RAVI Vs. STATE

JUDGEMENT

(1.) BEING unconventional, but to save on time and paper, we commence our decision a little unconventionally. We note the answer given by the appellant after his statement was recorded under Section 313 Cr.P.C., to the question: do you want to say anything else in this case? The appellant replied:

(2.) IT is apparent that the appellant was apprehended at the spot and had an injury on his hand. His MLC Ex.PW -2/A records that the appellant was brought to Sucheta Kriplani Hospital at 6:45 PM on 21.6.2000 by HC Kartar Singh and Const. Suresh PW -6 who told the doctor that the appellant had suffered the injury from a knife while stabbing a victim.

(3.) HC Kartar Singh PW -26 posted in the PCR Van 'OSCAR' received information at 6:16 PM on 21.6.2000 that a person had been killed at Gopala Tower. He proceeded in the van to Gopala Tower and on reaching there found a young man standing who was encircled with public persons. The young man was having knives in his hands and a bag on his shoulder having blood stains thereon. He saw the young man, on seeing the PCR Van, put the knives in the bag. With the help of Const. Neeraj Kumar, HC Kartar Singh apprehended the young man and took possession of the bag in which the knives were kept. The young man is the appellant.