SHIV DUTT ALIAS TITU Vs. STATE

JUDGEMENT

(1.) With reference to the testimony of Prem Prakash PW-1, Raj Kumar PW-2 and Sahib Singh PW-5, who claimed to be eye-witnesses to the incident, all of whom have deposed that in front of their eyes the appellant fatally stabbed the deceased Dharam Singh and fled, the learned Trial Judge has returned a verdict of guilt against the appellant.

(2.) The learned Trial Judge has found link evidence in the form of the recovery of a dagger Ex.P-1/A after the appellant was apprehended and made a disclosure statement that he could get recovered the weapon of offence and led the police to a vacant plot and produced the dagger Ex.P-1/A which as per the report Ex.PW-3/D of the doctor who conducted the post-mortem, was opined to be capable of causing the injuries noted on the person of the deceased.

(3.) Further link evidence inculpatory of the guilt of the appellant is the report of the serologist as per which human blood of the same group as that of the deceased was detected on the dagger Ex.P-1/A.