RAHIL Vs. STATE

JUDGEMENT

(1.) By the impugned judgment the High Court had reversed an acquittal passed by the trial court and convicted the appellants for commission of offence under Sec. 302 of the Indian Penal Code, 1860[Hereinafter 'IPC'.] and sentenced them to life imprisonment.

(2.) Prosecution case in brief is as follows:-

(3.) As a consequence, Aniq ur Rehman (PW3) lodged missing DD entry No. 27A (Ex. PW3/B) at 7.15 AM on 7/4/2003 at Police Station, Hazrat Nizamuddin. On the same day at 5:30 pm, a written complaint was filed by Aniq ur Rehman (PW3) which was treated as First Information Report under Sec. 365/34 IPC against Suraiya, Mohd. Fazal her brother, and the appellants, namely Rahil and Noor Ahmed who are her son and husband, respectively.