SAJJAN KUMAR Vs. STATE

JUDGEMENT

(1.) CASE of the prosecution is as per the statement Ex.PW -3/A made at 9:05 PM on 2.4.2001 by Kartar Singh to SI Suresh Chand PW -5, on basis whereof the FIR Ex.PW -1/A was registered at the local police station at 9.25 PM. The statement of Kartar Singh reads as under:

(2.) NEEDLESS to state, at the trial, Kartar Singh PW -3 reiterated the facts which stand recorded in Ex.PW -3/A and SI Suresh Chand PW -5 who had reached the spot when information of the incident was recorded at the police station vide DD No. 15A, Ex.PW -2/A corroborated Kartar Singh with respect to the arrest of the appellant in his house; the recovery of a blood stained darati Ex.P -1 in the house and blood stained clothes of the appellant being seized when he was arrested.

(3.) IT is further in evidence against you that you were having blood on your hands and you were washing your hands in the bucket of water whereas your wife Smt. Raj Bala was lying in a pool of blood on the floor of your house. What have you to say? A. It is correct.