LAWS(ALL)-2008-4-101

MATHURA Vs. STATE OF U P

Decided On April 07, 2008
MATHURA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) -A 28 years old lady has died of poisoning. She had no children and it appears from the post mortem as well as viscera report that she has been poisoned, and the husband alongwith two members of his family has been prosecuted by the Police and that too under Section 498A and 306, I.P.C.

(2.) HEARD Sri B. K. Tripathi, advocate, for the applicant and Sri Mohd. Israil Siddiqui, Addl. Government Advocate for the State.

(3.) BAIL application rejected.