NAVAL KISHORE @ BOBBY Vs. STATE

JUDGEMENT

(1.) This appeal is directed against judgment dated 12th September, 2017 passed by the learned Additional Sessions Judge, North District, Rohini Courts in Sessions Case No.23/2017 arising out FIR No.514/2016 registered at Police Station (PS) Bhalaswa Dairy under Section 302 IPC convicting the Appellant for the said offence and the order on sentence dated 19th September, 2017 sentencing the Appellant to rigorous imprisonment for life and fine of Rs.5,000/- and in default of payment of fine to undergo simple imprisonment for a period of six months.

(2.) The case began with a call being received at the Police Control Room ("PCR") from Abdul Qadir (PW-13) on 6th October, 2016 that near the Ram Rahim Chowk at Bhalaswa Dairy "kisi ne ladke ko chaku mar diya hai". The police appeared to have reached there at around 7.30 pm to find out that the injured had already been taken to the hospital by Akash (PW-12).

(3.) Inspector Satish Kumar (PW-23) was posted at PS Bhalaswa Dairy. He reached the spot and met S.I. Rohit (PW-8) along with ASI Sumit (PW-14). The crime team also visited the spot. According to PW-23 while he was at the spot, the wife of the deceased Heena (PW-9) came there and he prepared a site plan (Ex.PW-23/A) at her instance. According to him PW-9 told him that she could point out the house of the Appellant who had stabbed her husband. They went to House No.10, Gali No.2, Guru Nanak Dev Colony but the house was found locked.