BHAGWAN DASS Vs. STATE NCT OF DELHI
LAWS(SC)-2011-5-30
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on May 09,2011

BHAGWAN DASS Appellant
VERSUS
STATE (NATIONAL CAPITAL TERRITORY OF DELHI) Respondents

JUDGEMENT

- (1.) This is yet another case of gruesome honour killing, this time by the accused-appellant of his own daughter.
(2.) Leave granted.
(3.) Heard learned counsels for the parties and perused the record.;


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