JASWINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard at length. During the course of arguments, the learned counsel for the appellants contends that the statement of appellant No.2-Bhupinder Singh under Section 313 Criminal Procedure Code (herein after referred as 'Cr.P.C.') was not been recorded by the trial court.

(2.) The learned State counsel pointed out that in the ziminie order dated 28.10.2011, it is reflected that the statements of accused had been recorded under Section 313 Cr.P.C and thereafter the case was adjourned for leading defence evidence by the accused. The statement could have been lost later on.

(3.) Learned counsel for the appellants cites Nar Singh VS. State of Haryana,2014 6 RAJ 318 and Janak Yadav VS. State of Bihar, 1997 1 RCR(Cri) 498 .