KAILASH CHAND Vs. STATE

JUDGEMENT

(1.) After the prosecution closed its evidence, when cross-examined under Section 313 Cr.P.C., the song sung by the appellant was:- I do not know; It is incorrect.

(2.) These are the two answers given by the appellant to each and every incriminating circumstance on which he was questioned save and except the last. To the question what did he have to say? He replied that he was innocent. He never committed the crime and that he was falsely implicated due to suspicion.

(3.) The charge against the appellant was of having raped and murdered Kumari K in the intervening night of 18 th and 19th June, 2002.