NANNU Vs. STATE OF U P

JUDGEMENT

(1.) The main point involved in these three appeals1 is,

(2.) An incident happened at about 17:00 hours on 19.10.2001. In this incident Yusuf (the Deceased) son of Nanuwa and Rahees (the Injured) son of Bholu received injuries.

(3.) Babu (the Informant) son of Raseed lodged the FIR of the incident at about 18:10 hours naming six persons namely Gabbu {Accused (Ac)-1}2, Jallu (Ac-2), Nannu (Ac-3) all sons of Karimullah, Akram (Ac-4) son of Nannu , Bholu (Ac-5) son of Miduwa (he is other than the father of the Injured) and Saleem (Ac-6) son of Samuwa (all six of them are jointly referred to as the Accused). The FIR was registered as case crime no. 116 of 2001, under sections 147, 148, 149, 452, 307, 302/34, 504, 506 IPC , Police Station- Kakora, District Gautam Buddh Nagar.