JUMAT ALI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 124/2021, dtd. 24/9/2021, registered under Ss. 302, 201 and 120-B of the Indian Penal Code, at Police Station Tissa, District Chamba, H.P.

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

(3.) It is alleged that petitioner and his co-accused namely Bhura caused death of husband of Bhura named Mohammad Rafi and her three minor children. It is further alleged that during the intervening night of 13/14/9/2021, petitioner and Bhura firstly assaulted deceased Mohammad Rafi with a sharp edged weapon and thereafter flamed the house to fire in which said Mohammad Rafi alongwith three minor children were sleeping. Mohammad Rafi and his children died of burn injuries and asphyxia.