FIZAQAT ALI Vs. STATE

JUDGEMENT

(1.) ON the fateful day of 17.07.2010 at about 04:00 PM in the jhuggies of Kalandar Colony, Bhalswa Dairy, while Guddo (PW 15) and her son Sakeem (the deceased) were sitting outside their jhuggi; in the adjacent jhuggi Fizaqat Ali (the appellant) was beating his son; the deceased intervened upon which the appellant took out a knife and stabbed the deceased on his neck; the deceased started bleeding profusely and fell into the lap of his mother; Nafis (PW 12) informed the PCR who reached the spot.

(2.) THE deceased was removed to the B.J.R.M. Hospital by HC Jagdish (PW 9) who was on PCR duty; the deceased was brought dead which is evident from his MLC Ex.PW 3/A.

(3.) RECORD shows that the rukka was taken on this statement of PW 15 at 06:45 PM and the present FIR (Ex.PW 4/A) was registered thereafter. Investigation was marked to SI Balwan Singh (PW 19) who reached the spot along with HC Dhirender (PW 17). Inspector Dharampal (PW 21) also arrived there. Since the injured had been removed to the hospital, the investigating team reached the hospital where it was learnt that the victim had succumbed to his injuries.