BRIJPAL SINGH Vs. STATE

JUDGEMENT

(1.) FIR No.198/92 registered under sections 286/304A of the IPC at police station I.G.I.Airport was on the complaint of Darshan Lal PW-7. As per his version, on 22.4.1992 he along with deceased Pali @ Ravinder was sitting near their canteen; deceased Pali was a taxi driver; suddenly a fire shot was heard and he saw that Pali had been hit by a bullet on his chest. He was removed to the hospital where he remained alive for about 4-5 hours; he succumbed to his death.

(2.) STATEMENT Ex.PW-7/A of Darshan Lal was recorded which had set the investigation of this case into motion. H.Ct. Subhash Chand PW-2 along with SI Umesh Singh had reached the spot on receipt of information of this incident which had been recorded in DD No.40. He took the rukka Ex.PW-2/A for the registration of the formal FIR Ex.PW-2/B.

(3.) H .Ct.Raj Kapoor had been examined as PW-1; on 21-22.4.1992 he was the duty constable outside the arrival hall of the I.G.I.Airport. As per his version at about 2.50 AM PW-3 has sought his permission to attend the call of nature; on the instruction of PW-1, PW-3 had handed over his SAF Gun to the accused who had been instructed to sit inside the booth along with weapon. PW-1 has further deposed that he was at the distance of 20-25 yards from the booth when he heard the sound of a gunshot; bullet injuries had been sustained by a taxi driver; police had been informed.