MOHD. TANVIR Vs. STATE

JUDGEMENT

(1.) Process of criminal law was set into motion when at around 08:40 AM on December 31, 2011, W.HC Rajeshwari recorded DD No.9A, Ex.PW-28/A, noting therein that an unknown person has informed over the telephone that the dead body of a boy was lying in a MCD park which was in the front of the office of the SDM, Rampura.

(2.) Being handed over a copy of DD No.9A, accompanied by Ct.Naresh PW-16 and Ct.Suresh PW-20, SI Surender Singh PW-28, reached the park. In the meantime, Insp.Vijay Kumar PW-29, also reached the park having received said information. The police officers saw the dead body of a male child aged about three to four years in the bushes. The child was wearing a shirt and knickers which were smeared with blood. A pair of slippers, also smeared with blood, was lying near the dead body.

(3.) After sometime, the crime team reached the spot on being summoned. SI Davender PW-12, in-charge, Mobile Crime Team, North West District, inspected the spot and dead body. It was noted that there were strands of hairs and straw in the right hand of the child. SI Davender prepared the crime team report Ex.PW-12/A. Being relevant, we note the following portion of the crime team report Ex.PW-12/A:-