MOHAMMAD RAFIQ,J. - (1.) These three criminal appeals under section 374(2) of the Code of Criminal Procedure, 1973 have been separately filed by three accused-appellants, namely, Mohammed Altaf, Smt. Rani @ Noorjahan and Mehrunissa, assailing the judgment and order dated 22.11.2012 passed by learned Additional Sessions Judge No. 2, Jhunjhunu, in Sessions Case No. 51/2011 (41/2010), whereby the learned Trial Court convicted and sentenced them as under: JUDGEMENT_111_LAWS(RAJ)10_2017_1.html
(2.) Since all the three appeals arise out of a common judgment and order of the learned Trial Court and the facts of these appeals are also common, therefore, the same were heard and are being decided by this common judgment.
(3.) Briefly stated the facts are that on 30.12.2009 one Abdulla S/o Mohammad Yusuf, R/o Dabi Gate, Maler Kotla, District Sangrur (Punjab) submitted a written report to the Station House Officer, Police Station Kotwali, Jhunjhunu to the effect that his daughter Rukaiya Bano was married to Mohammed Altaf around 15 years ago. Out of this wedlock, she gave birth to two sons and two daughters. But, now for last two years, Mohammed Altaf, his mother Nazra, his father Mohammad Usman and his younger brother Mohammed Ramzan have been harassing his daughter. Mohammed Altaf was having illicit relations with two other girls, and mother and brother of Mohammed Altaf were aware of these illicit relations. They have forced his daughter to die as she was subjected to severe beating in the previous night. In the morning of 30.12.2009, he came to know about the death of his daughter and her three children and immediately thereafter he along-with certain members of his community visited the Civil Hospital, Jhunjhunu, where the family members of her in-laws ill treated them. The complainant expressed the doubt in the report that these persons have killed his daughter and her three children by administering poison in the food.;