LAWS(DLH)-2014-9-602

SANJAY KUMAR Vs. STATE

Decided On September 17, 2014
SANJAY KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Sanjay has been convicted for having murdered Dhananjay and Akshay vide judgment dated August 29, 2013 and as per order dated September 03, 2013 has been sentenced to undergo imprisonment for life and pay fine in sum of Rs. 1 lakh, upon realization to be paid to the family of the deceased as compensation.

(2.) The conviction has been sustained on the testimony of Rishi PW-4.

(3.) The PCR log Ex.PW-2/A would evidence that at 20:20:19 hours on October 24, 2009, Rishi PW-4 had informed of acid burn being caused at factory No.H-71, Bawana Industrial Area. The said PCR log would further evidence that a Police Control Room van nearby had reached the place of the incident and removed Dhananjay and Akshay to the hospital, information whereof was conveyed over the wireless at 20:35:05 hours to the Police Control Room. This establishes Rishi's presence at the time of the incident at the spot.