STATE Vs. ATRU REHMAN ALIAS GORIN

JUDGEMENT

(1.) THIS judgment shall dispose of (ii) Murder Reference No. 3/86 : State v. Atru Rehman alias Gorin and (ii) Criminal Appeal No. 27/87 : Atru Rehman alias Gorin v. State,

(2.) ATRU Rehman alias Gorin son of Khan Kazi Kabli was tried and convicted by Shri O.P. Dwivedi, Addl. Sessions Judge, Delhi, for offences under sections 376, 302 and 201 I.P.C. and was sentenced as follows :-

(3.) THE case of the prosecution, in brief, is that convict Atru Rehman alias Gorin was residing on the first floor of House No. 4984, Kucha Rehman, Ballimaran, Delhi, with his two children - one son and daughter aged 7 and 10 years. Yasin son of Bulla was also living in that very locality Kucha Rehman in House No. 5378 with his wife and eight children including his daughter Zareena deceased victim in this case aged about six years. Yasin is ordinarily a resident of another place viz. Village Kandhla District Muzaffarnagar (U.P.) and is engaged, in the work of filling cotton in quilts and for this business he had been coming and staying at Delhi for four months during winter season, in the aforesaid House No. 5378, Kucha Rehman, Chandi Chowk, Delhi, for the last about eight years.