MOHD RAHIS KHAN Vs. STATE

JUDGEMENT

(1.) IN a judgment which is not clearly worded, one is not too sure whether the learned Trial Judge has convicted the appellant for the reasons noted in para 16 and para 19 of the impugned decision or for the reasons noted only in para 19 of the impugned decision.

(2.) THUS, we shall be dealing with the reasons noted by the learned Trial Judge in both the paragraphs.

(3.) FOUR accused, Mohd. Rahis Khan, the appellant; mukesh Bharti @nanhe; Gopal @baba and Smt. Shobha were sent to trial for having murdered Sunil Kumar Rastogi the husband of accused Shobha.