REHAN AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohammad Fateh, learned Counsel for the applicant and learned A.G.A.

(2.) According to the prosecution story, the occurrence took place on 20th September,-2003 at 2.45 P.M. and the report was lodged on the same day at 3.30 P.M. The applicant is shown to be the sole accused. In fact informant Smt. Usha Agarwal is the mother of the deceased Khusbol and wife of deceased Shaym Manohar Goel. Deceased Khusboo did marriage with applicant Rehan out of love but they developed some differences. Consequently, Khusboo left the house of the applicant and started living in her parental house with _ the informant. On the date of the occurrence, the applicant asked the informant that he was coming to informant's house to take meal. She refused and went to the house of her another daughter Pooja. When she came to her house, she found that Rehan was going from the house. When she saw inside the house, Khusboo was lying dead and Shyam Monohar Goel was seriously injured.

(3.) The F.I.R. was promptly lodged. Injured Shyam Manoher Goel later died. Both the post-mortem reports show fire arm wound of entry one on each body. The case diary shows that there is only evidence that his mother had seen the applicant coming from her house.