LAWS(DLH)-2010-5-286

MOHD. JABBAR Vs. STATE

Decided On May 21, 2010
Mohd. Jabbar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) AT 9:40 PM on 13.10.2004, information was received at PS Kapashera which was noted vide DD No. 14A, Ex.PW -13/A. Information noted was that a light as also a computer was on at a flat in Himhit Apartments, Pocket -8, Sector -22 Dwarka, but a lock was noted on the main door.

(2.) IT is apparent that it was an unnatural event for somebody to be inside the flat with a computer on and the flat being locked from outside.

(3.) AS deposed to by SI Jagpal Singh, repeated knocks on the flat got no response and he peeped from the window and saw a computer inside the flat. Detecting foul smell, he broke open the door and preserved the broken lock Ex.P -3 and on making entry, saw the dead body of a male on the floor of the drawing room with blood all over. Two knives Ex.P -11 and Ex.P -12 were found near the dead body. A nylon rope Ex.P -10 was found around the neck. It appeared that the dead body was 2 -3 days old.