MOHD YASIR Vs. STATE

JUDGEMENT

(1.) On 23rd November, 2012, charges were framed, against Mohd. Yasir the appellant in Crl Appeal 1277/2014 and Mohd. Faizan the respondent in Crl Appeal 320/2015 under Section 302/34 of the Indian Penal Code, 1860 (IPC). Additionally, charges were also framed, against, Mohd. Yasir under Section 392/397 IPC, and under Section 411 IPC. The trial, that ensued, resulted in the conviction, of Mohd. Yasir under Section 302 and Section 392 read with section 397 of the IPC, and in the acquittal, of Mohd. Faizan, of the charges against him. Thus ultimately, Mohd. Yasir is in appeal, before us, against his conviction, and the State is in appeal, before us, against the acquittal of Mohd. Faizan.

(2.) The case, put up by the prosecution, was as under:

(3.) On 17th June, 2012, Mohd. Yasir and Mohd. Faizan were produced before the doctor at the Lok Nayak Jayprakash Narayan (LNJP) Hospital, where the blood sample was taken. They were, thereafter, sent to judicial custody.