LAWS(DLH)-2009-1-298

KARAN MANDAL Vs. STATE

Decided On January 20, 2009
Karan Mandal Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) IT is not in dispute that the deceased Daljeet Kaur, along with her husband Harjit Singh PW -11, were residing in Flat No. 43, Gole Market, New Delhi. PW -11 was carrying on business from a shop bearing No. 63, Municipal Market, Connaught Place, New Delhi. The distance between the flat and the shop is about 1 kilometer.

(2.) PROCESS of law swung into action when at 12.44 noon DD Entry No. 5 -A, Ex.PW -17/A was recorded by HC Gopi Chand PW -17 on 27.4.2000, to the effect that he had received information from a PCR to the effect a thief had entered 109 Gupta Restaurant, Bhagat Singh Marg, Gole Market, New Delhi.

(3.) BY the time police reached the spot, PW -11 Harjit Singh the husband of the deceased had already reached the spot since Gaurav Chadha PW -4, who has an office in front of the flat of the deceased had informed him over the telephone that a thief has entered his house. Pawan Soni PW -1, and Inder Mohan PW -9, were also found by the police at the site.