SAVITA JAIN Vs. STATE OF N.C.T.

JUDGEMENT

(1.) Process of criminal law was set into motion when at around 01.00 P.M. on August 27, 1990, L/HC Sushma PW -11, recorded DD No.7A, Ex.PW -11/A, noting therein that a PCR van has informed over the telephone that a lady has been murdered at House bearing Municipal No.C -277, Behind Ram Lila Ground, New Usman Pur, Delhi.

(2.) Being handed over a copy of DD No.7A, accompanied by HC Bhagwan Sahai PW -16, SI Dhoop Singh PW -17, reached the aforesaid house where he saw the dead body of Ms.Madhu Jain (herein after referred to as the 'Deceased') lying in a room in the ground floor of said house.

(3.) In the meantime, Inspector Surjeet Singh PW -24, reached the aforesaid house and took over investigation of the case.