DEEPAK Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Summary of Facts :

(2.) The case arises from an incident of 18/9/2009, when Karamvir Yadav (PW-1) made a PCR call saying that around 08:45 a.m. while standing outside his house, he looked up and noticed that his nephew Parth Sarthi alias Yash (PW-2) was standing in the balcony with his mouth taped-up and was indicating to PW-1 to come upstairs; and on going-up to the flat on the second floor of the building, PW-1 found that his brother Dalbir Singh, who used to live there, was lying in a pool of blood with his hands tied behind his back and with a wire round his neck. Thereupon, PW-1 says he removed the tape from his nephew's mouth and untied his hands; and that his nephew told him that four persons had come and were demanding some property papers from Dalbir Singh, the deceased/victim; that they beat-up the latter; they taped and tied-up PW-2; and left thereafter.

(3.) It transpired that PW-1 then took the victim to Batra Hospital, where the victim was declared brought dead. Based on the information received from PW-1, FIR No. 231/2009 dtd. 18/9/2009 came to be registered under Sec. 302/34 IPC at P.S.: Neb Sarai and investigation commenced in the matter, culminating in the filing of chargesheet dtd. 19/12/2009 and supplementary chargesheet dtd. 23/7/2010 against 05 accused persons. The particulars of the persons concerned are the following : <FRM>JUDGEMENT_110_LAWS(DLH)2_2022_1.html</FRM>