BABU LAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Per contra, learned State counsel would submit that the investigation in the angle of rape was not carried out for the reason that in the post mortem no injury was found on the private parts of one of the deceased, a lady. He further submits that the Axe which was used as weapon was recovered from the pond, therefore, on the basis of that recovery the accused were arrested and FSL was carried out. It is stated after the narco test, proper enquiry was made and supplementary chalan was filed against the accused persons on the basis of DNA test and other recovery. Therefore, the investigation as carried out was proper and the real culprits were arrested after the thorough investigation and recovery. Therefore, no further investigation would be necessary.

(3.) I have heard learned counsel for the parties and perused the documents filed along with the petition and the case diary.