AJIT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS judgment shall govern the judgment of Cr. A. 194/88, as both the cases arise out of common judgment decided in Sessions Trial No. 86/85.

(2.) APPELLANTS have been convicted for an offence under sections 302/34 and 201 IPC. Conviction is based upon the extra -judicial confession of Kulwant Kaur appellant in Cr. A. 194/88. Apart from extra -judicial confession, trial Court has considered as many as 23 circumstances to hold appellants guilty of the offence of murder of Jarnelsingh.

(3.) DURING investigation, Bahadur Singh (PW 1) was told by appellant Kulwant Kaur that deceased has gone to village Kamalpur on 24.5.1985. He enquired about the whereabouts of deceased Jarnel Singh from Kulwant Kaur and Kulwant Kaur informed him in the morning as well as in the evening that deceased has gone to Kamalpur. Deceased did not return on Saturday, therefore, PW 1 Bahadur Singh went to search the deceased at Ashok Nagar and sent his other son Jaswant Singh to Kamalpur to search the deceased. In Kamalpur, Jaswant Singh learnt that the deceased has not visited Kamalpur. PW 1 Bahadur Singh also informed that on Friday, appellant Ajit Singh has asked for bullock cart from Sardar Singh.