RAVINDER KUMAR @ SADHU Vs. STATE

JUDGEMENT

(1.) Sent for trial for having committed offences punishable under Section 307/342/354/365/392/506 IPC, vide impugned judgment dated July 24, 2013 the appellant has been convicted for all the offences and following sentences have been imposed vide order on sentence dated July 29, 2013: -

(2.) In returning the verdict of guilt the learned Trial Judge has relied upon the testimony of Rohit PW -2 and Kiran PW -6, and the argument advanced by learned counsel Sh.Harsh Prabhakar for the appellant at the hearing of the appeal on May 17, 2016 was that the learned Trial Judge has not even noted the inherent contradictions within the testimony of the two witnesses and the contradictions inter se.

(3.) To set the scene to appreciate the testimony of Rohit and Kiran, the historical facts to be noted would be that Kiran was brought by HC Krishan Kumar PW -17 in the PCR van to Deen Dayal Upadhyaya Hospital at 3.48 PM on April 18, 2012 because HC Krishan Kumar was the incharge of the PCR van 'Zebra 79' stationed at that time at Mayapuri Chowk and he received information over the wireless from the Police Control Room that a girl had been stabbed at lane No.3, Mahavir Enclave. As deposed to by him, on reaching the spot he saw a girl in an unconscious condition in the lane in a pool of blood with 5 -7 bystanders around.