SANT RAM Vs. STATE

JUDGEMENT

(1.) Based on the testimony of Bachha Lal PW -2, Sant Ram has been convicted for murder of Manoj vide the impugned judgment dated September 27, 2000 and awarded imprisonment for life for offence punishable under Section 302 IPC vide the order on sentence of even date.

(2.) An information was received at PS Geeta Colony on July 16, 1997 at about 6.05 PM recorded vide DD No.25A from one Bansi Lal informing that in his factory two workers were fighting, one worker had received many injuries and had been taken to Asija Nursing Home. On receipt of DD No.25A HC Shyam Singh went to Asija Nursing Home along with Ct.Sri Krishan where he came to know that the injured had been taken to JPN Hospital. He collected the MLC of injured Manoj which noted that injured was unfit for statement. On reaching JPN Hospital, Ct.Nanu Ram handed over DD No.28A which noted that factory owner Harish Kumar had admitted the injured Manoj in JPN Hospital. Since no eye -witness was found available, on the basis of endorsement on DD No.28A, FIR was registered.

(3.) SI Ved Prakash reached the place of incident which was a cooker factory in Geeta Colony on the first floor along with HC Shyam Singh. Ram Kishore, the brother of injured Manoj, Bachha Lal and one more person Suresh were present at the spot. He recorded the statement of these witnesses. Site plan was prepared and the site was photographed. SI Ved Prakash picked up the blood of the injured with the help of cotton along with earth control sample and sealed the same. The iron rod with which the deceased was hit was also blood stained, the same was also seized and sealed. The iron ghori, the utensils etc. lying on the spot which were blood stained were also seized.