ATUL KUMAR SAXENA Vs. STATE OF U.P.

JUDGEMENT

(1.) CASE called out in the revised list.

(2.) HEARD learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(3.) IT is contended that the accused applicant has falsely been implicated in this case. The accused applicant is in jail since 10.03.2010. It is further contended that as per in F.I.R. there was a version of administer the insecticide (kitnasak) to the deceased as well as fired by country made pistol. It is further contended that catching of two things i.e. pistol as well as bottle of insecticide (kitnasak) is not possible. It is further contended that the children has shown as eye -witnesses, whereas on the day, the deceased was alone in the house. It is also contended that bottle of poison collected by the Investigating Officer shows that it was having half amount of the poison. It is further contended that poison has been taken by the deceased herself.