NURA Vs. REX

JUDGEMENT

(1.) Nura, aged 40, Azimuddin, 24 or 25, Ibrahim 35, Jumma 25, and Karma 60 or 62 years of age, the first being resident of village Harsauli, the second of village Nirmana and the others of village Kaserwa, district Muzaffarnagar, appeal against their conviction and sentences passed by the learned Sessions Judge of that place. Appellant 1 was convicted under Section 366, the second under Secs.366 and 376, the third under Secs.366 and 368, the fourth under Secs.368 and 376, and the fifth under Section 366, Indian Penal Code each being sentenced to a period of three years rigorous imprisonment, the same being cumulative in the case of appellants 2 to i.

(2.) There were two other persons also tried with these appellants, Najmuddin and his wife Mt. Saeedan, but they were acquitted by the learned Judge.

(3.) A girl named Hajra, aged about 12 or 13 years was alleged to have disappeared from the house of her father Alimuddin, 4 gharis after nightfall on 30 March 1947, in village Harsauli.