RAMESH KUMAR Vs. STATE (GOVT. OF NCT DELHI)

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) POLICE surfaced on the scene when on 1.7.2006 at about 9.30 P.M. a telephonic information was given at number 100 informing that a stabbing incident had taken place in a street at Khajuri Khas. The information was recorded at Police Station Khajuri Khas. SI Rajesh Dogra PW -21 and Insp. B.P. Sharma PW -22, accompanied by a constable proceeded to the spot and met Shashi PW -1 who happens to be the wife of the appellant and sister of the deceased Chander Prakash. Her statement Ex.PW -22/A was recorded by Insp. B.P. Sharma.

(3.) INSPECTOR B.P.Sharma made an endorsement, Ex.PW -22/B, beneath the statement and forwarded the same to the Police Station for registration of a FIR.