S.D. Anand, J. - (1.) THE appellant Silk Ram @ Silk was convicted by the learned Trial Judge, on a charge under Section 302 IPC and also under Section 201 IPC.
(2.) THE prosecution plea, as upheld at the trial, was under: - On the relevant date, the dead body of Daya Nand deceased was found in front of a godown on the Kacha Beri Road. On being notified of that fact, Harbir Singh first informant identified the dead body to be of his uncle. It was found that there were injuries on his private parts which (injuries) had been caused by sharp edged weapon and lot of blood was oozing out from there. There were also signs of strangulation on his neck. Deceased, a pensioner of Punjab Police, had been to Rohtak on 1.12.1995 to collect his pension but he did not return home. In the course of investigation, the investigating agency collected last seen evidence in the statement of PW -6 Sarv Sukh son of Molar Chand, also a retired pensioner, and extra judicial confession purporting to have been made by appellant PW -7 Kitab Singh. It goes without saying that the case was based upon circumstantial evidence. Learned Trial Judge placed implicit reliance on both the facets of the evidence.
(3.) A reference, though with brevity, to the entire evidence produced by the prosecution would appear to be appropriate.;