ASHOK AND ORS. Vs. STATE

JUDGEMENT

(1.) THE post -mortem report Ex.PW -20/A -1 records the following injuries on the person of deceased Mamchand:

(2.) CONTUSION on both thigh and leg.

(3.) 7 accused, namely appellants Ashok, Vinod Kumar and Shiv Shankar as also Surender Kumar, Rajender Sharma, Sushil Sharma and Vijay were put up for trial for having entered into a conspiracy to commit the offence of abducting deceased Mamchand and in furtherance thereof inflicting such bodily injuries on him with the intention of causing death. Accused were also tried for the offence of causing disappearance of evidence by secretly throwing the dead body of Mamchand.