STATE OF M.P. Vs. PHULCHAND

JUDGEMENT

(1.) .As noted by the Trial Court it is seen that there is no direct evidence available in this case. The case hinges on the following piece of evidence.

(2.) The aforesaid factors cogently and convincingly established that the story put forward by the prosecution was apocryphal and it was quite unsafe to place reliance on such story, There is also no reason as to why respondent Phu1chand would make any Extra Judicial Confession to a person like Noor Mohd. In our view, the Trial Court has correctly appreciated the evidence of Noor Mohd. and rightly rejected it as concocted piece.