MD. TAIAB ALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution. The petitioners have been made accused for the offences under Ss. 302, 120 -B/34 of the Indian Penal Code and Sec. 27 of the Arms Act, in connection with Simdega PS. Case No. 103 of 2015 corresponding to G.R. No. 331 of 2015.

(2.) The case relates to double murder, in which, the sister and brother of the informant were killed at sister's matrimonial home. The petitioner, Md. Taiab Ali, was the husband of the sister of the informant and the petitioner Renu alias Jaiban Khatoon is his second wife. The F.I.R. shows that the informant was informed by her sister that she was being subjected to harassment and cruelty by her husband and other accused persons, whereupon, the informant sent his brother to the matrimonial place of his sister. Subsequently, the informant was informed by a friend of his brother that his brother and sister were murdered and he was also assaulted and injured, whereupon the informant went there and he was informed by the injured friend that while talks were going on, the brother of the informant was called out of the house and he was murdered. Subsequently, the sister of the informant was also called out and again she came running into house when the petitioner Md. Taiab Ali and his wife, Renu alias Jainab Khatoon held her and the other accused persons assaulted her by knife, causing her death. The friend of the deceased was also assaulted, but he managed to flee away.

(3.) Learned counsel for the petitioners has submitted that the petitioners have been falsely implicated in this case and there is no allegation of assault against the petitioners.