JAI BHAGWAN Vs. STATE

JUDGEMENT

(1.) Having perused the evidence as also the impugned decision dated July 10, 2000 convicting appellant for the offence of having murdered Ajay, it is apparent that the learned Trial Judge has not kept in mind the post-mortem report Ex.PW-7/A of deceased Ajay authored by Dr.B.P.S.Karv PW-7.

(2.) This has vitiated the conclusion.

(3.) Post-mortem report Ex.PW-7/A would evidence that Dr.B.P.S.Karv detected bleeding from the nose and mouth of Ajay. He saw a brownish abrasion on the right temple 4 cm x 2 cm with clotted blood present. He saw multiple abrasions on both knees, left wrist, left shoulder. They were reddish brown in colour. Clotted blood was present. Internal injuries were a defused subdural hematoma on the skull in the frontal and parietal region.