GOVIND KUMAR Vs. STATE

JUDGEMENT

(1.) CASE of the prosecution as led at the trial was that the appellant had a grouse against deceased Chander Prakash, who was a bachelor, on account of Chander Prakash having illicit relations with the wife of the appellant and that, motivated by the said fact, appellant murdered Chander Prakash at around 11.30 PM on 25.9.2004 when Chander Prakash was sleeping on a charpai (bed) outside his house.

(2.) VIDE impugned judgment and order dated 21.8.2006, the learned Trial Judge has convicted the appellant.

(3.) LALLU PW -3, the brother of the deceased and a neighbour Manoj PW -4, appeared as witnesses of the prosecution and claimed to have witnessed the incident.