IBRAHIM Vs. STATE

JUDGEMENT

(1.) CRIMINAL law was set into motion when pursuant to a wireless information DD No. 32B, Ex.PW -1/A, was recorded by Const. Randhir Singh PW -1, at 11.40 AM on 02.03.2002 at PS Sultan Puri to the effect that a husband and wife are quarreling in a house bearing Municipal No. F -2/322, Sultan Puri, Delhi.

(2.) ASI Puran Chand PW -22, was handed over a copy of the DD Entry. Accompanied by Const Jagdish PW -16, he reached the spot where both met Aakash PW -2, who told them that a lady named Baby (hereinafter referred to as the "Deceased") who was living as a tenant in a room on the first floor of the property was being beaten by a man named Ibrahim and that he had locked Ibrahim inside the room by bolting the door from outside.

(3.) THE endorsement aforenoted on basis whereof the FIR was registered was preceded by ASI Puran Chand PW -22, recording the statement Ex.PW -2/A of Aakash, the gist whereof is that Aakash along with his brother Anurag and a friend were present on the ground floor of his house on the date of the incident. That at around 11.30 AM he went to the first floor where Jagdish with his family was residing as a tenant and found that the door of the room of the tenant was locked from inside and very loud voices were coming from inside. He peeped inside the room from the keyhole of the door and saw that Ibrahim, whom he had seen earlier on one occasion and was known to him, had thrown their tenant Baby on the floor; was sitting on her body holding her neck, and that the abdomen of Baby was soaked in blood. He bolted the door of the room from outside and came downstairs. That on coming downstairs he told everything to his brother Anurag who raised an alarm at which lot of people gathered around their house and somebody from the crowd also informed the police.