MAHABIR SINGH ALIAS MAHAVIR SINGH Vs. STATE

JUDGEMENT

(1.) FOUR accused were sent to trial pertaining to the death of Ved Pal @ jitu Pehlwan who, on 20. 8. 2003, was shot in front of gate No. 3, L Block, madanpur khadar.

(2.) VIDE impugned judgment and order dated 18. 7. 2007 3 accused have been acquitted. The 4th i. e. the appellant, has been convicted for the offence punishable under Section 302 IPC as also the offence punishable under section 25 and 27 of the Arms Act.

(3.) AT 7:51 PM on 20. 8. 2003 a relayed wireless message was received at ps Sarita Vihar, contents whereof were noted vide DD No. 12-A, ex. PW-9/da, that Ved Pal @ Jitu Pehlwan son of Shyam Lal had been shot in front of gate No. 3, L Pocket, Madanpur Khadar. The message was sent by HC Ram Niwas PW-22 posted at the police control room who had received the message from telephone number 26946587.