BARKAT RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal arises out of the following facts:-

(2.) The prosecution in support of its case examined Jarnail Singh Head Constable as PW-1 and Nirmal Singh A.S.I. PW-2 and also tendered into evidence the report of the Chemical Examiner and other relevant factors constituting the link evidence. Chain Singh the solitary independent witness was, however, given up as having been won over by the accused.

(3.) The accused when examined in terms of Section 313 of the Code of Criminal Procedure, denied the allegations that had been made against him and pleaded that he had been made against him and pleaded that he had been implicated at the instance of A.S.I. Nirmal Singh as he bore some animosity towards him. The accused also examined Surinder Kumar DW-1, Veena Rani, DW-2, Baldev Singh DW-3 and Ram Sarup Ahlmad DW-4 in support of his stand.