YOGENDER CHOUDHARY Vs. STATE

JUDGEMENT

(1.) YOGENDER Choudhary is convicted for the murder of deceased Sonu, wife of Debashish Dey, and robbery, on the strength of the statement of Debashish Dey, the mobile phone call records and post mortem report.

(2.) LEARNED counsel for the appellant assails the judgment on the ground that the mobile phone calls have been wrongly analyzed by the learned trial court as no evidence has been led to show that the appellant was using the mobile phone from which it is sought to be proved that the appellant was in contact with the deceased. The eye witness Debashish is wholly unreliable as he himself has stated that after seeing the incident he ran away to Calcutta and came back belatedly.

(3.) THE version is a fantasy and is unbelievable.