsel for the appellant again. But at the insistence of learned counsel for the appellant, we have examined the matter again. He refers to a judgment of Hon'ble Supreme Court in Ranu Thakur v. Dayashankar and another, 2015 2 RCR(Cri) 153, to contend that this Court may direct second DNA test by obtaining fresh samples.