VED PRAKASH ALIAS VED PAL Vs. STATE

JUDGEMENT

(1.) (Rule D.B.).-This is an appeal tiled against the order of learned Additional Sessions Judge, convicting the appellant u/s 302 Indian Penal Code . and sentencing him to imprisonment for life, by his order dated 11-12-1986. The brief facts of the case are:

(2.) . Shri Ravinder Goswamy, Inspector, DESU (P.W. II) was present, near the Railway Station, Outer Ring Road, to execute electrification work, when at 10.30 A.M. he saw a dead body of a woman lying near the bridge alongwith the railway lines. He immediately informed the Duty Officer H. C. Ram Kumar (PW-13) posted at police post Chowk Makbara. The Head Constable in turn, conveyed the information to S.I. Tapraj Singh (PW-15), Dury Officer at Police Station Adarsh Nagar. He recorded this information in .the Daily Diary at serial No 5-A. Its copy (Public Witness -1510 was entrusted to SI Bhoop Singh (Public Witness -17) to look into the matter. Bhoop Singh alongwith other police officers went to the Railway bridge where he met Hari Singh and his son Raghbir Singh, Public Witness s. Hari Singh identified the dead body as that of his daughter Santosh wife of accused Ved Prakash. The S.I. recorded the statement of Hari Singh (Public Witness -l/D) underneath which he made his endorsement (Public Witness -15/A) and sent the Ruqa to the police Station for registration of the case. S.I. Tapraj Singh recorded the FIR (Public Witness -15/B) and sent its copy to S.I. Bhoop Singh for further investigation.

(3.) . Bhoop Singh prepared the Inquest Report (Public Witness -17/A) and sent the dead body to the mortuary for post-mortem examination with his application Public Witness -17/C through Constable Mehar Singh (PW-14). He also prepared the site plan of the spot (Public Witness -17/B). By that time, S.H.O. Roop Chand (Public Witness -19) had reached there and took over the investigation.