DINESH KUMAR Vs. STATE

JUDGEMENT

(1.) Arguments had been concluded in the afore-noted matter and we had reserved the matter for pronouncing decision.

(2.) While dictating judgment, it transpired that no incriminating circumstance whatsoever, save and except one or two, have been put to the accused when he was examined under Section 313 Cr.P.C.

(3.) The statement of the accused under Section 313 Cr.P.C. reads as under :-