KRISHNA RAJGAUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) These two cases, i.e. Criminal Appeal (J) No.37/2019 and the Death Reference No.1/2019 have arisen out of the Sessions Trial No. 86(N)/2017.

(2.) Facts of the case are as follows:-

(3.) The accused could not be arrested immediately as he was absconding and was finally arrested on 10.03.2017 from the neighbouring State of Nagaland, where he was hiding. On his arrest, the accused had confessed before the police that he had kidnapped the girl and how he raped and strangulated the girl thereafter and then in order to remove all evidence, he threw the body inside the jungle. On his pointing out, the recovery was made from the jungle of the skull and bone of human being and certain clothing of the victim including blanket etc., were recovered. A seizure memo etc. was prepared. The bones and other articles were sent for forensic examination.