YATINDRA SINGH, J. - (1.) A modern scientific approach to investigate a crime, is need of the hour; especially in a case of circumstantial evidence. It is better illustrated in this case than any other. THE FACTS
(2.) KM . Antu (the Deceased) had gone out of her house at noon time on 24.2.2005. She did not come back. A search was made for her but she was not found. The next day at about 14:00 hours, her dead body alongwith an ustara (Barber's razor) was found in the wheat field of one Ranvir Singh. Her father Vijendra Singh lodged an unnamed FIR on 25.2.2005, at 15:00 hours. The allegations in the FIR are as follows: The Deceased was missing from 12:00 hours on 24.2.2005. The family members had searched for her but she was not found; The dead body of the Deceased was found on 25.2.2005 at about 14:00 hours in the wheat field of Ranvir Singh. Her neck is cut and her underwear is removed. An ustara is also near her dead body; The private parts of the Deceased body are swollen and there are injuries as well. It appears that some person committed rape then killed her.
(3.) IT is said that Kanhaiya (the Appellant) made an extra judicial confession (the EJC) on 27th morning before Dharmendra Kumar (PW-3), pradhan of the village. The Appellant is said to have confessed to the crime and told PW-3 that he saw a blue (pornographic) film on the night prior to the fateful day at his residence along with one Niranjan. This is also so deposed by PW-3 in the trial.;