NANKU YADAV Vs. STATE

JUDGEMENT

(1.) ON 12.08.2007, an information was received in Police Station Desh Bandhu Gupta Road vide DD No. 19-A by Additional SHO Sanjay Kumar Singh (PW-16) about an incident of stabbing at Ajmal Khan Road. Accordingly PW-16 directed SI Krishan Kumar (PW-10) along with HC Samdev (PW-6) and Constable Ashish Kumar to reach the place of occurrence. The injured Biltu Yadav had already been removed to the Lady Harding Hospital by ASI Satbir Singh (PW-15). PW-10 on reaching there learnt that the injured was already dead.

(2.) . PW-10 returned to the spot where blood sample, earth control and blood stained earth was lifted and taken into possession vide memo Ex. PW-10/B. The photographer was summoned to take photographs of the spot. The positives were proved as Ex.PW-7/1 to Ex.PW-7/20 and negatives were proved as Ex.PW-7/A1 to Ex. PW-7/A20. Chance prints were sought to be lifted by SI Ashok Kumar (PW-8) but since it was a rainy day, no chance print could be found; report to the said effect is Ex.PW-8/A. Scaled site plan was prepared by SI Mahesh Kumar (PW- 18) and proved as Ex.PW-18/A.

(3.) . The cause of death was noted as shock and hemorrhage as a result of multiple incised wounds caused by a sharp cutting weapon. Injuries were ante mortem and fresh in duration. All injuries together and external injury No. 1 and 9 were individually sufficient in the ordinary course of nature to cause death. Time since death was noted as one and a half days.