MOHAMMAD AHMAD Vs. STATE

JUDGEMENT

(1.) Four persons were charge-sheeted pertaining to the offence of having murdered Mohan Lal. One of them; namely Duleh Hassan absconded after he was granted interim bail and hence was declared a Proclaimed Offender. His trial was segregated. Trial continued against the other three accused; namely Ansar, Mohd.Ahmed and Shakeel Ahmed.

(2.) The charge framed against the three is as under:-

(3.) It may be noted at the outset that no charge for the offence of conspiracy i.e. Section 120B IPC relating to the murder of Mohal Lal was framed against any accused.