DHARAM SINGH Vs. STATE

JUDGEMENT

(1.) ON 16.6.2003 at 8:25 AM vide DD No. 3A, Ex.PW -1/B, the duty officer PS Sriniwaspuri recorded information about a stabbing incident that had taken place at R -4, Private Colony, Banghal Mandir, Sriniwaspuri. SI Mukesh Kumar PW -10 accompanied by Const. Madan Pal and Const. Hodal Singh reached the spot.

(2.) AT the spot, SI Mukesh Kumar met Sher Singh PW -5, a neighbour of the injured named Jaggu. SI Mukesh Kumar recorded the statement, Ex.PW -5/A, of Sher Singh and made an endorsement, Ex.PW -10/A, thereon. He forwarded the same through Const. Madan Pal to the police station where ASI Kiran Sood PW -1, the duty officer, recorded the FIR, Ex.PW -1/A, under Section 302 & 34 IPC at 9:55 AM.

(3.) FROM the spot, SI Mukesh Kumar seized a churi (knife), vide seizure memo, Ex.PW -5/E. A pair of hawai chappals were seized vide seizure memo Ex.PW -5/D. Another pair of chappals were seized vide seizure memo Ex.PW -5/J. SI Mukesh Kumar sent the dead body to the mortuary of AIIMS.