DINESH SHARMA Vs. STATE

JUDGEMENT

(1.) Crl.M.A. No. 7927/2007 Heard. Allowed. For the reasons stated in the application, order dated 10th July 2007 dismissing the appeal in default is recalled and the appeal is restored to its original number and file. CRL.A. 792/2005

(2.) The facts of the case as stated in the judgment of the trial Court are:-

(3.) The prosecution in order to establish its case examined as many as thirteen witnesses. Of them, the star witness appears to be PW-7, who had allegedly seen the deceased alongwith the accused at about 8:30 AM on 21 st Feb. 1999. He is also the witness of arrest of the accused as also the disclosure statement and the recovery of the dead body and other articles at the instance of the accused. The trial Court relying heavily on the testimony of PW-7 and the other material on record arrived at a conclusion that the prosecution has firmly established its case beyond shadow of doubt.