JASWANT GIR Vs. STATE OF PUNJAB
LAWS(SC)-2005-4-145
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on April 05,2005

JASWANT GIR Appellant
VERSUS
STATE OF PUNJAB Respondents


Cited Judgements :-

PURUSHOTHAM AND ORS. VS. STATE [LAWS(KAR)-2015-9-195] [REFERRED TO]
NAZIR PATHYEKHANVAR VS. STATE OF GOA, THROUGH QUEPEM POLICE STATION, QUEPEM, GOA [LAWS(BOM)-2019-9-22] [REFERRED TO]
GOPAL ALIAS RAJAGOPAL VS. STATE BY THE INSPECTOR OF POLICE [LAWS(MAD)-2010-11-273] [REFERRED]
KAILASH KOIRY @ KAILASH SINGH VS. STATE OF BIHAR [LAWS(PAT)-2015-2-65] [REFERRED TO]
MANIVEL VS. STATE OF TAMIL NADU [LAWS(SC)-2008-8-27] [REFERRED TO]
CHANDRAPAL VS. STATE OF CHHATTISGARH (EARLIER M.P.) [LAWS(SC)-2022-5-114] [REFERRED TO]
SANJAY SAHA @ SANJU VS. STATE [LAWS(DLH)-2018-7-20] [REFERRED TO]
JOGESHWAR AND ORS. VS. STATE AND ORS. [LAWS(DLH)-2015-10-127] [REFERRED TO]
RAM PRATAP PANDEY VS. STATE OF U.P. [LAWS(ALL)-2019-4-236] [REFERRED TO]
MD QAMAR @ BABLU VS. STATE OF U P [LAWS(ALL)-2019-1-83] [REFERRED TO]
ANAND RAM SAHU VS. STATE OF C.G. [LAWS(CHH)-2015-9-26] [REFERRED TO]
MANOJ CHOUBEY VS. STATE OF CHHATTISGARH THROUGH POLICE OUTPOST-NAILA [LAWS(CHH)-2017-11-100] [REFERRED TO]
RAJKUMAR DEWANGAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2020-1-154] [REFERRED TO]
PHOOL SINGH KANWAR VS. STATE OF CHHATTISGARH THROUGH POLICE STATION-BALKO [LAWS(CHH)-2018-2-80] [REFERRED TO]
KOKI PRABHAKAR REDDY VS. STATE OF A P [LAWS(APH)-2006-8-97] [REFERRED TO]
GUMMALA CHINA PULLAIAH S/O CHINNA ANKANNA VS. STATE OF ANDHRA PRADESH, REP BY ITS PUBLIC PROSECU [LAWS(APH)-2018-2-41] [REFERRED TO]
DAYANAND AND ANOTHER VS. STATE OF RAJASTHAN THROUGH P.P. [LAWS(RAJ)-2017-5-212] [REFERRED TO]
VIJAYKUMAR ALIAS KUTTY VS. STATE REPRESENTED [LAWS(MAD)-2012-2-512] [REFERRED TO]
RAM KARAN ALIAS RODA VS. STATE OF HARYANA [LAWS(P&H)-2006-11-87] [REFERRED TO]
SOHAN SINGH @ CHARANJIT SINGH VS. STATE OF HARYANA [LAWS(P&H)-2013-5-57] [REFERRED TO]
RAMAYAN SAHU @ RAMAYAN PRASAD SAHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-6-53] [REFERRED TO]
D KRISHNA VS. STATE OF A P [LAWS(APH)-2006-10-55] [REFERRED TO]
SIRIMA NARASIMHA RAO VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2009-7-101] [REFERRED TO]
DIPJYOTI NATH VS. STATE OF ASSAM [LAWS(GAU)-2022-6-4] [REFERRED TO]
BISHU ROW ALIAS T BISES KUMAR VS. STATE OF W B [LAWS(CAL)-2008-7-66] [REFERRED TO]
STATE OF U. P. VS. RAJENDRA [LAWS(ALL)-2022-7-186] [REFERRED TO]
MUKESH VS. STATE OF U P [LAWS(ALL)-2019-1-108] [REFERRED TO]
SHIV SHANKAR, SON OF SUKHRAM; RAMENDRA ALIAS MUNNA (AGE 23 YEAR) S/O UMA SHANKER; ANKIT SHARMA SON OF SULKHE SHARMA; SONU SAINI SON OF SHIVLAL SAINI; NIZAMUDDIN, SON OF ANWAR VS. STATE OF U P [LAWS(ALL)-2017-11-137] [REFERRED TO]
NEMAI CHATTERJEE VS. STATE OF WEST BENGAL [LAWS(CAL)-2011-9-128] [REFERRED TO]
RAMNATH ALIAS SAMEER VEREKAR VS. STATE [LAWS(BOM)-2011-9-33] [REFERRED TO]
MOHD USMAN VS. STATE [LAWS(DLH)-2011-6-70] [REFERRED TO]
SMT. SUMAN WD/O CHINTAMAN DHABEKAR, AGED 36 YEARS VS. THE STATE OF MAHARASHTRA, THROUGH P.S.O. KUHI, DISTT. NAGPUR [LAWS(BOM)-2015-8-415] [REFERRED TO]
SHAKUNTALA VS. STATE [LAWS(DLH)-2011-3-157] [REFERRED TO]
KARAN THAKUR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2017-12-171] [REFERRED TO]
PRATAP CHANDRA NATH @ PRATAP RANJAN NATH VS. STATE OF ASSAM [LAWS(GAU)-2012-4-16] [REFERRED TO]
BISHNU PRASAD SINHA VS. STATE OF ASSAM [LAWS(SC)-2007-1-81] [REFERRED TO]
VITHAL EKNATH ADLINGE VS. STATE OF MAHARASHTRA [LAWS(SC)-2009-2-21] [REFERRED TO]
SHIVAJI ALIAS DADYA SHANKAR ALHAT VS. STATE OF MAHARASHTRA [LAWS(SC)-2008-9-20] [REFERRED TO]
KUSUMA ANKAMA RAO VS. STATE OF ANDHRA PRADESH [LAWS(SC)-2008-7-40] [REFERRED TO]
STATE OF GOA VS. PANDURANG MOHITE [LAWS(SC)-2008-12-181] [REFERRED TO]
SATTATIYA ALIAS SATISH RAJANNA KARTALLA VS. STATE OF MAHARASHTRA [LAWS(SC)-2008-1-86] [REFERRED TO]
RAMZAN DHOBI VS. STATE [LAWS(J&K)-2014-10-34] [REFERRED TO]
GHANSHYAM ALIAS MOOL CHAND VS. STATE OF RAJASTHAN [LAWS(RAJ)-2006-7-32] [REFERRED TO]
STATE OF RAJASTHAN VS. KUNAL MAJUMDAR [LAWS(RAJ)-2013-2-103] [REFERRED TO]
DUDH NATH VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2012-1-513] [REFERRED]
SHIV SHANKAR VS. STATE OF HARYANA [LAWS(P&H)-2013-1-709] [REFERRED]
SANJEEVAN ALIAS REGHU VS. STATE OF TAMIL NADU REP ITS INSPECTOR OF POLICE PUTHUKADAI POLICE STATION [LAWS(MAD)-2012-1-263] [REFERRED TO]
SUNDAR RAM RATHIYA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-1-81] [REFERRED TO]
NAND RAM VS. STATE [LAWS(ALL)-2018-5-566] [REFERRED TO]
DALIP KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2019-5-99] [REFERRED TO]
UBHEY RAM @ GUDDU DEWANGAN VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-11-179] [REFERRED TO]
DNYANESHWAR @ BANDU @ LAKHYA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-12-15] [REFERRED TO]
RAM LAL VS. THE STATE OF RAJASTHAN [LAWS(RAJ)-2014-10-80] [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [LAWS(SC)-2007-3-22] [REFERRED TO]
STATE OF U P VS. RAM BALAK [LAWS(SC)-2008-10-119] [REFERRED TO]
SUNNY KAPOOR VS. STATE UT OF CHANDIGARH [LAWS(SC)-2006-5-83] [REFERRED TO]
MUNAWWAR VS. STATE OF UTTAR PRADESH [LAWS(SC)-2019-7-75] [REFERRED TO]
UMESH MAHTO VS. STATE OF JHARKHAND [LAWS(JHAR)-2023-7-22] [REFERRED TO]
DHAN TRIPURA VS. STATE OF ASSAM [LAWS(GAU)-2012-9-35] [REFERRED TO]
JAGAT BORO VS. STATE OF ASSAM [LAWS(GAU)-2013-7-38] [REFERRED TO]
SANJAY DEEVAN VS. STATE OF M P [LAWS(MPH)-2010-7-33] [REFERRED TO]
V.V.HAMZA, VS. STATE OF KERALA [LAWS(KER)-2018-10-581] [REFERRED TO]
BISWAJIT BHOWMICK VS. STATE OF ASSAM [LAWS(GAU)-2012-12-6] [REFERRED TO]
MILAN DEBNATH VS. STATE OF TRIPURA [LAWS(GAU)-2010-4-45] [REFERRED TO]
RAJU PRAJAPATI VS. STATE OF M P [LAWS(MPH)-2018-7-195] [REFERRED TO]
K LAKSHMANAN VS. STATE BY THE INSPECTOR OF POLICE [LAWS(MAD)-2010-9-479] [REFERRED]
STATE OF BIHAR VS. ROHAN BIND [LAWS(PAT)-2018-10-9] [REFERRED TO]
SHIV SHANKER VS. STATE OF RAJASTHAN [LAWS(RAJ)-2008-7-29] [REFERRED TO]
CHATTAR SINGH VS. STATE OF HARYANA [LAWS(SC)-2008-8-67] [REFERRED TO]
BIKASH MURMU AND ORS. VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2015-12-113] [REFERRED TO]
SANTOSH, S/O BHAGWAT SONWANI VS. STATE OF CHHATTISGARH THROUGH STATION HOUSE OFFICE [LAWS(CHH)-2017-12-32] [REFERRED TO]
MANOJ VS. STATE OF GUJARAT [LAWS(GJH)-2023-6-2082] [REFERRED TO]
BAVUDDIN VS. STATE OF KARNATAKA [LAWS(KAR)-2020-10-49] [REFERRED TO]
CHUPPALA JAGGARAO VS. STATE BY PUBLIC PROSECUTOR [LAWS(APH)-2011-4-36] [REFERRED TO]
DINESH VS. STATE OF U P [LAWS(ALL)-2019-4-71] [REFERRED TO]
STATE OF U. P. VS. ISRAR [LAWS(ALL)-2022-8-129] [REFERRED TO]
STATE (GNCT) OF DELHI VS. AKHLAQ [LAWS(DLH)-2011-11-169] [REFERRED TO]
UMA SHANKER AND ANOTHER VS. THE STATE [LAWS(ALL)-2016-5-218] [REFERRED TO]
BABA FAKKADNATH @ MULLA @ DHARAMPAL VS. STATE OF U P [LAWS(ALL)-2018-8-258] [REFERRED TO]
DILLOO SINGH ALIAS DULOO RAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2019-7-183] [REFERRED TO]
GHARAU DAS AND ORS. VS. STATE OF C.G. [LAWS(CHH)-2019-8-135] [REFERRED TO]
VIMLA BAI VS. STATE OF C.G. [LAWS(CHH)-2018-1-62] [REFERRED TO]
STATE OF WEST BENGAL VS. KIRITI PAL [LAWS(CAL)-2012-6-40] [REFERRED TO]
BIJOY ANAND BERA AND ORS. VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2015-9-36] [REFERRED TO]
THE STATE OF H.P. VS. VISHAL ALIAS VICKEY AND OTHERS [LAWS(HPH)-2018-8-65] [REFERRED TO]
ABDUL HANNAN VS. STATE OF WEST BENGAL [LAWS(CAL)-2008-8-23] [REFERRED TO]
BIJU ALIAS JOSEPH VS. STATE OF KERALA [LAWS(KER)-2012-7-15] [REFERRED TO]
AMAR BAHADUR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2019-4-8] [REFERRED TO]
MAHADEVAPPA PARASAPPA TALI VS. STATE OF KARNATAKA [LAWS(KAR)-2017-2-260] [REFERRED TO]
RUMAN BARUAH VS. STATE OF ASSAM [LAWS(GAU)-2012-12-12] [REFERRED TO]
KRISHNA KANTA ROY VS. STATE OF TRIPURA [LAWS(GAU)-2010-7-14] [REFERRED TO]
SREEJU T.V. VS. STATE OF KERALA [LAWS(KER)-2024-8-7] [REFERRED TO]
PAGAL VS. STATE OF ORISSA [LAWS(ORI)-2023-7-65] [REFERRED TO]
MOHD AZAD ALIAS SAMIN VS. STATE OF WEST BENGAL [LAWS(SC)-2008-11-31] [REFERRED TO]
KRISHNAN @ RAMASAMY VS. STATE OF TAMIL NADU [LAWS(SC)-2014-7-8] [REFERRED TO]
GANPAT SINGH VS. THE STATE OF MADHYA PRADESH [LAWS(SC)-2017-9-17] [REFERRED TO]
LALAN SHARMA AND ORS. VS. THE STATE OF BIHAR [LAWS(PAT)-2015-7-144] [REFERRED TO]
SATPAL ALIAS SATTA VS. STATE OF PUNJAB [LAWS(P&H)-2013-4-605] [REFERRED]
CHINNA PILLAI VS. STATE BY THE INSPECTOR OF POLICE [LAWS(MAD)-2012-8-16] [REFERRED TO]
MANOJ KUMAR VS. STATE OF HARYANA [LAWS(P&H)-2022-9-184] [REFERRED TO]
MAHARASHTRA GENERAL KAMGAR UNION VS. INDIAN GUM INDUSTRIES LTD [LAWS(SC)-2008-1-76] [REFERRED TO]
ARUN BHAKTA VS. STATE OF WEST BENGAL [LAWS(SC)-2008-12-175] [REFERRED TO]
MOHAMMAD ARSAD @ LAYAK S/O MOHAMMAD YAKUB, AGED ABOUT 27 YEARS, BY CASTE MUSALMAN, R/O JHHAVVARI, THANA JALALGARH, DISTRICT PURNIYA (BIHAR). (AT PRESENT CONFINED IN CENTRAL JAIL, BHARATPUR) VS. STATE OF RAJASTHAN THROUGH PUBLIC PROSECUTOR [LAWS(RAJ)-2016-10-25] [REFERRED TO]
KAILASH DHAKAN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2019-8-31] [REFERRED TO]
LEELA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2023-10-40] [REFERRED TO]
LAXMAN & ANOTHER VS. STATE OF M P [LAWS(MPH)-2018-4-48] [REFERRED TO]
STATE VS. SUKHLAL [LAWS(DLH)-2010-12-245] [REFERRED TO]
SUMAN AND ORS. VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2015-8-128] [REFERRED TO]
MOHAMMAD JAVED VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-10-235] [REFERRED TO]
SUNIL @ RAGHU VS. STATE [LAWS(DLH)-2018-2-113] [REFERRED TO]
LOK BAHADUR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2018-11-52] [REFERRED TO]
SUNITA SHUKLA VS. STATE OF WEST BENGAL [LAWS(CAL)-2023-4-117] [REFERRED TO]
RAVINDER SINGH VS. STATE (NCT) OF DELHI [LAWS(DLH)-2012-3-757] [REFERRED TO]
STATE OF U. P. VS. SUKHAI [LAWS(ALL)-2022-8-132] [REFERRED TO]
MAINA VS. STATE [LAWS(ALL)-2017-11-375] [REFERRED TO]
BHUWAN @ SONU VS. STATE OF U P [LAWS(ALL)-2018-5-15] [REFERRED TO]
BELASIYA BAI VS. STATE OF CHHATTISGARH THROUGH P S MARVAHI [LAWS(CHH)-2017-12-37] [REFERRED TO]
AFSAR KHAN VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2015-1-1] [REFERRED TO]
ILAPURAM NARAYANA VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2010-11-39] [REFERRED TO]
DUSASHAN BAG VS. STATE OF ORISSA [LAWS(ORI)-2023-4-152] [REFERRED TO]
RAMBRAKSH @ JALIM VS. STATE OF CHHATTISGARH [LAWS(SC)-2016-5-25] [REFERRED TO]
ALOKE NATH DUTTA VS. STATE OF WEST BENGAL [LAWS(SC)-2006-12-81] [REFERRED TO]
RAMESHBHAI CHANDUBHAI RATHOD VS. STATE OF GUJARAT [LAWS(SC)-2009-4-227] [REFERRED TO]
SHIMA DEVI VS. STATE OF BIHAR [LAWS(PAT)-2018-1-29] [REFERRED TO]
SIVASUBRAMANIYAN VS. STATE [LAWS(MAD)-2019-11-62] [REFERRED TO]
JABIR VS. STATE OF UTTARAKHAND [LAWS(SC)-2023-1-41] [REFERRED TO]
RAJ KUMAR VS. STATE NCT OF DELHI [LAWS(DLH)-2016-5-301] [REFERRED TO]
POSHAKADANTHA VS. STATE OF KARNATAKA [LAWS(KAR)-2007-9-38] [REFERRED TO]
CHAMANLAL JANGDE VS. STATE OF C.G. [LAWS(CHH)-2023-7-77] [REFERRED TO]
TILLU SAHU VS. THE STATE (GOVT. OF NCT) DELHI [LAWS(DLH)-2009-2-259] [REFERRED TO]
STATE OF U. P. VS. CHANDRAVEER [LAWS(ALL)-2022-7-205] [REFERRED TO]
DARYAO SINGH VS. STATE OF U P [LAWS(ALL)-2019-2-67] [REFERRED TO]
BADAN SINGH VS. STATE [LAWS(ALL)-2019-2-18] [REFERRED TO]
MUKESH @ MURARI VS. STATE OF U P [LAWS(ALL)-2019-9-111] [REFERRED TO]
RAZUDDIN ALIAS RAJU VS. STATE OF THE NCT OF DELHI [LAWS(DLH)-2012-4-142] [REFERRED TO]
NARENDER SINGH VS. STATE [LAWS(DLH)-2013-4-231] [REFERRED TO]
E. SHRINIVASULU SUBBAIAH VS. STATE OF KARNATAKA [LAWS(KAR)-2016-12-80] [REFERRED TO]
STATE OF KARNATAKA VS. BHASKAR [LAWS(KAR)-2022-1-147] [REFERRED TO]
VENKATESAN VS. STATE OF TAMIL NADU [LAWS(SC)-2008-5-92] [REFERRED TO]
RISHIPAL VS. STATE OF UTTARAKHAND [LAWS(SC)-2013-1-68] [REFERRED TO]
BADA MAHALI VS. STATE OF ORISSA [LAWS(ORI)-2023-7-98] [REFERRED TO]
ANIL KUMAR VS. STATE OF PUNJAB [LAWS(P&H)-2008-1-55] [REFERRED TO]
RAM LAL @ RAMU VS. STATE OF RAJ [LAWS(RAJ)-2014-10-228] [REFERRED]
LALU RAM VS. STATE [LAWS(RAJ)-2016-9-7] [REFERRED TO]


JUDGEMENT

P. Venkatarama Reddi and P.P. Naolekar, JJ. - (1.)The second accused in Sessions Case No. 1 of 1998 on the file of the Additional Sessions Judge, Patiala, is the Appellant herein. He was charged under Section 302 read with Section 34, I.P.C. alongwith the other two accused for the murder of one Dharam Pal, who was a cashier in Union Bank of India, Gumthala Gharu Branch (Kuruskshetra) on the night of 10.11.1997. The other two accused were acquitted by the trial court holding that there was no satisfactory evidence of their involvement in the murder. However, the Appellant was convicted and sentenced to life imprisonment. The said conviction and sentence has been confirmed by the High Court by the impugned judgment.
(2.)It is the case of the prosecution that Gurpal Singh, a constable of Punjab Home Guards attached to Police Station Julkan, was on duty alongwith another constable at the liquor shop at Markanda. At about 7.30 p.m. Dharam Pal (deceased) approached the said constables for arranging lift in a vehicle to go to Pehowa. A little later, a Maruti van bearing No. CHK 8479, came from Pehowa side and stopped at the liquor shop. The occupants of that van, namely, the Appellant and two other accused purchased liquor from the shop. At the request of Dharam Pal, the accused agreed to give him lift up to Devigarh. The deceased Dharam Pal boarded the vehicle along with the accused persons. On the morning of the following day, i.e., 11.11.1997, Jarnail Singh (P.W. 11) noticed a dead body at a culvert of the canal while he was on his way to the fields in the village of Mihuaun which is said to be quite close to Devigarh. He found that the throat of the deceased was tied up with a parna (scarf). P.W. 11 reported the matter to the police and his statement was recorded by P.W. 15. Sub-Inspector of Police Station Julkan. An F.I.R. was registered at 12.30 p.m. P.W. 15 having found the dead body at the site with a "parna" tied around the neck, took up the investigation and held the inquest and the dead body was sent to the hospital at Patiala for post-mortem. P.W. 1, the medical officer conducted the autopsy on 11.11.1997 at 4.00 p.m. He noted that there was a ligature mark which was horizontal and was about 5 cm. wide, on the thyroid cartilage. The tongue was outside the mouth and there were signs of blood coming out of the mouth. There was also a lacerated injury on the right eye-brow and an abrasion on the right upper arm which was indicative of a struggle before strangulation. P.W. 1, the doctor was of the opinion that the death occurred on account of asphyxia as a result of strangulation. He found no traces of alcohol in the stomach of the deceased. Photographs of the dead body were taken at the hospital. It was on the basis of those photographs that P.W. 11, the constable is said to have identified the deceased as the person who approached him on the night of 10.11.1997, for arranging a ride to Pehowa. On 16.11.1997, P.W. 5, the brother of the deceased saw the photograph of the deceased in a newspaper and contacted Police Station Julkan and identified the deceased as his brother Dharam Pal. It is the further case of the prosecution that on 20.11.1997, the Sub-Inspector (P.W. 11) alongwith A.S.I. and other police personnel including P.W. 13, set up a picket at Village Binjal. At about 6.00 p.m. Van No. CHK 8479 which was passing through the picket was checked and the Investigating Officer arrested the three occupants including the Appellant, after he was identified by P.W. 13. The vehicle was seized. In the vehicle there were some documents pertaining to its registration and transfer. On 22.11.1997, a black bag, which is said to be the bag that was being carried by the deceased, was discovered on being pointed out by the accused Sukhwinder Singh. It contained his identity card, driving licence, bus pass, etc.
(3.)The incriminating evidence against the Appellant consists of the alleged confession made by him to P.W. 9 and the circumstances relied upon by the prosecution. These circumstances are noted by the High Court at p. 10 of the judgment which are as follows :
(a) Circumstances that the deceased met Gurpal Singh (P.W. 14) at the Markanda liquor vend on 10.11.1997 at 7.30 p.m. and from there took a lift in Van No. CHK 8479 which was carrying Jaswant Gir, Sukhwinder Singh and Roshan Puri.

(b) Circumstances that the dead body of the deceased was found near a culvert of canal minor by Jarnail Singh (P.W. 11) on the morning of 11.11.1997 at 7 a.m.

(c) Circumstances that Dr. Deepak Walia returned findings after post-mortem examination of the dead body that the deceased had been strangulated to death.

(d) Circumstances that Van No. CHK 8479 was owned by Jaswant Gir.

(e) Circumstances that Jaswant Gir and the two acquitted accused were apprenended by the police on November 22 while travelling in Van No. CHK 8479.

(f) Circumstances that the bag of the deceased containing papers like identity card, bus pass, loan documents, etc. were recovered from the possession of the acquitted accused on the basis of his disclosure statement.



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