HARI OM GUPTA Vs. JAI KISHAN

JUDGEMENT

(1.) THE appellants are seeking permission to place on record the post-mortem report and the vehicle mechanical inspection report on record.

(2.) THE application is allowed and the said documents are taken on record.

(3.) THE Investigating Officer of Delhi Police appeared in the witness box as PW-2 and deposed that D.D. No.3A was registered in respect of the above accident whereupon he reached the spot and found the bicycle and Maruti Car No. CH- 10-T-0014 in accidental condition. PW-2 further deposed that he met the eye-witness, Rajbir and the driver, Jai Kishan of the Maruti Car on the spot and he arrested the driver from the spot. The Rukka prepared by PW-2 was proved as Ex.PW2/1. The site plan prepared by PW-2 was proved as Ex.PW2/2. The seizure memo of the car was proved as Ex.PW2/3. The mechanical inspection report was proved as Ex.PW2/4. The request for mechanical inspection was proved as Ex.PW2/5.