Rajendra Kumar, J. - (1.) Present jail appeal has arisen from judgment and order dated 17.06.2015 passed by Additional Sessions Judge / F.T.C., District Kannauj in Session Trial No.261 of 2012 (State Vs. Guddu @ Haseeb Khan Crime No. 198 of 2012) under Section 302 IPC, Police Station Tirwa, District Kannauj whereby Trial Court has convicted the accused Guddu @ Haseeb Khan and sentenced him to rigorous imprisonment for life with a fine of Rs.25,000/- under Section 302 IPC and in default of payment of fine, further imprisonment of six months.
(2.) Prosecution story in brief is that P.W. 1 presented a written Tehrir Ex.Ka-1 getting it scribed by one Kitabuddin in police Station Tirwan on 9.6.2012 alleging therein that his nephew Guddu (accused) was working as labour in Mohalla Hamalipura and living in Kannauj with his family, sometime used to visit the village and tell that he was a poor man and not in a position to marry two daughters due to his poverty and he would finish them.
(3.) Ex-Ka-1 further recites that On 8.3.2012 accused Guddu came to house with his daughter Khushnuma aged about 9 years and Sawa Parveen aged about six years from Kannauj, stayed in the house in the night and on 9.6.2012 he, along with her daughter Khushnuma and Sawa Parveen, went at about 7 in the morning by saying that they were going to Tirwan. After three hours, he came back to house without his daughters and started washing his blood stained hands. P.W.-1 inquired about daughters whereupon he (accused) told that he has killed both of them by Basuli (Brick Cutter) in the corn field near one Jalees and saying so he ran away from house P.W. -1 went to spot and saw dead bodies of two girls (daughters) lying there.;