SHAKEELALIAS BHURA Vs. STATE

JUDGEMENT

(1.) THE case of the prosecution is that Const.Gajender Singh, PW-2, while on patrol duty at 10:00 PM on 18.10.2002 found a person in an injured condition on Thekewala Road near Sulabh Sauchalya, Metro Apartments, Jahangir Puri, murmuring in pain, that he had been stabbed. Const.Gajender took the injured on a rickshaw to BJRM Hospital and claims that on the way to the hospital the injured informed him that Bhura i.e. the appellant was the assailant. Const.Gajender claimed that on the way to the hospital, wife of the deceased, PW-1, Sangeeta had incidentally met him and had disclosed the name of the injured, introducing herself as the wife of the injured.

(2.) AS per MLC, Ex.PW-13/A, the injured was declared dead when he was brought to the casualty of the hospital at 10.15 P.M.

(3.) AS per the prosecution, the accused made a disclosure statement in the presence of HC Jogi Ram, PW-7, pursuant whereto the weapon of offence, a knife was recovered at the instance of the appellant who pointed out the place where the knife was ostensibly hidden by him after committing the crime.