SONI SINGH Vs. STATE OF U.P.
LAWS(ALL)-2019-4-367
HIGH COURT OF ALLAHABAD
Decided on April 17,2019

Soni Singh Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Bachchoo Lal,J. - (1.)Sri Ashish Kumar Pandey, Sri D.K. Singh and Sri Anurag Upadhyay, learned counsel filed Vakalatnama on behalf of complainant and supplementary affidavit filed on behalf of the applicant, are taken on record.
(2.)Heard learned counsel for the applicant, learned counsel for the complainant as well as learned A.G.A. for the State and perused the record.
(3.)The submission of learned counsel for the applicant is that the applicant is a lady. She has falsely been implicated in the present case. The husband of the applicant namely Radhey Shyam along with one police constable was done to death by son of first informant and other co-accused persons against which the FIR was lodged by the father-in-law of the applicant in Case Crime No. 388 of 2016 for the offence under section 147, 148, 149, 302, 120B IPC at police station Chandwak, District Jaunpur in which the son of first informant along with other persons were made accused and charge-sheet was submitted against the son of first informant and other co-accused. Only to make pressure upon the applicant for compromise she has falsely been implicated in the present case. It has further been submitted that the allegation of hatching conspiracy has been levelled against the applicant. There is no cogent evidence of conspiracy. In FIR the role of firing upon the deceased has been assigned to co-accused Uma Shanker @ D.I., Lal Bahadur Singh @ Pinku, Ravindra Sharma @ Nanhu, Vinay Sharma @ Nawab and Sonu Singh. In FIR it has been mentioned that the applicant has helped for committing the murder of the deceased. In fact, the applicant has no concern with the alleged incident. The applicant was not present on the place of occurrence at the time of alleged incident. The applicant has no criminal history and is in jail since 11.1.2019.


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