STATE Vs. PRITAM SINGH

JUDGEMENT

(1.) Criminal Appeal 47 of 1990 seeks to challenge the judgment and order of the Additional Sessions Judge, Delhi in Sessions Case No.122/1985, F.I.R. No. 98/1985 registered at police station Janakpuri whereby the learned Judge vide his judgment and order dated 15.09.1988 acquitted the accused of all charges. Being aggrieved of the acquittal State has filed the present appeal.

(2.) Brief facts of the case as have been noted by the Additional Sessions Judge are as follows:

(3.) The prosecution in order to bring home its case examined 22 witnesses. PW-3 is Hoshiar Singh, Head Constable, Police Photographer. He deposes to the effect that he took photographs, Exhibit PW-3/A-1 to PW-3/ A-7. PW-18, S.I. Tarif Singh, states that he was in the Control Room when information was received at about 11.15 a.m. from Avinash Khanna that a woman had received burn injuries at Shaheed Chand Marg, Uttam Nagar. This message was conveyed to the police post Uttam Nagar. PW-16, ASI Azad Singh was deputed to collect the CFSL report while PW-19, ASI Dharam Pal is the Mohurrar Malkhana who deposes to the effect that the exhibits kept by him remained in tact.