MAHESH CHAND Vs. STATE

JUDGEMENT

(1.) Summarizing the incriminating circumstances against the appellant, the learned Trial Judge has held as under:-

(2.) Vide impugned judgment and order dated 20.1.2001, concluding in para 15 as afore-noted, the appellant has been convicted for the offence of having murdered the deceased Nand Lal. Co-accused Raj Rani and Radhey Shyam have been acquitted.

(3.) It all commenced when on 5.12.1990 information was received at the local police station that a gunny bag was lying on a service lane near house No.26/1, Ram Nagar Extension, Delhi. The information was noted vide DD No.26- A.