SHAMSHUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Shiv Kumar Pal for appellant and Additional Government Advocate for State of U.P.

(2.) The accused has filed this appeal against the conviction and sentence recorded by Additional Sessions Judge, Court No.3, Ghaziabad, dated 14.3.2012 convicting him under Section 302, I.P.C.for committing murder of his wife Smt. Salma and awarding life imprisonment with a fine of Rs.10,000/- with default stipulation.

(3.) On the complaint of Mohd. Suheb (PW-1) F.I.R. of Case Crime No.959 of 2007 was registered at P.S. Loni, district Ghaziabad. It has been mentioned in the complaint that on 12.9.2007 at about 10-00 A.M. Shamshuddin, father of the complainant was demanding money from Smt. Salma, mother of the complaint, for taking drugs. Shamshuddin was generally not doing any work. The mother of complainant refused to give money to him. Then he tied the hands and legs of his mother by scarfs with the cot in the house and caused piercing injuries through a dagger. On witnessing the incident he made cries then the other neighbours came on the spot and then his father ran away from the spot along with his dagger. The incident was witnessed by Chand, Aqeel and other persons of the Mohalla. The younger sisters of the complainant had gone to school. The neighbors took away his mother in the injured condition to the hospital where she was declared dead. Previously also his father used to cause injuries to his mother in relation to demand of money for purchasing drugs.