RAVI KUMAR MEENA Vs. STATE

JUDGEMENT

(1.) AT about 8:50 PM on March 23, 2009, the duty officer at PS Anand Parbat recorded information conveyed by L/Ct. Anuradha from the Police Control Room that ringing up the number 100, information was given that at Street No. 8 Nehru Nagar, Anand Parbat during a quarrel stabbing has taken place. Recorded in the daily diary at number 74B, Ex. PW -11/A, copy of the daily diary entry was handed over by the duty officer to SI Sultan Singh PW -11, who accompanied by Ct. Pawan PW -6, left the police station and reached street No. 8 and learnt that stabbing incident had taken place on the street outside house No. 284, Nehru Nagar, Anand Parbat. One Beni Prasad @ Guddu PW -18 met the two police officers at the spot and handed over the appellant Ravi Kumar Meena and produced the knife Ex. P -1, informing the two police officers that two persons named Santosh and Suraj Bhan had apprehended the appellant who was flashing a knife.

(2.) IN the meanwhile Dhrupad PW -15, uncle of the person who was stabbed Anil, had taken Anil to Hindu Rao Hospital where Dr. Anamica Dhawan recorded MLC Ex. PW -20/A concerning Anil. She recorded therein that Dhrupad had brought Anil to the emergency of Hindu Rao Hospital at 9.30 P.M. on March 23, 2009. Anil was dead by the time he was brought to the hospital.

(3.) DD No. 77B was handed over to SI Zora Singh PW -12 for investigation. Accompanied by Ct. Yoginder PW -8, he reached Hindu Rao Hospital where he met Santosh PW -3, Adalat PW -17 and Dhrupad PW -15. The three claimed to be the eye witness. He recorded Santosh's statement Ex. PW -3/A and got recorded the FIR Ex. PW -2/A.