SANTOSH ALIAS SANJU Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 25. 2. 2004, the appellant has been convicted for the offence of having murdered Kelment Nandan @ Raju.

(2.) IN a nut shell, the reasons given by the learned Trial judge are:-

(3.) CIRCUMSTANCE B and C noted hereinabove have been used by the learned Trial Judge to reinforce the finding of guilt.