JARAFAT AHMAD Vs. STATE

JUDGEMENT

(1.) THE officer on duty at the police control room recorded information in the PCR record at 15:33:18 hours on April 15, 2010, that through mobile phone number 9250661120 an informant (whose name is not legible) informed that at premises RZ -25A, Indira Park, Palam a man had been stabbed : 'EK ADMI KO CHAKU MAAR DIYA HAI'. It also records that after the said information was flashed over the wireless, the police patrol van '2BR -20' relayed the information at 16:53:08 hours that a husband had stabbed his wife. The lady was Rehmat Jahan wife of Sakeel. Said information recorded in the PCR form has been proved at the trial as Ex.PW -2/A. One Heera Khan also rang up the police control room through his mobile number 9899435393 at 15:33:50 hours informing that at WZ - 29A, Dabri during a quarrel a husband had stabbed his wife. Further information is recorded in the said PCR form that the police patrol van '2BR -20' relayed the information at 16:53:08 hours that a husband had stabbed his wife. The lady was Rehmat Jahan wife of Sakeel. At the trial the second PCR form has been proved as Ex.PW -2/B.

(2.) THE information was conveyed by the police control room to PS Dabri and entered by the duty officer vide DD No. 31A and passed on to Insp.Ram Kishan PW -13 who reached House No. RZ -88/225, P Block, Dayal Park, Dabri and learnt that a police patrol van had shifted the injured to Deen Dayal Upadhyay Hospital. Sub -Inspector Suresh Chand PW -5 was informed by one Ct.Narain of a stabbing at House No. 88/225, P Block, West Sagar Pur New Delhi. He reached the house before Insp.Ram Kishan could reach the house and found a lady stabbed in the house. A police patrol van reached and removed the lady to Deen Dayal Upadhyay Hospital. SI Suresh Chand accompanied the lady. She was declared brought dead by the doctor at DDU Hospital and thus the ornaments worn by the lady were removed from the body by the doctor and handed over to SI Suresh Chand who seized the same vide Ex.PW -5/A. He returned to the spot. Insp.Ram Kishan remained at the spot and summoned the crime team. Hina the daughter of the appellant and the deceased disclosed that her father had brutally assaulted her mother and thus Insp.Ram Kishore recorded Hina's statement Ex.PW -1/A and made an endorsement Ex.PW -13/A beneath the same and got the FIR Ex.PW -8/A registered.

(3.) BE that as it may, Insp.Ram Kishan seized from the scene of the crime a light brown coloured pillow and a red and green striped mattress, Ex.P -1 collectively, a sky blue coloured pillow and bed sheet of green creamish colour Ex.P -2 collectively, two broken pieces of wood akin to planks Ex.P -3 and Ex.P -4 and a scissor with handle broken as also the broken handle Ex.P - 5 collectively and recorded the same in the seizure memo Ex.PW -1/B. He also lifted control concrete and blood stained concrete from the spot, which he recorded in the same seizure memo Ex.PW -1/B.