BIJENDER Vs. STATE

JUDGEMENT

(1.) PROCESS of criminal law was set into motion when at around 07.20 P.M. on December 15, 2009, HC Durvesh Kumar PW -1, recorded DD No. 17A, Ex. PW -1/A, noting therein that the wireless operator has informed that a gun -shot has been fired at a person by his brother at house bearing Municipal No. B -58 -59, Gali No. 6, Amar Vihar, Karawal Nagar, Delhi.

(2.) BEING handed over a copy of DD No. 17A, accompanied by Ct. Rajesh PW -12, ASI Habib Ahmed PW -21, proceeded to Gali No. 6, Amar Vihar, Karawal Nagar where they learnt that a gun -shot has been fired at a person named Ajeet (hereinafter referred to as the 'Deceased') at his house, address whereof was B -56, Gali No. 6, Amar Vihar, Karawal Nagar. After sometime, Insp. C.M. Meena PW -19 and HC Ramesh Chand PW -13, also reached the spot.

(3.) AT the spot, Parvita PW -2, daughter -in -law of the deceased, was present and claimed to have knowledge about the incident of firing of gun -shot at the deceased. Insp. C.M. Meena PW -19, recorded the statement Ex. PW -2/A of Parvita and made an endorsement Ex. PW -19/A thereunder at 23:55 hours on December 15, 2009. He handed over the same to HC Ramesh Chand PW -13 for FIR to be registered. HC Ramesh Chand took the rukka to PS Karawal Nagar where SI Mohammad Shamim PW -6, recorded the FIR No. 134/2009, Ex. PW -6/A.