BHEEMA Vs. STATE

JUDGEMENT

(1.) CRIMINAL law was set into motion at 12:36 a.m. on 2.1.2004, when pursuant to a message received by HC Rajender Singh PW 10, entry in PCR form, Ex.PW -10/A, was recorded by him and transmitted to all PCR vans and PS Sangam Vihar. Pursuant to this message, DD Entry No. 23A, Ex.PW -15/A was recorded at PS Sangam Vihar, New Delhi to the effect that two persons were lying soaked in blood on the road opposite KSK Public School. ASI Satish Chand PW -15, accompanied by Const. Devender Singh PW -3, reached the area which happened to be F -2/50 Gali No. 7 near Gill Farm Sangam Vihar. There they learnt that two injured persons had been removed to AIIMS hospital. Thus, the two proceeded to AIIMS.

(2.) AT the hospital they learnt that one out of the two injured viz. Bali Ram (deceased) was unfit for statement. The other, his wife Prem PW -2, was fit for statement and accordingly her statement Ex.PW -2/A was recorded by ASI Satish Chand PW 15, at 2:00 a.m. on the same day.

(3.) ASI Satish Chand PW15, made an endorsement Ex.PW - 15/C on the statement and handed over the same to Const. Devender PW3, for registration of a FIR. The FIR Ex.PW -6/A under Section 308 IPC was registered by HC Dhan Pal PW6, at 3:20 A.M on 2.1.2004 at PS Sangam Vihar.