LAWS(DLH)-2009-1-246

JAI BHAGWAN @ KABAR Vs. STATE

Decided On January 15, 2009
Jai Bhagwan @ Kabar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) ON 24.4.2003 at 9:50 P.M. DD Entry No. 59 -B, Ex.PW -7/A, was recorded by PW -7 Const. Bhim Singh to the effect that a wireless message has been received informing that out side House No. 295, Bhorgarh, Narela, a man has been murdered. That in the house of Ram Kumar, Kumharon Wali Gali, a husband has been inflicted a stab wound.

(2.) THIS swung the police into action. SI Rajinder Dabas PW -10, accompanied by PW -13 Const. Chattar Singh, and PW -14 Const. Satbir, proceeded to the spot and reached the place of the occurrence. Simultaneously, one other police officer, ASI Ramesh Chander PW -18, who had received a wireless message also reached the spot.

(3.) SI Rajesh PW -11, from the mobile crime team as also Const. Chunni Lal (Photographer) PW -19, reached the spot. 21 photographs, Ex.PW -19/A.1 to Ex.PW -19/A.21; (negatives whereof are Ex.PW -19/B.1 to Ex.PW -19/B.21) were taken. Inspector Mahipal Singh PW -15, posted as SHO PS Narela also reached the spot. Maya Devi PW -3, wife of the deceased Ram Kumar was found present at the spot. PW -15 recorded the statement Ex.PW -3/A of Maya Devi wherein she named the appellant as the killer of her husband, and made an endorsement thereon, Ex.PW -15/A, and at 11.50 PM handed over the same to Const. Satbir PW -14 for registration of a FIR. Satbir took Ex.PW -3/A to the police station and handed over the same to SI Panna Lal PW -16, who recorded the FIR Ex.PW -16/A at 12.05 AM on 25.4.2003. PW -15 prepared the site plan, Ex.PW -15/B, recording therein the place at point marked "A" where the deceased was stated to have been stabbed and the place at point marked "B" where the dead body was found.