LAWS(DLH)-2013-12-171

INAL YADAV @ SHYAM SUNDER Vs. STATE

Decided On December 17, 2013
Inal Yadav @ Shyam Sunder Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) On 25.11.2006 at 7.30 p.m. DD No.24 was registered at Police Post Dev Nagar giving information that a young boy aged 22 years was lying dead in E-Block Jhuggi, Dev Nagar, Delhi. This information had been conveyed by constable Girdhari Lal (PW-6).

(2.) Sub-inspector Lekh Raj (PW-8) along with H.C.Balram (PW-7) reached the spot; a dead body of a young boy aged 20-22 years was lying in a jhuggi of E-Block, Dev Nagar; blood was oozing out from the mouth and there were injury marks on the neck. PW-6 was present at the spot. The senior officers also reached the spot.

(3.) Investigation was handed over to SI Sanjay Kumar (PW-17). Crime team was summoned. SI Ashok Kumar (PW-15) In-charge of the crime team could not trace any chance prints. Report Ex.PW-15/1 was prepared. Photographs were taken by constable Ramesh Kumar (PW-2); negatives were proved as Ex.PW-2/10 and positives as Ex. PW-2/11 to Ex. PW-2/20.