UMMED Vs. STATE OF U P

JUDGEMENT

(1.) Challenge in this appeal is the judgement and order dated 7.5.2008 passed by Additional District and Sessions Judge (Fast Track Court No.17), Bulandshahr in Sessions Trial No. 454 of 2001 (State Versus Smt. Lata, wife of Ummed), convicting and sentencing the appellants under Section 302/34 IPC for the life imprisonment with the fine of Rs.3000 to each of the appellants and in default of payment of fine further three months' additional rigorous imprisonment.

(2.) Back ground facts in a nut shell are as follows:

(3.) On being informed the Informant Pawan Kumar along with Pramod Kumar, Chandra Bhan, Mukesh Kumar, Jai Singh reached to the house of Ravindra Singh at village Titauta where they saw the deceased, Suman was lying dead and blood was oozing from her head. The Informant Pawan Kumar lodged the FIR (Ex Ka-1) on 27.11.2000 at about 6.15 am at police station Jahangirabad, District Bulandshahr against the appellants which was registered as crime No. Nil of 2000 under Section 302 IPC with the allegation that Suman after being murdered, her cadaver was brought by the appellants to her husband's house at village Titauta.