STATE OF U.P. Vs. IMRAN

JUDGEMENT

(1.) Heard learned AGA for State of U. P. and perused the record.

(2.) This application for granting leave to appeal has been filed against the judgment and order dated 12.11.2014 passed by learned Additional Sessions Judge, Khurja, District-Bulandshahar in Sessions Trial No.483 of 2012 in Case Crime No.88 of 2012 u/s 302 IPC, P. S. Khurja, District-Bulandshahar whereby the accused Imran @ Bablu has been acquitted.

(3.) From perusal of judgment and record it reveals that the information of death of Sheelendra was lodged on 19.2.2012 with S.O. of the P. S. concerned by Rai Sahab, who also lodged tehriri report with police of P. S. Khurja. As per the FIR, Sheelendra was found dead on 19.2.2012 in his house in suspicious circumstances. His wife, Shalini was present in the house. Sheelendra was having injuries on his head and back. Wife of Sheelendra, Shalini was having frequent visit to Imran @ Bablu, which was being objected by the deceased. The complainant/informant Rai Sahab expressed his suspicion that Shalini committed the murder of Sheelendra, deceased. On the basis of tehriri report, chik FIR on prescribed format was executed. After that the investigation proceeded in accordance with the provisions of Code of Criminal Procedure, which culminated into filing of police report in the shape of charge sheet against accused Shalini Singh and Imran @ Bablu.