JAI BHAGWAN Vs. STATE

JUDGEMENT

(1.) Thisappeal is directed against the judgment and sentencedated 7.8.1993 passed by the learned Additional Districtand Sessions Judge, Delhi in Sessions CaseNo. 56/91.Appellant Jai Bhagwan was tried along with Phool Hussainunder Section 302/34 IPC.

(2.) Theshortcontroversywhicharisesforour considerationinthis appeal is whether the case isin facta case of suicide or has an incident of murder been given the shape of a suicide case?

(3.) Brief facts which are necessary to dispose of the appeal are recapitulated as under.