- (1.) These appeals arise out of the same judgment and order dated 13.02.2015 passed in Sessions Trial No. 204 of 2011 [State Vs. Mohammad @ Faisal and others], they have been heard together and decided by a common order.
(2.) In the aforesaid appeals the appellants Mohammad @ Faisal, Safi Raza and Hamid @ Sukkha have been convicted and sentenced as under:
(3.) In these appeals facts of the prosecution case may be summarized as under: That on 16.09.2010 at 3.10 P.M. Mohmmad Idrish @ Babu gave a written information that his daughter -in -law Shayra, resident of house No. 532/211, Aliganj, District Lucknow, was lying dead, her both hands were tied, on her neck there were knife injuries, he received the information about her death on that day at 2.00 P.M., when he reached there he also found that dead body was lying on the floor and she has bleeded much.;