MATHAN SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) ON 9. 8. 2003 at 7:35 PM, DD Entry No. 19-A, Ex. PW-4/a, was recorded noting the information that an informant has informed that a husband has shot his wife at House No. B-128, Gali No. 8. The same happens to be the house of the appellant.

(2.) ASI Darshan Kumar PW-12, SI Lekh Raj PW-4, Const. Brijvir PW-15, const. Shyam Lal PW-17 reached the spot pursuant to the information received. They found blood at two places. They saw that there were blood stains in and around the house. Two empty cartridges were seen lying on the floor. The appellant was found present in his house. ASI Darshan Kumar and Const. Brijvir remained at the spot and SI Lekh Raj accompanied by Const. Shyam Lal went to GTB hospital as they learnt that two persons who were injured had been taken to the said hospital.

(3.) AT the hospital, Shakuntala wife of the appellant, was admitted at 8:50 PM. She was examined by Dr. P. Ram who declared Shakuntala brought dead as per MLC Ex. PW-19/a.