AMAN Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 48581/2018 (exemption)

(2.) Status report has been filed. The same is taken on record.

(3.) The allegations against the petitioner are that the petitioner had murdered the deceased by stabbing him while the co-accused held him. The motive is alleged to be that the deceased was having an illicit relation with his mother and was eyeing his sister.