RAMESH KUMAR Vs. STATE

JUDGEMENT

(1.) As recorded in DD No.35A, Ex.PW-6/A, it has been noted at 5:30 AM on 1.4.2003, that L/Ct.Bimla has been stabbed by her husband and she has been removed to LNJP Hospital.

(2.) Investigation was entrusted to SI Mahender Singh PW-5 but before he could proceed another entry being DD No.36A, Ex.PW-21/C, was recorded by the Duty Officer to the effect that the Bimla had been declared 'brought dead' at LNJP Hospital. SI Mahender Singh PW-5 had yet to leave the police station. Copy of DD No.36A was handed over to him. Accompanied by HC Ombir Singh PW-11, he left for LNJP Hospital. Bimla was declared dead. He took a copy of the MLC and reached the place of crime i.e. the residence of Bimla where he met Santu, the landlord of Bimla. He recorded Santu's statement Ex.PW-4/A as per which Santu informed that Bimla and her husband were his tenants and were residing in the room immediately adjoining his room in the building and that noise from the house of the accused made him come out. He saw Bimla stabbed. She told him that her husband had stabbed him. He informed the police. Halimuddin, another tenant employed at CRPF went to the camp nearby and took Bimla to the hospital.

(3.) Needless to state, the appellant was found absconding and was apprehended after 25 days.