REHAN @ GANDHI Vs. STATE

JUDGEMENT

(1.) REHAN has been convicted for having murdered Ahsan Khan. According to the evidence, the incident was witnessed by Aamna Begum (PW -1), Ahsan Khan's daughter Rehana (PW -3), Ahsan Khan's son Irfan (PW -5), Shahid (PW -2) a tea vender having a tea shop near the place of the occurrence and Akbar Ali (PW -4) a passerby who knew Rehan.

(2.) IN the appeal, Rehan claims that Aamna Begum, Rehana, Irfan, Shahid, Akbhar Ali are not trustworthy and prays that their testimony should be discarded and he should be acquitted.

(3.) INSP .Jitinder Kumar (PW -15) was handed over a copy of Ex.PW - 15/A. Accompanied by Ct.Umesh (PW -8) he proceeded to Gali No.27, Khajoori Khas, the street disclosed in Ex.PW -15/A where the stabbing had taken place and on learning that the injured had been removed to GTB Hospital, leaving behind Ct.Umesh at the spot, he proceeded to GTB Hospital and obtained copy of Ahsan's MLC Ex.PW -9/A which records that Ahsan had been brought to the hospital in an injured condition by ambulance A -16. After giving preliminary medical aid to Ahsan Khan, Dr.Jaswant, the Junior Resident at the hospital referred him to the operation theatre and thus Insp.Jitinder Kumar could not record Ahsan's statement, but he met Aamna Begum at the hospital and recorded her statement Ex.PW1/A. Making an endorsement Ex.PW -15/C beneath the statement of Aamna he dispatched the same from the hospital at 10:15 P.M. for FIR to be registered for an offence punishable under Section 307 IPC.