RAJINDER KUMAR Vs. STATE

JUDGEMENT

(1.) This appeal seeks to challenge the judgment of the Additional Sessions Judge, Delhi in Sessions Case No.37/1999 arising out of F.I.R.No.99/89, Police Station Geeta Colony under Section 307/325/34 IPC.

(2.) Brief facts of the case as noted by the Additional Sessions Judge are as follows:-

(3.) The prosecution in order to substantiate its case examined Sh. Gajinder Singh, Ranjit Singh, Mukhtiar Singh, HC, Dr. S.C. Bhalla, Jagbir Singh SI, Keshraj @ Kishori SI, Krishan Kumar @ Sri Chand, Dr. Sudha Muria, Manbir Singh, Satish Chand Const., Ram Kishore HC, Sukhbir Singh SI, Ombir Singh SI and Jahur Ahmed HC in the case. Mukhtiar Singh HC, Dr. S.C. Bhalla, Jagbir Singh SI, Keshraj 2 Kishore ASI, Dr. Sudha Muria, Satish Chand Const., Ram Kishore HC and Jahur Ahmed HC were examined on formal points. Sukhbir Singh SI remained associated with the investigation. He proved the steps taken by the investigating officer during the course of investigation. Ombir Singh SI had conducted investigation of this case. He detailed the steps taken by him during the course of investigation in the case under reference. Sh. Gajender Singh, Ranjeet Singh, Krishan Kumar @ Sri Chand and Manbir Singh were examined to prove the facts of this case.