RAJU Vs. STATE

JUDGEMENT

(1.) CASE of the prosecution is that PW-2 Yashveer, the brother of the deceased and PW-6 Kanwar Singh, the father of the deceased had witnessed appellant stabbing Hari Krishan in Gali No.3, Padam Nagar, Sarai Rohilla, Delhi and had fled. It was further the case of the prosecution that HC Satya Narain PW-10 and HC Rajender Prasad PW-17, on patrolling duty, had also chanced to see the appellant stabbing the deceased and in spite of being chased, had fled.

(2.) THE date of the incident is 17.3.2005. The time is stated to be between 8:20 PM to 8:30 PM.

(3.) AS per the father of the deceased who claimed to be an eye-witness, his son was stabbed in Gali No.3 and had run towards his house which was on Gali No.2 and on the way his slipper had come loose. SI R.B. Joshi lifted a blood sample from street No.2, blood mixed earth and earth control from street No.2 as recorded in the seizure memo Ex.PW-3/D. Blood sample, blood mixed earth and earth control was also picked up from street No.3 as per seizure memo Ex.PW-3/B. The chappal recovered between street No.2 and 3 was seized vide seizure memo Ex.PW-3/C. Rough site plan Ex.PW-19/A was prepared by Inspector Daya Nand PW-19 who had also joined the investigation by then.