AMUL KUMAR SARDAR Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 9. 12. 2002 the appellants have been convicted for the offence of having murdered Kul Bahadur Thapa. Vide order of even date, they have been sentenced to undergo imprisonment for life.

(2.) THE appellants have been convicted on the sole testimony of PW-1 Jagdish who deposed that when he was stationed at his handcart he saw the accused chasing a boy whom they stabbed while running. We note that Jagdish admitted that the time was around 8/8:30 PM. He denied that there was darkness in the street where the deceased was stabbed.

(3.) THAT a boy was stabbed near DDA flats Kalkaji was recorded at the police station Kalkaji vide DD No. 14a dated 24. 12. 2000. It transpired that the boy who was stabbed was Kul Bahadur Thapa.