AMANDEEP Vs. STATE

JUDGEMENT

(1.) CRIMINAL law was set into motion when Const. Kanwar Singh PW -13, posted as Duty Constable at DDU Hospital, transmitted information to Police Station Tilak Nagar on the intervening night of 13th and 14th August 2003 that two persons named Randhir Chandela @ Lala (hereinafter referred to as the "deceased") and Dhanpal (PW -1) have been admitted in an injured condition in the hospital.

(2.) ON the receipt of said information, SI Kashmiri Lal PW -10, accompanied with Const. Dayanand PW -14, reached the hospital. Simultaneously, Inspector R.K. Ojha PW -23, who had also received the said information reached the hospital. On reaching the hospital, they were informed that Randhir Chandela had been brought dead as noted in the MLC Ex.PW - 3/B and Dhanpal was admitted in an injured condition as noted in MLC Ex.PW -3/A. It was noted in the MLC Ex.PW -3/A that Dhanpal was conscious but drowsy and the smell of alcohol was present. Statement of Dhanpal could not be recorded.

(3.) IN the meanwhile at the hospital, Dhanpal had to be given the requisite medical treatment keeping in view he had suffered two stab wounds which were noted by Dr. Renu Nagar PW -3 who had prepared the MLC Ex.PW -3/A. The two injuries are as under: