KRISHAN KUMAR Vs. STATE

JUDGEMENT

(1.) Krishan Kumar, the appellant herein, was triedin the court of an Additional Sessions Judge on the charge of murderingAshok Kumar. The learned Additional Sessions Judge held the accused guilty and sentenced him to rigorous imprisonment for life. Against hisconviction and sentence the accused has come in appeal.

(2.) The deceased, the appellant, and the two alleged eye witnesses,namely, P.W.3Ravinder Singh and P.W.4 Rajesh Vaid alias Dabba residedin Sector 12, R.K.Puram. The deceased and Ravinder Singh were neighboursThe house number of Ravinder Singh is 842 and that of the deceasedwas 843. The appellant and Rajesh Vaid resided in the same locality. Theywere students and friends.

(3.) On 13/01/1979 at about 6 p.m. P.W.3 met the deceased atthe bus stop of D.T.C. near Sangam Cinema. The deceased wanted toaccompany P.W.3 but P.W.3 told him that he was not going to his house but was going to the goggle shop beyond Sangam Cinema. The deceased toldP.W.3 that he would accompany him wherever he may be going.