KALI RAM Vs. STATE

JUDGEMENT

(1.) Criminal law was set into motion on 18.07.2000 at about 10.25 PM when Const.Ramji Lal PW-8 recorded DD No.30, Ex.PW-8/A, that at 10.05 PM a wireless information has been received that a guard on duty in a workshop at 235 Okhla Phase-III has been shot by an unknown person.

(2.) A copy of DD entry Ex.PW-8/A being handed over to him, Inspector Sunil Kumar PW-29, accompanied by SI Satish PW- 22, HC Krishan Pal PW-4, Const.Samarpal PW-9 and Const.Khemraj PW-19 proceeded to the workshop where he met Radhey Shyam PW-12, who was injured and informed him that one Krishanveer Rathi, employed in the workshop had fired a shot at him. In the meantime, a PCR van reached the workshop and removed Radhey Shyam to All India Institute of Medical Sciences.

(3.) The premises in question was a workshop-cum-showroom from where automobiles manufactured by Ford were sold. On entering the showroom, the police officers saw Rishipal lying dead in the courtyard and Aslam Khan and Muneshwar lying dead in the power room. Leaving behind the constables to guard the place of the crime, Inspector Sunil Kumar went to AIIMS where he submitted an application Ex.PW-29/A to the doctor concerned for recording the statement of Radhey Shyam but could not do so as Radhey Shyam was not fit for statement and hence Inspector Sunil returned to the place of the crime. He made an endorsement Ex.PW-29/B beneath DD entry Ex.PW-8/A and at around 12.30 AM recording the date 19.07.2000 handed over the same to HC Krishan Pal PW-4 for FIR to be registered. At the police station HC Megh Raj PW-2 registered FIR No.401/2000, Ex.PW-2/A.