SUNIL ALIAS MUNN Vs. STAT GOVT OF NCT

JUDGEMENT

(1.) On 17.8.2005 at about 10.30 P.M., Pandhari Yadav after parking his vehicle in the transport compound, near Kirti Nagar Railway Station while going towards his house was accosted by two persons. One of the said two persons i.e. Sunil put an open knife on his abdomen and threatened him that he would tear his abdomen if he moved. PW-1 stood frozen at the spot; the other person i.e. Ayub took search of PW-4 and removed his Sonata wrist watch, Rs. 400/- in cash and his driving licence. The matter was reported to the police vide complaint Ex.PW-4/A.

(2.) On this complaint Ex.PW-4/A endorsement Ex.PW-6/A was made by ASI Kali Charan PW-6 at 5.00 PM pursuant to which formal FIR Ex.PW-2/A under Sections 392/34 of the IPC was registered.

(3.) The accused persons could not be apprehended from the spot; they had fled. On the following day i.e. on 18.8.2005 at 7.00-8.00 PM PW-6 accompanied by Const. Mahender Kumar PW-1 Const. Sudershan PW-3 and the secret informer went in search of the accused. Both the accused persons were found sitting on the edge of the ganda nala near railway line, Kirti Nagar from where they were apprehended at the pointing out of PW-4.