VINOD KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) AT 11.10 P.M. on 1.9.2005, DD entry No. 72 -B was recorded at Police Station Nand Nagri to the effect that the informant had informed that his mother has been shot dead in Gali No. 16, Amar Colony, Gokal Puri, Nand Nagri. SI Jai Prakash Meena PW -16, accompanied by Const. Virender Singh PW -7, left for the spot and on reaching there they found Ravi Kumar PW -2, with accused Vinod in his custody. Ravi Kumar handed over custody of accused Vinod to the police personnel as also handed over a country made pistol; stating that Vinod had shot dead Sushila.

(2.) SUSHILA is the mother of Ravi Kumar. Vinod is the brother -in -law of Ravi Kumar i.e. is the son -in -law of Sushila.

(3.) SI Jai Prakash Meena PW -16, returned to the spot and made endorsement Ex.PW -16/A beneath the statement, Ex.PW -2/A, of Ravi Kumar and forwarded the same for registration of the FIR.