GHANSHYAM DASS Vs. C.B.I. AND ORS.

JUDGEMENT

(1.) DETAILED arguments were heard on 31st August, 2010. Learned Counsel for the petitioner had raised contentions with regard to failure of CBI to record statements or examine Dr. Sanjay Khanna, Mr. Saurav Trivedi and a correspondent of the newspaper Pioneer. It was also stated that no attempts were made by CBI to identify the morning walker, who had informed the PCR van about injured police officer the in Childrens' Park.

(2.) THE petitioner being father of late Constable Ram Babu Sharma has been agitating this matter for last more than ten years. It is apparent that he strongly feels that his son could not have committed suicide. It is his contention that he was murdered. To reassure myself and to examine the allegation, the case diary was requisitioned. The case diary was handed over by the learned Standing Counsel in a sealed cover. I have gone through the case diary.

(3.) ON the question whether Constable Ram Babu Sharma had committed suicide or it is a case of murder, CBI had re -constructed the entire crime scene and has relied upon expert opinion given by a team of specialists, who had examined the fire arm as well as the nature of injuries. They have also taken into consideration the fact that the shirt of Ram Babu Sharma was unbutton, his shoes were lying at a distance and the glass of the wrist watch was broken and the watch was displaying time of 2.30. After noticing these aspects and after due consideration, CBI has come to the conclusion that on the basis of available material no case for murder is made out. Learned Additional Sessions Judge has noticed that there was no evidence of any motive on the part of any person to commit murder of Constable Ram Babu.