Narender & Anr. vs State
2015 Latest Caselaw 1227 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 DECIDED ON : FEBRUARY 10, 2015

+                       CRL.A. 409/2002

      NARENDER & ANR.
                                                      ..... Appellants
                        Through : Mr.Mahinder Singh, Advocate.

                        versus

      STATE
                                                      ..... Respondent
                        Through : Ms.Kusum Dhalla, APP.
                                 Mr.Ram Bhawn Singh, Mr.Sudhir
                                 Singh, Ms.Sushila Devi and
                                 Ms.Ishwanti, Complainants present in
                                 person.
                                 ASI Rajpal Singh, PS Mehrauli.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J. (ORAL)

The present appeal is disposed of in terms of a detailed common

judgment delivered today which is placed in the file of

Crl.A.No.408/2002 titled Om Parkash & Anr. Vs. State.

(S.P.GARG) JUDGE FEBRUARY 10, 2015/sa