RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a criminal revision filed by Raj Kumar and has been directed against the judgment dated 14.10.1999 passed by the Court of Additional Sessions Judge, Patiala, who affirmed the judgment of conviction and order of sentence dated 28.3.1992 passed by the Court of Special Judicial Magistrate, Patiala, C.B.I., Punjab (S. Bhupinder Singh).

(2.) SOME facts can be noticed in the following manner :-

(3.) IN order to prove the charges, the prosecution examined as many as 24 witnesses. On the closure of prosecution, statement of the petitioner was recorded under Section 313 Cr.P.C. and all the incriminating circumstances appearing in the prosecution evidence were put to him. He denied those circumstances and stated that he was innocent.