AMAR SARAN, J. - (1.) HEARD learned Counsel for the applicants, learned Counsel for respondent and learned AGA.
(2.) LEARNED Counsel has filed certain documents which are taken on record. The victim-complainant has burn injuries on the left forearm. It is argued by the learned Counsel for the applicants that the allegation is that kerosene oil was poured on the head of the victim while she had suffered injury on her hand. In the FIR it is mentioned that abuses were hurled on her and kerosene oil was poured on her and the applicants were about to light the match when being apprehensive she shouted loudly and tried to run away dur­ing which period the said injury was caused on her hand. She has a large num­ber of injuries and the contention of the learned Counsel for the applicants that the medical report dated 21.10.2003 (date of incident) (Annexure-9) of the Sadar Hospi­tal, Mirzapur, was false, cannot be accepted at this stage. It is further argued that the applicants are distant relatives and the vic­tim has given inconsistent statements. At one point she stated that she is not married, at another she stated to be married to the relative of the applicants.
(3.) THIS is a very brutal case and alle­gations are against the applicants also. Further, it involves questions of fact which cannot be determined in this application under section 482 Cr. P.C.;