NASIR Vs. STATE

JUDGEMENT

(1.) Crl.M.B.No.10271/2014 in CRL.A.1094/2014

(2.) Three FIRs were registered by the prosecution at PS Vivek Vihar for the incident that took place on March 22, 2008. FIR bearing No.69/2008 regarding the death of Sonu, brother of Kale, FIR No.70/2008 pertaining to the murder of Manoj, brother of Kaushal PW-6 and finally the present one being FIR No.73/2008 regarding the injuries to Pramod culminating in his death on March 31, 2008. FIR No.73/2008 was registered on March 24, 2008 at 9.30 PM on the statement of Gajender Rathore PW-2. Instant case concerns FIR No.73/2008.

(3.) The prosecution case rests on the testimony of Gajender Rathore PW- 2 the alleged eye-witness and friend of Pramod who was accompanying Pramod as a pillion rider and the recovery of key of motorcycle at the instance of Nasir.