KRISHNBHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On 14.11.2007, Prathi (PW-1) Kotwar of village Kaluakhedi, Police Station Naisaray informed the Police at 13:30 PM that at 11 AM, one Charan Singh (DW-1) informed that at Kaluakhedi Nala two bodies were lying in puddle ¼dhpM along with motorcycle. The information was recorded as marg intimation (Exhibit P-1). The prosecution was set in motion. Naksha Panchayatnama (Exhibit P-4 & P-5)

(2.) These bodies were identified as those of Vishwaveer Singh and Ramesh. The bodies were sent for postmortem, reports whereof are Exhibit P-9 and P-14 respectively. As per postmortem report Exhibit P-9, following injuries were noticed on the body of Vishwaveer Singh:

(3.) As per opinion of Dr. Vivek Singh (PW-5) the cause of death is coma as a result of severe injury to skull. Mode of death as opined will depend on circumstantial evidence.