ASRA BANO Vs. STATE

JUDGEMENT

(1.) ON 1.7.1996 in the afternoon at about 3 PM, the appellant Asra Bano had gone to chamber No. 104 of Sh. B.T.Singh, Additional Public Prosecutor PW -17 in the High Court and informed him that she had killed her husband Raju; at that time she was carrying a packet containing the severed private parts of her deceased husband.

(2.) SH . B.T.Singh immediately called up his Naib Court HC Ved Prakash PW -14 and passed on this information to him who in turn rang up the concerned police station i.e. police station Sarojini Nagar. The said information was recorded in D.D. No. 24 -A Ex.PW -7/B; copy of the same was handed over to the Additional SHO Smt. Kamlesh Kumari PW -18.

(3.) STATEMENT of PW -14 Ex.PW -18/A was recorded which formed the basis of the rukka; it was endorsed by PW -18 and sent to the Police Station Sarojini Nagar through PW -8, pursuant to which the formal FIR Ex.PW -7/A was registered by HC Harish Kumar PW -7.