SANTOSH KUMAR SINGH @ GOVINDA Vs. STATE

JUDGEMENT

(1.) The impugned judgment of 21st October, 2016 holds appellant guilty of the offence of murder while acquitting his co-accused Ashu and vide impugned order of 10th November 2016, the appellant has been sentenced to imprisonment for life and fine with default clause.

(2.) The crux of the prosecution case as noticed in the opening paragraph of the impugned judgment is as under:-

(3.) As per the prosecution case, this incident was witnessed by Shankar @ Bengali, (PW-3) and Chhote Singh, (PW-8). The medical evidence comprises of deposition of Dr.Pankaj Kumar, (PW-6) who had proved the MLC of the deceased. The post mortem report of the deceased has been reproduced in the impugned judgment. As per the MLC of the deceased, he had sustained two knife blows on the neck, one on the cheek and one lacerated wound on the left side of the abdomen and also an abrasion on the left side of the abdomen. A punctured lacerated wound suffered by the deceased on the left side of his neck measured 4 cm x 1 cm x 3.5 cm proved to be fatal. On the basis of the evidence led by the prosecution, Trial Court has convicted and sentenced the appellant as noted herein above.