NAEEM MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Three brothers namely, Nadeem Mohammad, Nafis Mohammad, Naeem Mohammad, along with one Fajju @ Fajlu Rehman, brother-in-law (brother of wife) of Nafis Mohammad were sent for trial in case arising out of FIR No. 316/2003 registered at police station Dadabadi, Kota for offence under Section 365, 302 and 201 IPC.

(2.) Prosecution claimed that above accused had committed murder of Zakir Hussain aged 24 years.

(3.) The deceased Zakir Hussain used to ply Auto-rickshaw in Kota city. He had married Shagufta Khan (P.W.5), sister of three accused, namely Nadeem Mohammad, Nafis Mohammad and Naeem Mohammad. Shagufta Khan had married Zakir Hussain against the wishes of her family. The case of prosecution is that the accused being neighbours of Zakir Hussain having not accepted the marriage, nursed a grudge and had a rancour on this count.