SATWINDER SINGH ALIAS BINDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned Counsel appearing for the appellant-accused while impugning the judgment under appeal, made the following contentions:-

(2.) Firstly, that not naming of the accused by the deceased on a specific query by the doctor as recorded in Bed Head Ticket Ex.PJ casts a serious shadow on the very identity of the accused for committing the crime in question.

(3.) All the witnesses who appeared on behalf of the prosecution as eye-witnesses or material witnesses, are only the interested witnesses being close relations of the deceased. The independent witnesses were given up by the prosecution without any plausible cause and as such an adverse inference must be drawn against the prosecution case.