MOHD ARSHAD Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS Criminal Revision is arising out of the order passed by the Learned Sessions Judge, Haridwar on 16.7.2005 in Session Trial No. 382 of 2004 case crime No. 44 of 2004 State versus Azad under Section 302 I.P.C.

(2.) BRIEF facts of the case are that a case under Section 302 IPC was registered against the accused Azad and charge sheet was submitted and thereafter trial started.

(3.) THE prosecution examined the witness Ansar Ali, P.W. 1 who in his deposition before the court below has stated that the revisionist Mohd. Arshad arid Farman along with co -accused Azad committed murder of Ishrar.