MUZAMMIL Vs. STATE OF U P

JUDGEMENT

(1.) Sri Atul Kumar Tiwari, learned counsel for the accused-appellant has submitted that he is not pressing bail application and he will argue the appeal on merits to which, learned A.G.A. has agreed.

(2.) Heard Sri Atul Kumar Tiwari, learned counsel for the accused-appellant and Sri L.D. Rajbhar, learned AGA for the State. Perused the record.

(3.) As per prosecution case, an FIR was lodged by one Hasib Khan giving written report stating therein that before three months, Taisin Khan, R/O Village-Dharampur, P.S. Kampil came to him with the proposal of marriage of Samra with his younger brother Mujammil Khan, which the father of Samra and Samra herself refused. On 2.11.2015, Taisin Khan who was real Mausa of Samra took her to his home saying that her Mausi (aunt) has called her. On 8.11.2015 at about 4.00 p.m. the informant and his family members were informed that Samra was being pressurized for marrying with Mujammil and on her refusal, Mujammil Khan shot fire by his pistol on her due to which she sustained serious injuries. Injured was provided treatment and after investigation, the Investigating Officer filed charge-sheet against accused-appellant for the offence under section 307 IPC. Charge was framed against him under same section.