DARSHANA Vs. STATE

JUDGEMENT

(1.) AT 4:18 PM on 17.4.2002 Const. Geeta PW -16 recorded DD No. 22, Ex.PW -4/A, at PS Uttam Nagar that a lady had been murdered at House No. 147, Bhagwati Vihar. SI Kashmiri Lal PW -12 accompanied by Const. Rajesh Kumar PW -13, left for the spot. At the house they met Ms.Rajni, the sister of the deceased (Raj) and her mother Darshana. SI Kashmiri Lal recorded the statement Ex.PW -12/A of Rajni and made an endorsement Ex.PW -12/B thereon, and dispatched the same, as recorded in the endorsement, at 6:45 PM for the registration of an FIR. At the police station, the duty constable HC Ombir Singh PW -18, recorded the FIR Ex.PW -18/A at 6:45 PM. 2. Needless to state, the FIR has been registered on the statement Ex.PW -12/A made by Rajni. It becomes important to note said statement in its totality. The translated version thereof reads as under:

(2.) RT . breast had 3 incised wounds skin deep (a) 7 cm below Rt. nipple measuring 1.7 x 1 cm (b) 6 cm medial to Rt. nipple 1.7 x 1 cm (c) 6 cm above Rt. nipple 1.7 x 1.3 cm.

(3.) 3.7 cm medial to injury No. 3 is present with clear cut margins, incised wound 1.7 x 1 cm