VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) ON the intervening night of 13/14.08.2001 Const. Bhagwan Das PW -16, who was on patrol duty along with Const. Avtar, saw a Honda City car bearing registration No. DL -3C -S -2356 parked near Hill View Apartment, Block No. 78, CPWD Colony, Vasant Vihar, New Delhi in which a lady, wearing a lehenga and chuni, having wounds on her head and chest, was lying on the front left seat of the car and a man sitting on the rear seat was crying with his face covered with a handkerchief. PW -16 transmitted the said information to Police Station Vasant Vihar where HC Shri Kumar PW -13, recorded DD No. 4A, Ex.PW -13/A at 12.45 A.M. on 14.08.2001 noting that two people were found injured at the afore -noted place.

(2.) HC Laxmi Chand PW -9, on patrol duty in a PCR van who also got the information reached the spot and removed the injured lady to Safdarjung Hospital. Likewise, the injured man was taken in another PCR van and got admitted at Safdarjung Hospital. A copy of the DD Entry, Ex.PW -13/A, was handed over to SI J.K. Bhardwaj PW -18, for investigation. Accompanied with Const. Narender he reached the spot. Simultaneously, other police officers, namely, SI Dalip Kumar PW -20 and Inspector Inder Singh PW -29, who had also received the information reached the spot. On learning that the injured persons had been removed to Safdarjung Hospital, SI J.K. Bhardwaj PW -18 and Insp. Inder Singh PW -29, proceeded to the hospital where they were informed that the injured lady whose name is Rajni @ Geetika (hereinafter referred to as the "deceased") has been declared brought dead as noted in the MLC Ex.PW -32/A and the injured man named Vijay Pal (herein after referred to as the "accused No. 1") was admitted in an injured condition as per MLC Ex.PW -32/B. Inspector Inder Singh PW -29 moved an application Ex.PW -29/X for recording the statement of Vijay Pal on which the doctor opined that the patient was not fit for statement. Thus, the MLC of the deceased and of accused No. 1 was obtained by the police officers. We note that on the MLC Ex.PW -32/B of accused No. 1 following has been recorded:

(3.) THE pant of accused No. 1 which he was wearing at the time of his admission in the hospital was handed over to Const. Sunil Kumar PW -5, who seized the same vide memo Ex.PW -5/A.