VIJENDER @ BIJO Vs. STATE

JUDGEMENT

(1.) AT 8.05 AM on 23.9.1997 Inspector Mahesh Kumar PW -16 was handed over copy of DD No. 8, Ex.PW -8/A which recorded that a lady was stabbed near the house of one Chet Ram. Accompanied by HC Satya Prakash PW -11, he proceeded to the spot and was informed that two persons, who were injured, had been removed to Safdarjung Hospital. Both proceeded to Safdarjung Hospital and learnt that a lady named Anita was brought dead at the hospital at 8.50 AM, as recorded in the MLC Ex.PW -15/A. A male, named Zahir Alam, was admitted in an injured condition having a lacerated injury on the scalp and an abrasion on the left elbow as per MLC Ex.PW -15/C of Zahir Alam. He was fit for making a statement. Inspector Mahesh Kumar PW -16 recorded the statement Ex.PW -13/A of Zahir Alam and made an endorsement Ex.PW -16/A thereon and forwarded the same through HC Satya Prakash PW -11 for registration of a First Information Report. The statement and the endorsement was dispatched at 11.40 AM and pursuant thereto HC Usha Rani PW -5 registered the FIR Ex.PW -5/A.

(2.) BACK at the spot, Inspector Mahesh Kumar prepared a rough site plan Ex.PW -16/B at the instance of Ramwati PW -1, the mother of Anita. He lifted blood stained earth from the spot where Anita was stated to have been stabbed as also from a room where Zahir Alam was stated to have been injured. The body of Anita was sent for post -mortem to the mortuary where Dr. Alexander PW -12 conducted the postmortem and in the post -mortem report Ex.PW -12/A noted fifteen injuries on her person, being as under:

(3.) ABRASION on the right side of face over the zygomatic process of size 1.7 cms x 1.2 cms.