STATE OF A P Vs. MIRZA MAZHAR BAIG

JUDGEMENT

(1.) This appeal and revision by the State and De-facto Complaint are directed against the judgment and order of conviction dated 25-01-2006 passed by the VII Additional Metropolitan Sessions Judge-cum-XXI Additional Chief Judge at Red Hills, Nampally, Hyderabad in S.C. No. 699 of 2004 acquitting A1 and A2 (respondents 1 and 2 herein) of the offences punishable under Sections 302, 302 r/w 34, 449, 457, 458, 201 and 202 IPC.

(2.) The substance of the charge is that on 15-03-2004 at 4 A.M., A1 caused the death of Smt. Tajunnisa Begum (hereinafter referred to as "the deceased"), thereby committed an offence punishable under Section 302 IPC; on 15-03-2004, in furtherance of common intention A1 and A2 caused the death of the deceased, thereby committed an offence punishable under Section 302 r/w 34 IPC; A1 by entering into the dwelling house of the deceased committed house trespass in order to commit offence punishable with death, thereby committed an offence punishable under Section 449 IPC; A1 by lurking house trespass at night also committed an offence punishable under Section 457 IPC; A1 having lurking house-trespass by night made preparation for causing hurt to the deceased, thereby committed an offence punishable under Section 458 IPC; A2 by causing disappearance of evidence committed an offence punishable under Section 201 IPC and A2 intentionally omitted to give information regarding the death of the deceased, thereby committed an offence punishable under Section 202 IPC.

(3.) The plea of the accused is of total denial.