SHAFIQ S/O RAPIQ AHMED Vs. STATE OF U.P.
LAWS(ALL)-2010-5-200
HIGH COURT OF ALLAHABAD
Decided on May 28,2010

Shafiq S/o Rapiq Ahmed Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

YATINDRA SINGH,J. - (1.) IN today's World, Sigmund Freud's theories may be questioned but his redefinition of sexual desire as the primary motivational energy of human life is not totally off the point. Yet, sex education is a debatable issue. Nevertheless, this appeal reminds a need of minimal sex education/awareness alongwith right moral values (Walk): may be at school/college level; or by the family at home. THE FACTS
(2.) THE parties involved in the case are related to each other. The relevant pedigree is mentioned below: Jafar Ali Rafiq Jamshed Ali (Informant) Shabir Hamid Shafiq (Appellant) Gulsher Nadim (Deceased) Mehtab Tahir Nadim (the Deceased) was son of Jamshed Ali (the Informant). He was aged about 11 years at the time of the incident. In the evening of 16th July 2004, at about 16:00 hours, he went on a cycle to the tu-bewell at his father's fields but never came back.
(3.) THE father of the Deceased, the In­formant, had gone out in the evening and when he came back in the night, he alongwith family members (some were al­ready out searching) searched for the De­ceased. His cycle was found next to the pole, near the transformer of the tubewell but his dead body was not found. His dead body was found the next day at 8:00 hours in the fields of his uncle Rafiq. It was lying in pool of blood along with three blood stained guavas, and leaves of mango as well as of sugercane.;


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