SANTU Vs. STATE OF M P

JUDGEMENT

(1.) The prayer for urgent hearing is allowed.

(2.) Final Arguments heard.

(3.) On 21/9/1992, dead body of Mallu was found. He died of gun shot wounds. The case of the prosecution is that the present applicant and two others committed his murder. The evidence against the present applicant is the confessional statement of one of the co-accused which cannot be considered usable evidence against the applicant.