JAKIR HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal under Sec. 374(2) Cr.P.C. has been preferred by the accused-appellant against the judgment of conviction and order of sentence dtd. 3/9/2013 passed by the learned Additional Sessions Judge, Women Atrocities Cases, Jodhpur Metropolitan in Sessions Case No. 22/2013 (State of Rajasthan Vs. Jakir Hussain), whereby the accused-appellant has been convicted and sentenced as under:--

(2.) The matter pertains to an incident which had occurred in the year 2012 and the present appeal has been pending since the year 2013.

(3.) Brief facts of this case, as placed before this Court are that one Liyakat (complainant) alongwith his younger brother Maqbool Ali submitted a written report (Ex.P-5) on 8/2/2012, at around 12.30 p.m., before the Police Station, Pratap Nagar, Jodhpur, stating therein that his sister, Aasfa had been married for 22 years and was living in her matrimonial home situated at Shramikpura, Masuriya, Jodhpur, with her husband, namely, Jakir Hussain (present accused- appellant) and in-laws, who used to subject her to grave acts of cruelty including beatings.