HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) IN order to prove its case the prosecution relied upon the evidence of PW -1 Dr. R.K. Grag who had conducted the autopsy on the deadbody and had stated that the injuries on it could have been caused with a fatta and the wire used as a garrote; PW -3 Parkash before whom Raju accused had made an extra judicial confession that he along with two other accused had murdered Chaman Lal and that he had produced him before the police; PW -4, PW -6 and PW -7 Dhanraj, Ruhla Ram and Jai Singh respectively and witnesses of the last seen evidence and the motive; PW - Ishwar Singh the witness of the recoveries and PW - 11 S.I. Badan Singh - the investigating officer.

(3.) THE prosecution case was then put to the accused and they denied their involvement in the matter.