MD. ZAHOOR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Appellants and learned counsel appearing on behalf of the Additional Public Prosecutor.

(2.) Appellant Md. Zahoor of Cr. Appeal (DB) No. 156 of 2011 has been convicted to undergo rigorous imprisonment for life for the offence punishable under Section 302 Indian Penal Code read with Section 34 of the Indian Penal Code and Md. Zaheer of Cr. Appeal (DB) No. 380 of 2011 has been convicted to undergo rigorous imprisonment for life for the offence punishable under Section 302 Indian Penal Code passed by the Judgment of conviction dated 8th December, 2011 and order of sentence dated 9th December, 2011, by the Additional District and Sessions Judge, Madhubani, in connection with Sessions Trial No. 311 of 2009 arising out of Khajauli (Kaluahi) P.S. Case No. 380 of 2008 corresponding to G.R. Case No. 3667 of 2008.

(3.) The case of the Prosecution as per the statement of the deceased Ishrat Khatoon is that on 1.12.2008 while she was cooking in her courtyard, her husband came and when she asked him to get salt, an altercation arose between them, in course of which, her husband tied up her hands and legs and poured kerosene oil on her while her elder brother-in-law Md. Zahoor brought a match stick and lit it. On raising hulla, Md. Shakir and others came who tried to save her. This statement was given by the deceased at DMCH in course of treatment on 5.12.2008 i.e. 4 days later.