PANKAJ NAQVI, J. - (1.) This criminal appeal is preferred against the judgment and order dated 24.3.2004, passed by the Addl. Sessions Judge, Pilibhit in S.T. No.340/2001 (Case Crime No.181/2000), convicting / sentencing the appellants under Section 302/34 IPC with life imprisonment. The case of the prosecution is that the daughter of PW-1, aged about three months was strangulated by her husband - Ved Prakash and mother-in-law / Ramawati on 14.10.2000 at 4 p.m. in which she too sustained injuries, witnessed by Babu Ram (PW-2) and others. On above allegation an FIR as Case Crime No. 181 of 2000, under Sections 323/302 IPC came to be registered against the above two accused at the PS, at a distance of 17 kms. on 14.10.2000 at 11.40 p.m.
(2.) The Trial Court finding PW-1 and 2 to be wholly reliable, medical evidence compatible with the oral account and DW-1 not reliable, convicted the accused- appellants above.
(3.) Heard Sri Ajay Kumar Srivastava, holding brief of Sri R.K. Koli for the appellants and Sri A.N. Mulla, the learned A.G.A.;