GUMAN PAL AND ANOTHER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on I.A. No. 02/2015, application for suspension of sentence and grant of bail to the appellants.

(2.) The appellants stand convicted for offence punishable under Sections 302 and 201 of the IPC and sentenced to undergo imprisonment for life under Section 302 and to pay fine of Rs. 2000/- each and for the offence punishable under Section IPC to undergo RI for 4 years and to pay fine of Rs. 1000/- each, in default of payment of fine to undergo additional RI for one year and 6 months each respectively vide judgment dated 25-09-2014 passed in S.T. No. 12 of 2013 by the Additional Sessions Judge, District Balodabazar (C.G.).

(3.) Learned counsel appearing for the appellants submit that only piece of evidence against the accused appellants is their so-called statements Ex. P-7 and P-8 on which basis the dead body of the deceased was alleged to have been recovered from the open pond. It has been argued that even before the disclosure statements made by the appellants, the dead body of the deceased was recovered by the police and thus, the disclosure statements have no evidentiary value in the eye of law.