NAGOOR HANIFA Vs. STATE

JUDGEMENT

(1.) This is a case of quadruple murder, in which the appellant Nagoor Hanifa faced his trial in S.C. No. 119 of 1987 before the learned Second Additional Sessions Judge, Madras. The charge was framed against the appellant, in respect of each of the deceased under Section 302, I.P.C.

(2.) The gravamen of the charge is that on 18/19-5-1987 at about 2.00 a.m. mid-night at Door No. 38, Kutty Maistry Street, Sevenwells, Madras-79, the appellant Nagoor Hanifa, committed the murders of one Sabiya Begum, her son Jiyabudeen aged about 2 years, her daughter Aneeth Fathima aged about 4 years and her husband Abdul Muthaliff, by spilling over the kerosene in their room and on their person and igniting with a match stick and thereby intentionally caused the death of the persons referred above.

(3.) Hereinafter, we shall refer to Sabiya Begum, the wife as D1, Jiyabudee and Aneeth Fathima the children as D2 and D3 Abdul Muthaliff, the husband as D4.