ASIF Vs. STATE & ORS

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment dated 26.11.2014 wherein the respondents Aslam and Ruksana Bano (husband and wife) had stood acquitted.

(2.) The present FIR i.e. FIR No.275/2013 registered at PS Sangam Vihar was on the complaint of Asif, the brother of respondent. The trial Judge had examined the evidence both oral and documentary. There were seven witnesses who had given their ocular testimonies. The Court had noted that the parties are closely related but this by itself was not sufficient to discredit the testimony of PW-2 (brother of respondent No. 2). The father of the parties (i.e. father of PW-2 and respondent No. 1) Kurshid Ahmad was examined as PW-1.

(3.) A great scrutiny was attached to their testimonies. The Court while evaluating the evidence of the aforenoted witnesses had arrived at the following finding. They read herein as under:-