SANJAY Vs. STATE

JUDGEMENT

(1.) THE appeal was admitted on 14.1.2010 and learned counsel for the parties had stated that every attempt would be made to argue the appeal on 22.2.2010. The appeal was argued on 22.2.2010 and it was recorded in the order that decision would be pronounced on 23.2.2010.

(2.) THE appeal was fast-tracked for hearing since learned counsel stated that the fate of the appeal would be decided with reference to the testimony of PW-2 Smt.Anita.

(3.) THE desi katta which was got recovered pursuant to the disclosure statement of Pramod could not be linked as the weapon of offence as the ballistic expert found no connection between a bullet which was recovered from the body of the deceased and the weapon so recovered and hence Pramod and Sunil were acquitted.