RASHID KHAN Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 28. 9. 1999, the appellant has been convicted for the offence of having murdered Raj Kali wife of Joginder PW-11. Appellant has been sentenced to undergo imprisonment for life.

(2.) THE case is based on circumstantial evidence urges learned counsel for the appellant and hence submits that unless it is held that the chain of circumstances proved by the prosecution are complete wherefrom the only inference which can be drawn is the guilt of the accused and his innocence being ruled out, only then can the conviction be sustained.

(3.) WE agree.