MUSHTAK AHMED Vs. STATE

JUDGEMENT

(1.) Crl.M.A.No.14399/2017

(2.) Considering the overwhelming evidence on record in the form of deposition of Mobin Sidduqui and HC Mahender Singh (PW-4) who was on patrolling duty in the area at the relevant time and when he saw Mushtak Ahmed giving beating and knife blows to Mobin Sidduqui caught him with the help of the public, this Court finds no error in the impugned judgment dated 29th August, 2016 convicting him for offences punishable under Section 326 IPC.

(3.) Mobin Sidduqui is present in Court and is identified by the Investigating Officer, SI Sunil Kumar who states that the appellant Mushtak Ahmed is his maternal uncle and had inflicted him stab wounds in a rage of anger and thus he does not want to pursue the above noted proceedings qua him.