SATENDER Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 21. 3. 2001, the appellants have been convicted under Section 302/34 IPC; for having murdered Vijay @chotu, aged between 3 4 years.

(2.) THE conviction of the appellants has been based with reference to the testimony of Nathu Ram PW-1, his wife Chandrawati PW-2, Ramesh PW-7, dr. N. K. Aggarwal, PW-11, Narayan Singh PW-12 and Nirmal Sen PW-13.

(3.) THE machinery of criminal law went into operation when DD No. 7a dated 18. 6. 1998 was recorded at PS Bhajanpura at around 11:50 AM to the effect that police control room had relayed the telephonic information received at the police control room that foul smell was emanating from a room of House No. E-37, gali No. 9, Sudamapuri Extension Village.