MOHD NIZAM ALIAS NASIM Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 29. 7. 2003, the appellant has been convicted for the offence of having murdered Firdosh Khatoon. The date when the unfortunate girl was murdered was 01. 10. 2001. The stated time is around 7. 15 pm. The place is the street adjacent to the slum dwelling of Firdosh i. e. Jhuggi No. 786, Rakhi Market, Inderlok where she resided with her mother. As per the impugned decision, the incident was witnessed by Mst. Ajmeri Khatoon PW-4, the mother of the Firdosh Khatoon. Further, as the appellant was fleeing from the place and was being chased by 2/3 residents of the locality, Const. Ravinder PW-11, on beat duty in the area, got attracted by the cries Pakado-Pakado and saw the appellant running and being chased by 2/3 persons. He apprehended the appellant who was having a blood stained scissor in his hand and his T-Shirt was stained with blood. Both were seized.

(2.) THE reports of the Serologist Ex. PW-12/h, Ex. PW-12/j and Ex. PW-12/k disclose that the blood group of the deceased was A and human blood of same group was detected on the T-Shirt worn by the appellant and seized immediately upon his apprehension as also on the scissors which was recovered by Const. Ravinder from the hand of the appellant when he was apprehended.

(3.) WE need not pen a lengthy decision, for the reason, the entire investigation stands recorded, post completion, soon after the incident in the Tehrir ex. PW-12/a. It leaves hardly any scope for doubt of there being any interpolation, manipulation or false implication by the police.