STATE OF NCT OF DELHI Vs. SALIM

JUDGEMENT

(1.) RAJ Kumar, deceased was murdered by stabbing.

(2.) ON 25.07.2009 at about 12:11 PM, an information was received at PS Gokalpuri that there had been a firing at house no. 6/19, 33 Foota road, Dayal Pur, Delhi. Police party, on such information reached the place of occurrence only to find that the injured was removed to GTB hospital. There was blood at the place of occurrence but nobody was available to account for the same. The members of the police team thereafter went to GTB hospital and obtained the MLC of injured Raj Kumar. The statement of Raj Kumar could not be recorded as the doctor declared him unfit for giving any statement.

(3.) INITIALLY a case under section 307/34 IPC was registered but with the death of Raj Kumar, section 302 IPC was added.