SATPAL SINGH BEDI Vs. STATE

JUDGEMENT

(1.) Case of the prosecution is that the appellant Satpal Singh Bedi and co-accused Sushil, with the intention to rob the deceased Jarnail Singh had stabbed him at around 9:00 - 9:30 AM on 8.8.2003 near the railway lines at Shakur Basti and fled after removing his belongings; as a result of the stab injuries Jarnail Singh died.

(2.) Criminal law was set into motion when Bhagat Ram PW-2, was on his way to report for duty at the Ordnance Depot, Shakur Basti on 8.8.2003 and at around 9:30 AM saw the dead body of his colleague Jarnail Singh, who was also an employee working at the Ordnance Depot, Shakur Basti. The information was conveyed to the police by means of a telephone call and at 9:55 AM, the same was recorded at PS Punjabi Bagh, vide DD No.7, Ex.PW-20/A, by Const. Damodar PW-20.

(3.) ASI Om Prakash PW-16, and Const. Ashok PW-13, went to the spot and Saw the dead body of a man lying in a pool of blood, having cut marks on the chest.