NASRUDDIN Vs. THE STATE

JUDGEMENT

(1.) ON 27th day of March, 1994 at about 11.00 AM in a Gali in E -52, near Bhagat Singh Park, Opposite Siraspur, Delhi, appellant Nasrudeen and his co -accused Dharmender, (proclaimed offender) had attempted to murder Raju and Surjeet. An old enmity was brewing on account of incident of eve -teasing, in the mind of co -accused Dharmender and he purportedly exhorted appellant/accused Nasruddin by declaring "Maar sale ko" and appellant Nasruddin allegedly fired at Raju and Surjeet from his country made pistol.

(2.) UPON receiving of the aforesaid information vide DD No. 8 -A Sub Inspector Raghuvir Singh from P.S. Samaipur Badli, reached the spot and found that the injured were removed to the hospital and on statement of one Jai Shankar, FIR of this case was registered and during the investigation of this case, the statement of the injured persons was recorded and the appellant was arrested and on his disclosure, the country made pistol used by him in this incident, was got recovered and upon completion of investigation, charge -sheet under Section 307/34 of IPC was filed before the court concerned.

(3.) BOTH the sides have addressed their arguments and the evidence on record of this case has been perused.