S.ABDUL NAZEER.J. - (1.) Smt. Seema Garg, daughter-in-law of petitioner No. 1, and her two children were murdered on 24.07.2001. FIR No. 221 of 2001 to this effect was lodged in Police Station Pilakhwa, District Ghaziabad, U.P. under Sections 302/394 of the Indian Penal Code, 1860 (for short 'the IPC). After investigation, the police filed a final report on 17.08.2001 against Nitin Garg, husband of Seema Garg, Manveer @ Mintoo and Mukesh for the offences punishable under Sections 302, 109, read with Section 34 IPC. During the course of trial, accused Nitin Garg was also murdered.
(2.) The Trial Court by its judgment dated 16.10.2004 acquitted the accused persons, namely, Manveer @ Mintoo and Mukesh. In the course of judgment the Trial Court observed that the investigation has not been carried on properly.
(3.) The case of murder of Nitin Garg was also investigated by the State Police and a chargesheet was filed against certain persons. Those persons were acquitted by the Sessions Court. The High Court confirmed the said judgment. Special Leave Petition filed challenging the said judgment of the High Court was dismissed by this Court.;