DEEPAK CHADHA Vs. STATE

JUDGEMENT

(1.) On the strength of last-seen evidence spoken through the mouth of PW-5 as also the evidence of motive for the crime emerging through the mouth of PW-5 and the recovery of a blood stained shirt statedly of the appellant which he was allegedly wearing when the crime was committed on which human blood of the same group as that of the deceased was detected, as also the recovery of a blood stained knife on which human blood of the same group as of the deceased was detected; the two recoveries being at the instance of the appellant, vide impugned judgment dated 26.02.1999, the appellant has been convicted for the offence of having murdered Om Prakash. Co-accused Bablu and Devender have been acquitted holding that no incriminating evidence has surfaced qua them.

(2.) Vide order on sentence dated 27.02.1999, the appellant has been sentenced to undergo imprisonment for life.

(3.) D.D.No.17-A, recording information at PS Kotla Mubarakpur notes the time 10.15 PM and the date 07.11.1996 when the information was received at the Police Station. The information noted is that a person, smeared with blood, was lying behind Jawala Prasad Timber Market.