ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Arjun Singh has moved this application under S.439, Cr. P.C. The case relates to the death of Kamla. The allegation is that Kamla was murdered by her husband applicant Arjun Singh alias Bhanwar Singh.

(2.) The investigation of the case has got a chequered history because earlier, the police gave final report. The parents of Kamla approached the High Court. On directions from the High Court, the C.B.I. started investigation and arrested the accused.

(3.) Mr. K.E. Soni, learned counsel for the accused, submitted that there is no direct evidence connecting the applicant with the crime and the circumstantial evidence so far as disclosed by Mr. Tyagi during arguments, collected by the investigating agency fails to make out any case, against the accused under S.302, I.P.C.