SANJEEV Vs. STATE

JUDGEMENT

(1.) THE appellants have been convicted with the aid of Section 34 IPC for the offence of murder of Ajay and have been sentenced to undergo imprisonment for life.

(2.) THE appellants are related to each other as under:

(3.) IT is not in dispute that Ajay was fatally stabbed outside his house on the public street at around 6:50 PM on 9.8.1996 and information thereof was recorded at PS Bhajan Pura vide DD No. 61B Ex. PW -19/A. Copy of DD No. 61B was handed over to SI Surender Kumar PW -19 for investigation. He left the police station in the company of Const. Ramphal PW -8 and Const. Pradeep Kumar PW -6. He reached the place where Ajay was stabbed and learnt that Ajay had been removed to GTB Hospital. Const. Pradeep remained stationed at the spot to guard the same. SI Surender Kumar and Const. Ramphal went to GTB Hospital and collected the MLC Ex. PW -16/A of Ajay which recorded that Ajay was brought dead. They met Sanjay Sharma PW -1 at the hospital. SI Surender Kumar recorded the statement Ex. PW -1/A of Sanjay Sharma and after making the endorsement Ex. PW -19/B sent Const. Ramphal for FIR to be registered. As recorded in the endorsement Ex. PW - 19/B the statement of Sanjay Sharma was dispatched from the hospital at 9:00 PM i.e. within 2 hours and 10 minutes of registration of DD No. 61B.