YOGINDER SINGH Vs. STATE

JUDGEMENT

(1.) CRIMINAL law was set into motion when pursuant to a telephonic call, an entry was made in the PCR Form, Ex.PW -16/A, by Const. Manju, PW -16, at 6.58 P.M. on 01.04.97 recording that a boy has been stabbed at Durga Park near Power House. PW -16 transmitted the said information to Police Station Dabri where HC Dharampal PW -24, recorded DD No. 25A, Ex.PW -24/B, at 7.00 P.M. on 01.04.97.

(2.) SI Jagbir Singh PW -20, accompanied by Const. Rajinder Singh PW -19, reached the spot where he learnt that two persons have been injured in the incident and that they had been removed to the hospital.

(3.) THEREAFTER SI Jagbir Singh PW -20 accompanied by Const. Girdhari Lal PW -12 proceeded to DDU Hospital where PW -20 collected the MLC Ex.PW -23/A of the deceased.