MANOJ KUMAR Vs. STATE

JUDGEMENT

(1.) ON the intervening night of 28-29.06.2007 at about midnight in a gali opposite Raj STD, Dhirpur village, Delhi the four appellants before this Court namely Manoj, Mahender, Ravinder (presently lodged in judicial custody) and Ritu (since released on bail) in furtherance of their common intention had committed the murder of deceased Manish @ Guddu. Version of the prosecution was unfolded in the testimony of the eye-witness Rakhi (PW-11). The role attributed to appellant Manoj was that he had caused stab injuries to the deceased while he was caught hold of by Mahender and Ravinder; Rakhi had exhorted the co-accused to kill the deceased.

(2.) STAB wound of size 3 cm x 1 cm x chest cavity deep, transversely placed over the sternum adjacent to external injury number 1 and the right end of the wound unites with the left end of external injury no.1. The wound was placed about 6 cm below the suprasternal notch and 7 cm above the xyphi sternum and 134 cm above the heel of right foot. The margins of the wound were clean cut with left end with an acute angle. The direction of the wound was from above downwards and before backwards.

(3.) INCISED wound of size 4 cm x 1 cm superficial and placed over the lateral aspect of the right knee joint, 50 cm above the heel of the right foot.