Know why an Eyewitness in a Murder case hurled Shoe at a Sessions Judge in open Court

August 19, 2017

Apparentely the shoe did not hit the Judge.

On Friday, a man hurled a shoe at a Judge in the Saket Court Complex; the man was upset over the acquittal of 2 persons in a case of alleged murder.

A court official said, that the shoe was thrown at the Additional Sessions Judge by a relative of the murder victim.

The official who narrated this incident on condition of anonymity, told that this happened when the judge was hearing another case.

The judge wasn't hit by the shoe & was unhurt, he said.

Manoj Kumar, 34, was immediately arrested by the Police & an FIR was lodged against him at the Saket Police Station under Sections 186 (i.e. obstructing public servant in discharge of public functions) & 353 (i.e. assault or criminal force to deter public servant from discharge of his duty) of the Indian Penal Code.

Manoj was a cousin brother of the victim in the murder case in which the Judge had pulled up the police for a allegedly shoddy probe & acquitted 2 accused on 11th August.

The court official said the man was apparently angry over their acquittal.

Source PTI.