KANHAIYA Vs. STATE OF UP

JUDGEMENT

(1.) A modern scientific approach to investigate a crime, is need of the hour; especially in a case of circumstantial evidence. It is better illustrated in this case than any other.

(2.) Km. Antu (the Deceased) had gone out of her house at noon time on 24.2.2005. She did not come back. A search was made for her but she was not found. The next day at about 14:00 hours, her dead body alongwith an ustara (Barber's razor) was found in the wheat field of one Ranvir Singh. Her father Vijendra Singh lodged an unnamed FIR on 25.2.2005, at 15:00 hours.

(3.) The allegations in the FIR are as follows: