DEVENDER @ D K Vs. TATE NCT OF DELHI

JUDGEMENT

(1.) ON 02.4.2006, DD No.54B (Ex.PW-3/A) was recorded in the local police station P.S. Shalimar Bagh which was to the effect that at 6.37 PM on the same day at Kela Gown, Railway Colony one unknown person had received injuries who had been removed to the hospital by the PCR.

(2.) H .C.Mohd. Aftab (PW-17) posted in the PCR North-West Zone, Model Town had removed the injured (Sachin) to the BJRM from the aforenoted place of incident and had informed the local police pursuant to which Ex.PW-3/A had been registered.

(3.) THE statement of the eye-witness Mahesh Chand Gupta (PW-1) was recorded in the hospital. The rukka (Ex. PW-16/A) was prepared at 8.40 PM by Inspector Rajender Pal (PW-16) and was handed over to PW-2 pursuant to which the FIR (Ex.PW-3/B) was registered.