SHABBIR Vs. STATE OF U.P.
LAWS(ALL)-2019-7-30
HIGH COURT OF ALLAHABAD
Decided on July 26,2019

SHABBIR Appellant
VERSUS
STATE OF U.P. Respondents




JUDGEMENT

RAM SURAT RAM, J. - (1.)Heard Sri Dharmendra Singhal, Senior Advocate, assisted by Sri Ankit Singhal, for the appellant and Sri Om Prakash, A.G.A., for State of U.P.
(2.)Shabbir has filed aforementioned appeal from the judgment of Additional Session's Judge, Court No. 11, Aligarh, dated 11.02.2011/ 15.02.2011, passed in S.T. No. 462 of 2010, State vs. Shabbir, [arising out of Case Crime No. 114 of 2010, under Section 302 of Indian Penal Code, 1860 (hereinafter referred to as the IPC), Police Station Dehali Gate, district Aligarh, convicting the appellant, under Section 302 IPC and sentencing for imprisonment for life and fine of Rs. 5,000/-, with default stipulation.
(3.)On the written complaint (Ex-Ka-1) of Babu (PW-1), FIR (Ex-Ka-4) of Case Crime No. 114 of 2010 was registered under Section 302 IPC, at P.S. Dehali Gate, district Aligarh on 14.02.2010 at 23:45 hours, by Constable Clerk Om Prakash Chaturvedi (PW-5), against Shabbir. It has been stated in the FIR that there had been an aversion between Shabbir and Parveen (the son and the daughter-in-law of the informant). Today an altercation had taken place between his son and his wife Parveen. During altercation, his son Shabbir committed murder of his wife Parveen, cutting her neck through a knife at about 10:30 PM, in night. Dead body of Parveen was lying on the spot, in the house. After lodging the report, legal action be taken.


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