ASHOK BHUSHAN,J. - (1.) I have gone through the elaborate judgment prepared by Sister Justice Indu Malhotra.
(2.) The appellant has been convicted under Sections 302, 392 read with Section 34 of the IPC by Addl. Sessions Judge-02:South East Saket Court, New Delhi. The appeal against the conviction has also been dismissed by the Delhi High Court by judgment dated 10.12.2014. Detailed facts of the case including prosecution case and the evidence on record have been elaborately noted by Sister Justice Indu Malhotra in her judgment. Hence, I feel no necessity to repeat the same. After elaborate consideration of entire evidence on record Sister Justice Indu Malhotra has come to the conclusion that appeal should be allowed and appellant be acquitted.
(3.) I fully agree with the above view of the Sister Justice Indu Malhotra. However, an important question of law pertaining to interpretation of Sections 4 and 5 of the Identification of Prisoners Act, 1920 being involved in the present appeal, I proceed to consider the same and give my reasons.;