FAIZ MOHD & ANR Vs. STATE

JUDGEMENT

(1.) Having heard learned counsel for the parties, we are of the opinion that whereas Crl.A.No.534/2014 filed by Faiz Mohd. and Salma, the father and mother respectively of Mohd.Anish has to be allowed, the matter needs to be remanded for further evidence to be led concerning Mohd.Anish the appellant in Crl.A.No.777/2014.

(2.) Our reasons for acquitting Faiz Mohd and Salma and for the remand concerning Mohd.Anish.

(3.) Dead body of Manju @ Shahin, who was a Hindu by birth but converted to Islam after contracting marriage with Mohd.Anish admittedly died in her matrimonial house and information regarding the death was received at the Police Control Room on September 22, 2009 at 16:07:03 hours.