SANJAY Vs. STATE OF U P

JUDGEMENT

(1.) The main question involved in this appeal is, 'Whether the circumstances against the appellant are established and lead only to his guilt or not.' THE FACTS

(2.) Kallu alias Ravindra (the Deceased) was last seen on 13.5.2005 but not thereafter. On the next day, his family members were informed about a mutilated dead-body lying next to Lala's brick kiln. The dead body was naked: its head, hands (between the wrist and elbow), and legs (below the knees) were chopped off. The dead body was covered with eight 'Kathal'.

(3.) The family members (mother, father, wife and son at least) reached the spot and identified the dead-body as that of the Deceased. The cycle of the Deceased was also found at 65 paces from his dead body (site plan Ex Ka-14).