SATTEPPA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the appellants and the learned Additional State Public Prosecutor.

(2.) THE appellants were the accused before the court below in the following circumstances :

(3.) IT is pointed out by the learned counsel for the appellants that admittedly, the dead body was in a highly decomposed state. And it is only on the basis of the evidence of PW.1 and PW.5, it is claimed that the body was that of Sandeep, who had been murdered. Hence, there is doubt about the identity of the body, as it could not be said that the mere statement of PWs.1 and PW.5 that the clothes found on the dead body were that of Sandeep should be accepted as conclusive proof.