BHURA Vs. STATE OF H.P

JUDGEMENT

(1.) Petitioner is accused of commission of offences under Ss. 302, 201 and 120-B of the IPC. The case was registered against the petitioner and another vide FIR No. 124 of 2021, dtd. 24/9/2021 at Police Station Tissa, District Chamba, H.P.

(2.) Petitioner is facing trial before the learned Additional Sessions Judge, Chamba. Prosecution evidence is in the process of being recorded.

(3.) Allegations against the petitioner and her coaccused are that they caused death of husband of petitioner named Shri Mohammad Rafi and her three minor children. It is alleged that during the intervening night of 13/14/9/2021, petitioner with her coaccused firstly assaulted deceased Shri Mohammad Rafi with a sharp edged weapon and thereafter flamed the house to fire in which said Shri Mohammad Rafi along with three minor children were sleeping. Shri Mohammad Rafi and his children died of burn injuries and asphyxia.