IMTIAZ AHMED Vs. STATE

JUDGEMENT

(1.) The appellant was charged under section 302 Indian Penal Code by the Addl. Sessions Judge Delhi and was convicted and sentenced to imprisonment for life by orders dated 2-3-82 and 4-3-82 respectively. He was found guilty of committing the murder of one Chottey Lal.

(2.) Date of incident is 9th July, 1980 at about 9 P.M. The place of incident is not known. The deceased, however, was found to have sustained stab injuries by Public Witness s 1, 2 and 3 and was picked up from near the house of one Bishen Verma R/o East Azad Nagar. The same set of Public Witness s removed him to J.P.N. Hospital in the van of P.V. I Shri Ashok Kumar, Public Witness 2 is Savitri wife of the deceased.

(3.) At 12.10 A.M. one Dev Raj constable on duty in J.P.N. Hospital informed police station Krishan Nagar that the wife of the deceased Chotey Lal admitted him to hospital with stab injuries allegedly sustained in a quarrel. This information was recorded and a copy thereof was sent to A.S.I. Ram Narain PW 6. He immediately on receipt of information goes to the hospital and procures the M.L.C. of the deceased. He was informed by the duty constable that the wife of the deceased and other persons who were accompanying her have gone back. Ram Narain Public Witness 6 sends an endorsement to the police station that since the man is dead, case under section 302 Indian Penal Code be registered and the investigation be handed over to Sh. Ami Chand S.I. On this a blind F.I.R. with no details is recorded. Shri Ami Chand PW 18 then goes to the house of the deceased where Public Witness 2 Savitri meets him and unfolds the facts.