REHMAN Vs. STATE

JUDGEMENT

(1.) ON 29.4.2003 at 2:05 PM vide DD No. 7A, Ex.PW -1/1, the Duty Officer PS Malviya Nagar recorded the receipt of information that a murder had taken place at H -12/10, Malviya Nagar. SI Ashok Kumar PW -16, accompanied by Const. Ravinder PW -8, reached the place of occurrence and learnt that the injured Mrs. Harbans Kaur had been removed to AIIMS Hospital. SI Ashok Kumar proceeded to the aforesaid hospital.

(2.) AT the hospital, SI Ashok Kumar learnt that the injured Ms.Harbans Kaur was brought dead to the hospital. He collected the MLC, Ex.PW -10/A, prepared by Dr. Sachinda. SI Ashok Kumar did not meet any eye witnesses at the hospital.

(3.) AT the spot SI Ashok Kumar prepared a rough site plan, Ex.PW -16/C, of the place of occurrence. He summoned Const. Giri Raj (Photographer) who took photographs, Ex.PW -5/1 to Ex.PW -5/7, of the place of occurrence; the negatives whereof are Ex.PW -5/A collectively. From the place of occurrence one blood stained handkerchief Ex.C -1, was lifted vide seizure memo Ex.PW -3/C. A cloth piece Ex.D -1, was also lifted from the spot vide seizure memo Ex.PW -3/D. A chhura (knife) Ex.P -7 was seized vide seizure memo, Ex.PW -3/E. The sketch Ex.PW -16/D of the chhura was prepared. A wax polish Ex.F -1 was seized from the place of occurrence vide seizure memo Ex.PW -3/F. The cigarette buds lifted from the place of occurrence were seized vide seizure memo Ex.PW -3/G. A pant and a handkerchief lifted from the place of occurrence were seized vide seizure memo Ex.PW -3/H. One plash of iron, one small piece of cloth, six pieces of stones, wax polish, one white plastic pipe, two circular stones used for grinding and one wiper were collectively seized vide seizure memo Ex.PW -3/J.