ASHAD Vs. STATE

JUDGEMENT

(1.) On 07.07.2005, Raj Kumar (deceased) was murdered. His dead body was recovered from an iron box of his house bearing No. 236, Gali No. 8, Amar Colony, New Delhi.

(2.) This murder was reported in the local police station on 09.07.2005 by Jai Pal (PW-6) on the information given to him by his grandson, Master Govind (PW-1) who had allegedly witnessed this incident of murder.

(3.) The statement of PW-1 (Ex.PW-1/A) had formed the basis of the rukka pursuant to which the present FIR No. 543/2005 was registered under Sections 302/506/201/34 of the IPC. This FIR was registered against five persons of whom two of them are the appellants before this Court i.e. Shiksha and Ashad. The other two accused Amjad and Mukesh have been acquitted by the trial Court; the fifth accused namely Lale has been declared a proclaimed offender.