JANI SHAH Vs. STATE

JUDGEMENT

(1.) THE appellant, Jani Shah, was tried by the Sessions Judge, Mahboobnagar, for the murder of a young girl by name Yousuf Bi; he was found guilty under Section 302, penal Code and was sentenced to death.

(2.) THE facts of the case emerging from the prosecution evidence are as follows:

(3.) IT was alleged that the accused was arrested on 9th August, 1956 and on the statements made by him blood -stained earth, mats, silver anklets and some other ornaments belonging to the deceased were recovered from the house of the appellant. In pursuance of the statement made by the appellant P.W. 7. a Marwadi who was a Gold and Silver Merchant, was traced from whom were recovered the silver anklets which were pledged with him by the appellant on 6th August 1956.