MOHD AHMAD HUSSAIN Vs. STATE

JUDGEMENT

(1.) Vide impugned decision dated December 14, 2013 Mohd.Ahmad Hussain has been held guilty for the offence punishable under Section 304 IPC (Part-I or Part-II not stated in the impugned decision); for the offence punishable under Section 307 IPC; for the offence punishable under Section 326 IPC; and for the offence punishable under Section 324 IPC. Vide order on sentence date December 16, 2013, he has been sentenced to undergo rigorous imprisonment for 10 years for the offence of culpable homicide not amounting to murder, the offence of attempted murder, and the offence of causing grievous injuries with corrosive substance and 3 years for the offence of causing simple injuries by dangerous means.

(2.) Gulab is the deceased. Salma Khatoon is the person who was statedly attempted to be murdered. Rehmati and Veena are the two persons who were grievously injured with a coercive substance. Jahangir was the one who received simple injuries by dangerous means.

(3.) Mohd.Ahmad seeks his acquittal. Having obtained leave to appeal, vide Crl.A.No.1580/2014 the State seeks his conviction for the offence punishable under Section 302 IPC concerning the death of Gulab.