JAGDISH KUMAR Vs. STATE

JUDGEMENT

(1.) Jagdish Kumar has moved this application for bail for offence under Section 302/307/323/ 452/506 read with Section 34 IPC, in FIR No.301 /93, Police Station Ambedkar Nagar. This application relates to an incident which took place on 4.8.93 at about 10.30 pm. in which injuries were sustained by Nirrnal, resulting in his death on 5.8.93. Injuries were also inflicted on Surinder Kumar and Smt.Suman.

(2.) First Information Report was recorded on 5.8.93 at 1.30 am. on the basis of the statement of Munish Kumar. It was inter alia stated by him that he was residing with his family in house No.4-458, Gali No.7, Sangam Vihar, New Delhi, and during day time an altercation took place between his wife, Sudha, and tenant, Smt.Rani Devi, when Rani Devi had given threat to his wife that she would be dealt with during night and at about 9.00 pm. he came back from his house and was lying on the cot when brother of Rani Devi alongwith four persons, viz. Davender, who was armed with Sariya; Pradeep and Mukesh, who were armed with lathis; and Jagdish, came and immediately started giving beatings to Surinder Kumar and Nirmal. He went on to state that Pradeep and Jagdish entered the room and secured Ram Avtaar to whom lathi blow was inflicted by Pradeep while lathi blow was given on the face of Mukesh and they all ran away. It was also stated by him that Rakesh and Dayanand @ Bittu came and gave beatings to his mother-in-law Smt.Suman. It was also claimed by him that Davender and his companion entered his house with intent to kill and gave beatings.

(3.) Supplementary statement of Munigh Kumar was recorded on 5.8.93 in which it was also stated by him that Jagdish had given and leg fist blows to Nirmal and Surinder and that after the running away of the four persons, Rakesh and Dayanand came upstairs empty handed and while saying that the person be killed, they gave fist and leg blows to Nirmal and Surinder and that when alarm was raised by his,mother-in-law Suman they gave leg and fist blows to her also. Statements of other witnesses have also been recorded who have claimed with regard to giving of fist blows by the petitioner and also by Rakesh and Dayanand, as stated by Munish Kumar in the supplementary statement.