KHURSHID Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Vide im-pugned judgment and order dated 27.1.2010, the appellant has been convicted for the offence of having murdered Tehsheem Khan @ Taslim Khan at about 11.15 p.m. on 1.5.2006 at Nawab Road within the jurisdiction of P.S. Sadar Bazar

(2.) As per the prosecution, a motive proved through the testimony of Mohd. Mansoor Khan PW1, who is the brother-in-law'of the accused is that the deceased used to brag that he was having illicit relationship with the wife of accused and humiliated by these taunts, the accused did the offending act.

(3.) It may be noted that the deceased isthe son of one Robesha, the sister of Mohd. Mansoor Khan. In other words, the deceased was the nephew of Mohd. Mansoor Khan and the accused is the brotherinlaw of Mohd. Mansoor Khan.