SMT. RAJWANT KAUR Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgment dated 09.12.94 in Sessions Case No. 26/89 arising out of FIR No. 420/88 P.S. Tilak Nagar convicting the appellant for the offence punishable under Section 302 IPC and Section 201 IPC as also the consequent order on sentence dated 12.12.1994.

(2.) BRIEFLY stated, case of the prosecution is that on 24.09.88 on the receipt of information about the murder of a child in House No. C -36 -B, Tilak Vihar, DD No. 66B was recorded at the P.S. Tilak Nagar on 24.09.88 at 10:15 pm. The SHO, on being informed about the information, directed that a copy of DD report be separately sent to SI Anil Kumar and he himself proceeded to the spot of occurrence along with the staff.

(3.) SI Anil Kumar met the complainant Jagrup Kaur (PW1) at the spot of occurrence and recorded her statement Ex.PW1/A, which reads thus: