- (1.)The petitioners facing trial in the Court of Additional Sessions Judge No. 1, Ajmer, along with co-accused Syed Nazir Ahmed, for the offences u/Ss. 498A and 304B, IPC. The co-accused Syed Nazir Ahmed is the husband of the deceased Smt. Naznin Noor and the petitioner is his brother-in-law (gainer).
(2.)Smt. Naznin Noor was married to the co-accused Syed Nazir Ahmed on 3-6-1990. She died due to burns at her husband's house on 29/05/1991. A report of the incident was lodged by the brother of the deceased at Police Station-Ganj, Ajmer, on which crime No. 96/91 was registered u/Ss. 302 and 304B, IPC. In the report, it was given out by the informant that his sister was murdered by her husband for dowry.
(3.)After registration of the case, investigation was carried on by the Dy. S. P., who recorded the statements u/S. 161, Cr. P.C. of several witnesses, including of Smt. Sugra Bibi, Syed Farookh Ali, Mohd. Akhtar, Ishaq Moh. and Nooruddin. It may be stated here that Smt. Sugra Bibi was living as a tenant in the ground-floor of the same house where Smt. Naznin Noor had died. The witnesses Syed Farookh Ali and Mohd. Akhtar are neighbours. The witnesses Ishaq Mohd. is the servant of the petitioner and Nooruddin is his son.