RAJEEV KUMAR ALIAS SONU Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 10.10.2007, while convicting the appellant for the offence of having raped and murdered Baby S, in para 21 of the impugned decision the learned Trial Judge has crystallized the incriminating evidence against the appellant as under:-

(2.) Learned counsel for the appellant does not dispute that the FSL report Ex.PW-19/F concludes the issue that the blood group of the deceased was B and that of the accused was A and that the testimony of Shri A.K.Srivastava, the Senior Scientific Officer establishes that if semen of group A and blood of group B was mixed up, the same would give results of AB group. This was the blood group detected on the underwear and the pajami of Baby S.

(3.) Learned Trial Judge has referred to the testimony of PW-1, PW-3, PW-9, PW-10 and PW-11 to hold that their testimony establishes that the appellant was seen by them push Baby S behind a sofa in his house. The girl was critical and was unconscious at that point of time. She was rushed to the hospital where unfortunately she died.