SULTAN GANAI Vs. STATE

JUDGEMENT

(1.) MST . Bakhti wife of Gani Lone, Ghulam Mohd Lone alias Gulla Lone, her son, and Mohammad Yaseen Peer, their guest, died of the bullet injuries fired through a high velocity Fire arm, in the compound of PW17 -Sultan Lones house, situated at Gazrayal Shah Mohalla Kralpora, Kupwara, on October 23, 1998 at about 7.30 p.m.

(2.) INVESTIGATION carried out in FIR no. 141/1998, registered under Sections 302 RPC, 7/25 Indian Arms Act in this respect, on a source report indicating killing of three persons by an armed person with his illegal weapon, culminated in the filing of a Final Police Report under Section 173 Cr.P.C against three persons, namely, Sultan Ganai, Ahmad Lone and one Ahad Lone, with Judicial Magistrate First Class Kupwara, who committed it to the Sessions Court at Kupwara, the trial Court.

(3.) THE prosecution story, as unfolded in the Final Police Report, is that PW -11 Mst. Gulshan, married to Ghulam Mohammad Lone, one of the deceased, returned annoyed to her parental house in view of the quarrel she had with PW -2 Bashir Ahmad, her husbands brother. A Meeting was thereafter arranged at Sultan Lones house to resolve the dispute, which concluded with the settlement that Mst. Gulshan would return to her in -laws house.