RAFI AHMED AND ANR. Vs. STATE

JUDGEMENT

(1.) CRIMINAL law was set into motion at around 4.35 P.M. on 08.11.2001 when DD entry No. 17A, Ex.PW -9/A, was recorded by HC Rani Devi to the effect that a telephonic call has been received informing that a boy has been stabbed with a knife behind house bearing Municipal No. 1178, Kishan Ganj mosque.

(2.) ON receiving a copy of the afore -noted DD Entry, SI Arvind Pratap Singh PW -14, accompanied with Const. Devi Prasad PW - 11, reached the spot and on learning that the injured has been removed to St. Stephen Hospital, SI Arvind Pratap Singh proceeded to the hospital where he learnt that one Khurshid Alam (hereinafter referred to as the "Deceased") who was admitted in an injured condition is being administered treatment by the doctors and met one Mumtaz Ahmad PW -2, the maternal uncle of the deceased, who claimed to have witnessed the incident in which the deceased had sustained the injuries. SI Arvind Pratap Singh recorded the statement Ex.PW -2/A of Mumtaz Ahmad and made an endorsement Ex.PW -9/C thereon, and taking along said endorsement, proceeded to Police Station Bara Hindu Rao at around 6.10 P.M. where HC Usman Ali PW -9, recorded FIR No. 252/2001 Ex.PW -9/D.

(3.) THEREAFTER SI Arvind Pratap Singh PW -14, proceeded to the place of occurrence, where at the instance of Mumtaz Ahmad he prepared rough site plan Ex.PW -14/A; recording therein, point "A", "B", "C" and "D", the spots where the deceased was stabbed, Mumtaz Ahmad witnessed the incident, the deceased having fallen on the ground and a slipper of the deceased found lying respectively. Const. Pradyuman Kumar (photographer) PW -13, from the crime team reached the spot on being summoned. 5 photographs, Ex.PW -13/6 to Ex.PW -13/10; negatives whereof are Ex.PW -13/5 to Ex.PW -13/5 were taken. Blood stained earth, earth control and one slipper belonging to the deceased were lifted from the ground near the police picket and seized vide memo Ex.PW -10/A.