STATE OF HARYANA Vs. SANDEEP ALIAS KARTOON

JUDGEMENT

(1.) MURDER reference No. 8 of 2004 was sent to this Court under Sections 363/366 of the Code of Criminal Procedure for confirming of death sentence awarded to Appellant Sandeep @ Kartoon by the Additional Sessions Judge, Sonepat.

(2.) APPELLANT Sandeep @ Kartoon has also filed Criminal Appeal No. 962 -DB of 2004. We shall be deciding both Murder Reference No. 8 and Criminal Appeal No. 962 -DB of 2004 together by a common judgment as they arise out of the same impugned/order dated 22/25.11.2004 of the Additional Sessions Judge, Sonepat.

(3.) THIS Court, vide its order dated 10.5.2005, had directed the Forensic Science Laboratory, Haryana, Madhuban, Karnal to give its opinion as to whether DNA Test could be done or not. Vide its report No. 5506/FSN (H) Madhuban dated 12.5.2005, the Director, FSL, Madhuban has stated that the chances of isolation of quality DNA from the 'Pyjama' for the purpose of DNA Test profiling are not good. Meaning thereby that, DNA Test cannot be done.